SYNTEL SOLUTIONS (INDIA) P. LTD,PUNE vs. ASST CIT CIR 10, PUNE

ITA 1882/MUM/2017Status: DisposedITAT Mumbai04 September 2025AY 2012-13Bench: SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER SHRI GIRISH AGRAWAL (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the tax dispute was settled under the Direct Tax Vivad Se Vishwas Scheme, and the Departmental Representative did not oppose the withdrawal request. The Tribunal accepted the assessee's request for withdrawal.

What were the facts?

The assessee filed an appeal challenging an assessment order. The assessee later sought to withdraw the appeal as the tax dispute was settled under the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the assessee's appeal can be dismissed as withdrawn due to settlement under the Direct Tax Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H” BENCH, MUMBAI

Before: SHRI SANDEEP SINGH KARHAILSHRI GIRISH AGRAWAL

For Respondent: Shri Pravin Salunkhe, Sr.DR

PER SANDEEP SINGH KARHAIL, J.M. The assessee has filed the present appeal challenging the impugned final assessment order dated 05/01/2017, passed under section 143(3) r.w.s 144C(13) of the Income-tax Act, 1961 (“the Act”), pursuant to the directions dated 21/12/2016 issued by the learned Dispute Resolution Panel-3, Mumbai [“learned DRP”], for the assessment year 2012-13. 2

2.

In this appeal, the assessee has filed a letter dated 22/08/2025 seeking permission to withdraw the appeal on the basis that the tax dispute for the year under consideration has been settled under Direct Tax Vivad Se Vishwas Scheme, 2024 and the order for full and f

The order continues below.

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