CHENNAI RHINOS PVT LTD,CHENNAI vs. ITO CORPORATE WARD 1 (3), CHENNAI

PDF · subscribers
ITA 764/CHNY/2018Status: DisposedITAT Chennai31 January 2022AY 2014-152 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The tribunal dismissed the appeal as withdrawn. This was based on the assessee's intention to utilize the Direct Taxes ‘Vivad se Vishwas Scheme, 2020’ to settle pending disputes.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2014-15. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal to avail the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI MAHAVIR SINGHAND SHRI G. MANJUNATHA

Hearing: 31.01.2022Pronounced: 31.01.2022

O R D E R PER MAHAVIR SINGH, VP: This appeal filed by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-1, Chennai in dated 29.12.2017 for the assessment year 2014-15.

2.

At the time of hearing, the ld.AR for the assessee has filed a letter dated 29.01.2022 for withdrawal of appeal and stated that the 2 assessee wants to utilize the Direct Taxes ‘Vivad se Vishwas Scheme, 2020’ to settle pending disputes relating to Direct Taxes and in this regard the assessee has filed Form no. 3 from the designated authority. The ld.AR has also stated that the assessee had paid the tax amount as per Form 3 and in this regard, submitted Form 4 and requested for withdrawal of appeal. Therefore, once the assessee has filed Form 3 & 4 and expressed its willingness to settle pending dispute regarding direct taxes, then there is no point in keeping appeal filed by the assessee and hence, we dismiss the appeal filed by the assessee as withdrawn subject to liberty to the assessee to get it recalled in case, the assessee does not succeed in availing the scheme i.e., Vivad Se Vishwas Scheme 2020 for whatever reason.

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →