PARKER HANNIFIN INDIA PRIVATE LIMITED,NAVI MUMBAI vs. ASST. CIT - 1(2), MUMBAI

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ITA 3388/MUM/2014Status: DisposedITAT Mumbai13 July 2021AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had settled the dispute through the 'Vivad se Vishwas Scheme' and requested the withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee had filed an appeal before the ITAT. Subsequently, the assessee opted for the 'Vivad se Vishwas Scheme' to settle the dispute. The assessee then requested the withdrawal of the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee after opting for the 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, ‘J‘ BENCH

Before: SHRI VIKAS AWASTHY, JUDICILA MEMBER & SHRI M.BALAGANESH

For Appellant: Shri Nitesh Joshi
For Respondent: Shri Vatsalya Saxena
Hearing: 13/07/2021Pronounced: 13/07/2021

आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in A.Y.2008-09 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-15, Mumbai in appeal No.CIT(A)-15/Arr.260/ACIT-1(2)/13-14 dated 20/02/2014 (ld. CIT(A) in short) against the order of assessment passed u/s.143(3) r.w.s. 144C(13)of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 30/01/2012 by the ld. Asst. Commissioner of Income Tax (2), Mumbai (hereinafter referred to as ld. AO).

M/s. Parker Hannifin India Pvt. Ltd.,

2.

We find that assessee had settled the dispute arising for the year by availing ‘Vivad se Vishwas Scheme’. The assessee vide letter dated 16/04/2021 had requested for withdrawal of the said appeal. This fact is further confirmed by the assessee by its email dated 12/07/2021. In view of the same, the appeal of the assessee is dismissed as withdrawn.

3.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in open Court on 13/07/2021.

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