M/S NCG ENTERPRISES LTD.,LUDHIANA vs. JCIT, LUDHIANA

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ITA 454/CHANDI/2017Status: DisposedITAT Chandigarh23 July 2020AY 2009-102 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee's request to withdraw the appeal as the matter was settled under the Vivad Se Vishwas scheme. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). During the pendency of the appeal, the assessee opted for the Vivad Se Vishwas scheme and obtained a certificate from the Income Tax Department.

What were the issues?

Whether an appeal can be withdrawn if the assessee has settled the dispute under the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , SANJAY GARG, JM आयकर अपील सं./ ITA NO. 454/Chd/2017 "नधा"रण वष" / Assessment Year 2009-10 NCG Enterprises Ltd. The JCIT बनाम 85, Industrial Area A Range 7 Ludhiana Ludhiana "थायी लेखा सं./PAN NO: AACCN6754H अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Ashwani Kumar, CA Shri Aditya Kumar, CA राज"व क" ओर से/ Revenue by : Dr. Daya Inder Singh Sidhu, Addl. CIT सुनवाई क" तार"ख/Date of Hearing : 06/08/2020 उदघोषणा क" तार"ख/Date of Pronouncement : 06/08/2020

आदेश/Order PER N.K. SAINI, VICE PRESIDENT

This is an appeal filed by the Assessee against the order of the Ld. CIT(A)-3, Ludhiana dt. 15/03/2017. 2. The Ld. Counsel for the Assessee furnished an application for withdrawal of this appeal stating therein as under:

Subject: Request for permission to withdraw appeals in the case of M/s NCG Enterprises Limited., 85, Industrial Area-A. Ludhiana....A.Y. 2009-10. PAN: AACCN6754H ....ITA No. 454/Chandi/2017 & 545/Chandi/2019

Sir

Respectfully it is submitted that ITA No. 454/Chandi/2017 & 545/Chandi/2019 in the case of M/s NCG Enterprises Limited, are pending for adjudication before the Hon'ble Bench. The petitioner seeks permission to withdraw the above captioned appeals, as the appellant company has moved before Ld. Principal Commissioner of Income Tax-3, Ludhiana under "Vivad Se Vishwas Scheme" Form 3 has been issued by Ld. PCIT-3, Ludhiana on 30.07.2020, copy of the same is enclosed.

ITA No. 545/Chandi/2019 is an appeal against levy of penalty u/s 271(1)(c) for AY. 2009-10 and thus the same is consequential in nature. Therefore, the petitioner seeks permission to withdraw that appeal also.

Thanking You

Yours faithfully (Ashwani Kumar) C.A. Counsel for the Appellant

3.

During the course of hearing the Ld. Counsel for the Assessee submitted that since the assessee has availed the immunity scheme i.e; Vivad Se Vishwas and the Income Tax Department has ssued Form 3 bearing Certificate No. 432189620300720, in response to the application filed by the assessee, under section 5(1) of the Direct Tax Vivad se Vishwas Act, 2020, therefore the appeal of the assessee may be allowed to be withdrawn.

4.

The Ld. Sr. DR did not object if appeal of the assessee is dismissed as withdrawn.

5.

In view of the above the appeal of the assessee is dismissed as withdrawn.

6.

In the result, appeal of the assessee is dismissed.

(Order pronounced in the open Court on 06/08/2020) संजय गग" एन.के.सैनी, (SANJAY GARG ) ( N.K. SAINI) "या"यक सद"य/ Judicial Member उपा"य" / VICE PRESIDENT AG Date: 06/08/2020

आदेश क" ""त"ल"प अ"े"षत/ Copy of the order forwarded to :

1.

अपीलाथ"/ The Appellant

2.

""यथ"/ The Respondent 3. आयकर आयु"त/ CIT 4. आयकर आयु"त (अपील)/ The CIT(A)

5.

"वभागीय ""त"न"ध, आयकर अपील"य आ"धकरण, च"डीगढ़/ DR, ITAT, CHANDIGARH 6. गाड" फाईल/ Guard File

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