M/S. MEDIHAUXE INTERNATIONAL PVT. LTD.,CHENNAI vs. ACIT, CC-3(1), CHENNAI

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ITA 3319/CHNY/2019Status: DisposedITAT Chennai29 June 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's submission that it had obtained Form No. 3 under the Vivad se Vishwas Scheme and sought withdrawal of the appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the orders of the CIT(A) for assessment years 2015-16 and 2016-17. The assessee wished to utilize the Direct Taxes ‘Vivad se Vishwas Scheme, 2020’ to settle the dispute.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 4

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI

Before: SHRI V. DURGA RAO & SHRI S. JAYARAMAN

Hearing: 29.06.2021Pronounced: 29.06.2021

आदेश/ O R D E R PER S. JAYARAMAN, ACCOUNTANT MEMBER:

1.

The assessee filed these appeals against the orders of the Commissioner of Income Tax (Appeals)- 19, Chennai in dated 29.08.2019 & ITA No. 47/18-19 dated 29.07.2019 for the assessment years 2015- 16 & 2016-17, respectively.

:- 2 -: 3319 & 3321/Chny/2019

2.

The above cases were heard through video conferencing. At the time of hearing, the learned counsel for the assessee invited our attention to the letters dated 24.10.2020 and submitted that the assessee wanted to utilize the Direct Taxes ‘Vivad se Vishwas Scheme, 2020’ to settle pending dispute relating to Direct Taxes and in this regard the assessee has filed Form No. 1 and Form 2 and obtained Form No. 3 from the designated authority.

3.

The Bench has considered the material. Since the assessee submits that it has obtained Form No.3 and seeks withdrawal of appeals, therefore, we dismiss the appeals filed by the assessee, supra, as withdrawn. However, liberty is given to the assessee to restore the appeals, in the event if the designated authority, for any reason reject the application filed by the assessee under section 4 of the said Act.

4.

In the result, the appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the open Court on 29th June, 2021 at Chennai.

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