PIRAMAL ENTERPRIES LTD,MUMBAI vs. DCIT RG 7(3)(2), MUMBAI

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ITA 440/MUM/2017Status: DisposedITAT Mumbai10 February 2021AY 2012-133 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeals as the disputes were settled under the Vivad Se Vishwas Act. The appeals were accordingly dismissed as withdrawn.

What were the facts?

The assessee filed appeals against assessment orders for AY 2012-13 and 2013-14. The assessee later filed declarations under the Direct Tax Vivad Se Vishwas Act, 2020, to settle the disputes.

What were the issues?

Whether the appeals should be withdrawn due to settlement under the Vivad Se Vishwas Act.

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, MUMBAI

Before: SHRI SAKTIJIT DEY & SHRI RAJESH KUMAR

For Appellant: Ms. Pooja Agarwal
For Respondent: Shri A. Mohan

Date of Hearing – 10.02.2021 Date of Order – 10.02.2021

O R D E R PER SAKTIJIT DEY. J.M.

The captioned appeals have been filed by the assessee against the final assessment orders passed under section 143(3) r/w section 144C(13) of the Income Tax Act, 1961 (for short “the Act”) for the assessment years 2012–13 and 2013–14.

2 Piramal Enterprises Ltd.

2.

When the appeals were called for hearing, the learned Authorised Representative of the assessee submitted, the assessee had filed declarations under the Direct Tax Vivad Se Vishwas Act, 2020, for settling the dispute arising in these appeals. Further, she submitted, Form no.3, issued by the designated authority have also been received by the assessee. Therefore, she requested for withdrawal of the appeals. In fact, a letter to this effect has also been sent through mail by the learned Authorised Representative attaching the declarations in Form no.1 and 2 and the certificates issued in Form no.3.

3.

The learned Departmental Representative has no objection to the aforesaid request of the assessee.

4.

In view of the facts discussed above, I permit the assessee to withdraw the appeals. Accordingly, appeals are dismissed as withdrawn.

5.

In the result, appeals are dismissed. Order pronounced in the open court on 10.02.2021.

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