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Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI
Before: SHRI MAHAVIR SINGHAND SHRI GIRISH AGRAWAL
आदेश /O R D E R PER MAHAVIR SINGH, VP: These appeals filed by the assessee are directed against the orders of learned Commissioner of Income Tax (Appeals)-4, Chennai in /15-16/CIT(A)-4/AY:2012-13 & 208/15-16/CIT(A)- 4/AY:2013-14, both dated 03.03.2020 for the assessment years 2012-13 & 2013-14.
& 751/Chny/2020 2 2. At the time of hearing, we noticed that the ld.counsel for the assessee has filed letter dated 23.02.2022 and stated that the assessee wants to utilize the Direct Taxes ‘Vivad se Vishwas Scheme, 2020’ to settle pending disputes relating to Direct Taxes. It was also stated that the assessee had paid the tax amount as per Form 3 and in this regard, submitted Form 5 issued by PCIT along with its letter dated 23.02.2022 and requested for withdrawal of appeals. Therefore, once the assessee has filed Form 5 and settled pending disputes regarding direct taxes, then there is no point in keeping appeals filed by the assessee and hence, we dismiss the appeals filed by the assessee as withdrawn.
In the result, both the appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on 1st March, 2022 at Chennai.