FAURECIA AUTOMOTIVE HOLDINGS,PUNE vs. ASSISTANT COMMISSIONER OF INCOME TAX , PUNE

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ITA 1247/PUN/2023Status: DisposedITAT Pune15 April 2025Bench: MS. ASTHA CHANDRA, JUDICIAL MEMBER AND SHREE DR. DIPAK P. RIPOTE (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal accepted the assessee's request for withdrawal. Since the Departmental Representative had no objection, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, Faurecia Automotive Holdings, filed an appeal against the assessment order for AY 2021-22 passed under Section 143(3) read with Section 144C(13) of the Income Tax Act, 1961. The assessee subsequently requested to withdraw the appeal, stating that it had opted to settle the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the Income Tax Appellate Tribunal should permit the withdrawal of an appeal when the assessee has opted for 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, “C” BENCH, PUNE

Before: MS. ASTHA CHANDRA & SHREE DR. DIPAK P. RIPOTE

For Appellant: Shri Harshad Konde
For Respondent: Shri Prakash L. Pathade

आदेश / ORDER

PER ASTHA CHANDRA, JM :

1.

The appeal filed by the assessee is directed against the final assessment order dated 30.09.2023 passed by the Ld. Assessing Officer under section 143(3) read with section 144C(13) of the Income Tax Act, 1961 pertaining to Assessment Year 2021-22.

2.

The Ld. AR submitted that the assessee has requested to withdraw the appeal vide letter dated 21.03.2025 as the assessee has opted to settle the dispute under Direct Tax Vivad Se Vishwas Scheme, 2024. A copy of Form 1 and Form 2 is enclosed evidencing the same.

3.

The Ld. DR has no objection for withdrawal of the appeal.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed.

Order pronounced in the open court on 15th April, 2025.

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