TRF LTD,JAMSHEDPUR vs. ACIR CIR-3, JAMSHEDPUR

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ITA 313/RAN/2017Status: DisposedITAT Ranchi12 November 20212 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeals. This was based on the assessee's decision to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020, and their compliance with the scheme's requirements.

What were the facts?

The assessee filed appeals for assessment years 2011-2012 and 2012-2013. The assessee later sought to withdraw these appeals.

What were the issues?

Whether the assessee's appeals should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Act.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA-RANCHI ‘E-COURT’, KOLKATA

Before: Shri P.M. Jagtap, Vice-(KZ) & Shri Partha Sarathi Chaudhury

Per Shri Partha Sarathi Chaudhury, Judicial Member:- These appeals filed by the assessee are directed against the order of ld. Commissioner of Income Tax (Appeals), Jamshedpur dated 15.09.2017.

2.

In these cases, ld. Authorized Signatory for the assessee-company has moved an application dated 08.04.2021 seeking withdrawal of these appeals on the ground that they have decided to settle the dispute involved in the said appeals under the Direct Tax Vivad Se Vishwas Act, 2020. The assessee has duly filed the declarations in Form No. 1 and Form No. 2 and the Designated Authority has issued the certificate in Form No. 3 as per Section 5(1) of the Scheme accepting the assessee’s declaration under the said Scheme. 1 & 314/RAN/2017 A.Ys. 2011-2012 & 2012-2013 TRF Limited

3.

Keeping in view these facts and circumstances of the case including especially the fact that the assessee has duly complied with the necessary requirements under Vivad Se Vishwas Scheme, 2020, the permission as sought by the Advocate of the assessee-company is granted and these appeals of the assessee are dismissed as withdrawn.

4.

In the result, both the appeals filed by the assessee are dismissed as withdrawn.

1.

Order pronounced in the open Court on November 18, 2021. Sd/- Sd/- (P.M. Jagtap) (Partha Sarathi Chaudhury) Vice-President (KZ) Judicial Member Kolkata, the 18th day of November, 2021 Copies to : (1) M/s. TRF Limited, 11, Station Road, Burmamines, Jamshedpur-831007 (2) Assistant Commissioner of Income Tax, Circle-3, Jamshedpur, 2, Bagmati Road, Jamshedpur

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