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Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: SHRI PAWAN SINGH, Honble & Dr. ARJUN LAL SAINI, Honble
O R D E R PER BENCH:
1. 1. These set of twelve appeals by the assessee are directed against the common order of Learned Commissioner of Income Tax, [in short “the ld. CIT(A)], Valsad. Out of which six appeals relates to confirming the order passed under section 201(1)/201(1A) read with section 206C (6A) and remaining six appeal relates to penalty levied under section 271CA of Income tax Act for violation of section 206C (6A).
2. These appeals came up hearing on 7th May, 2021. The assessee has already filed application dated 18.01.2021 to 596/SRT/2018 for Assessment Years.2008-09 to 2013-14 Mahendra Brothers Exports Pvt. Ltd. contending therein that the assessee has settled dispute in all cases with the “Department under Vivad-Se-Vishwas Scheme– 2020”. The Ld. AR for the assessee further submits that the assessee has settled the dispute of TDS as well as penalty levied under section 271CA. The assessee through application requested for withdrawal of these appeals.
3. The ld. Senior Departmental Representative (Sr. DR) appearing for the Revenue has no objection if all the appeals of assessee are dismissed as withdrawn.
4. We have considered the contentions of both the parties and have seen the order of lower authorities and perused the contents of Form- 3 issued by Designated Authority Vadodara10.04.2021. The details of Form-3 in all appeals in quantum additions are as under; ITA Nos. A.Y. Certificate Nos. 1155/Ahd/2015 2008-09 339935160100421 1156/Ahd/2015 2009-10 339868360100421 1157/Ahd/2015 2010-11 339868720100421 1158/Ahd/2015 2011-12 339869100100421 1159/Ahd/2015 2012-13 339869440100421 1160/Ahd/2015 2013-14 339869870100421
In view of the aforesaid facts and the details of the Form-3 issued by designated authority, all the appeals of the assessee are dismissed as withdrawn. The AO is directed to pass consequential order as per CBDT Circular No.3/2021 dated 04.03.2021. to 596/SRT/2018 for Assessment Years.2008-09 to 2013-14 Mahendra Brothers Exports Pvt. Ltd. Order pronounced on 07/05/2021 at the time of hearing of appeals.