PANASONIC LIFE SOLUTIONS INDIA PVT LTD (FORMERLY KNOW AS ANCHOR ELECTRICALS PVT LTD),THANE vs. ASST CIT CC 7(2), MUMBAI

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ITA 7862/MUM/2019Status: DisposedITAT Mumbai26 July 2021AY 2015-163 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeal as the assessee had opted to settle the tax dispute under the Vivad Se Vishwas Tax Scheme, 2020.

What were the facts?

The assessee filed an appeal against an order passed under section 144C(5) of the Income Tax Act. Subsequently, the assessee sought to withdraw the appeal.

What were the issues?

Whether an appeal can be withdrawn by the assessee if they have opted for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 144C(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “J” BENCH, MUMBAI

Before: SHRI MAHAVIR SINGH & SHRI S. RIFAUR RAHMAN

For Appellant: Ms. Palak Mehta
For Respondent: Shri Vatsalya Saxena

The captioned appeal has been filed by the assessee challenging the order dated 20th September 2019, passed under section 144C(5) of the Income Tax Act, 1961 (for short "the Act") in pursuance to the directions of leaned Dispute Resolution Panel (DRP)–2, Mumbai, pertaining to the assessment year 2015–16.

2.

While going through the record available before us, we find that the assessee has filed a letter dated 5th April 2021, seeking withdrawal

2 Panasonic Life Solutions India Pvt. Ltd. of its appeal in view of the fact that it has applied for settling the tax dispute under the Vivad Se Vishwas Tax Scheme, 2020. The letter submitted by the assessee is accompanied by Form–1 and 2 of the declaration filed under the aforesaid scheme and Form no.3 issued by the Revenue. The aforesaid letter along copy of Form no.1, 2 and 3, are also kept on record.

3.

The learned Departmental Representative has no objection for withdrawal of the appeal by the assessee.

4.

Considering the fact that the assessee has sought withdrawal of the present appeal, as the assessee has applied for settling the dispute under Vivad Se Vishwas Scheme, 2020, we permit the assessee to withdraw the appeal at this stage since the Department issued Form no.3. With these observations, the appeal by the assessee is liable to be dismissed as withdrawn.

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