KEYENCE INDIA PRIVATE LIMITED,CHENNAI vs. DEPUTY COMMISSIONER OF INCOME TAX - CORPORATE CIRCLE 4(1), CHENNAI

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ITA 2017/CHNY/2024Status: DisposedITAT Chennai30 December 2025AY 2020-21Bench: SHRI GEORGE GEORGE K (Vice President), SHRI INTURI RAMA RAO (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the appellant's request to withdraw the appeal as the issues involved had been resolved under a MAP resolution mechanism. The appeal was dismissed as withdrawn.

What were the facts?

The assessee, Keyence India Private Limited, filed an appeal against the assessment order for AY 2020-21. During the hearing, the appellant sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be permitted to be withdrawn due to resolution of disputes under a MAP resolution mechanism.

Which sections of the Income-tax Act were involved?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI

Before: HON’BLE SHRI GEORGE GEORGE K & HON’BLE SHRI INTURI RAMA RAO

Hearing: 19.12.2025Pronounced: 30.12.2025

PER INTURI RAMA RAO, A.M : This appeal filed by the assessee – Keyence India Private Limited directed against the final assessment order of the Deputy Commissioner of Income Tax, Corporate Circle-4(1), Chennai dated 29.05.2024 for the assessment year 2020-21 passed u/s 143(3) r.w.s.144C(13) r.w.s. 144B of the Income Tax Act, 1961.

2.

When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the above captioned appeal on the ground that the issues involved in these appeal stands resolved under MAP resolution mechanism.

3.

On the other hand, the ld. Sr.DR had expressed no objection to permit the withdrawal of the appeal.

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the above captioned appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee stands dismissed as ‘withdrawn’. Order pronounced on 30th , December-2025 at Chennai.

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