ACIT, CORPORATE CIRCLE - 4 (2), CHENNAI vs. M/S. KEESARA PLASTICS PVT. LTD., CHENNAI

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ITA 3369/CHNY/2019Status: DisposedITAT Chennai20 April 2021AY 2011-123 pages

In favour of the assessee: the Revenue'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 the appeals as they had opted for the Vivad-se-Vishwas Scheme. The Assessee can approach the Tribunal if any injustice arises from the settlement.

What were the facts?

The Revenue filed appeals against the CIT(A) orders for AY 2010-11 and 2011-12. The Assessee had opted for the Vivad-se-Vishwas Scheme 2020, and Form No. 3 was issued.

What were the issues?

Whether the appeals filed by the Revenue should be withdrawn due to the Assessee opting for the Vivad-se-Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

Before: SHRI DUVVURU R.L. REDDY & SHRI S. JAYARAMAN

घोषणा क� तारीख /Date of Pronouncement : 20-04-2021 आदेश / O R D E R PER DUVVURU R.L.REDDY, JUDICIAL MEMBER:

These appeals filed by the Revenue are against the order of the learned Commissioner of Income Tax (Appeals)-8, Chennai, in & 22/18-19 dated 15.10.2019 relevant to the Assessment Years 2010-11 & 2011-12.

2.

When these appeals were taken up for hearing, the learned Counsel for the Assessee has submitted that the Assessee has & 3369/Chny/2019 opted to avail the Vivad-se-Vishwas Scheme 2020 and Form No.3 was also issued. It has submitted that it may be permitted to withdraw the appeal.

3.

On the other hand, the learned Departmental Representative has not raised any objection to the submissions of the learned Counsel for the Assessee.

4.

We have heard both the sides, perused the materials available on record and gone through the orders of the authorities below.

5.

In these cases, the Assessee has opted for the Vivad-se- Vishwas Scheme 2020 and the Designated Authority has issued Form No.3 for the settlement of pending tax dispute.

Accordingly, it prayed that it may be permitted to withdraw the appeals.

6.

In view of the submissions of the Assessee, the appeals filed by the Assessee are permitted to be withdrawn. However, it is open to the Assessee to approach the Tribunal by filing an appropriate application in the event of any injustice caused to & 3369/Chny/2019 the Assessee in respect of the settlement of dispute relating to the Vivad-se-Vishwas Scheme 2020.

7.

In the result, the appeals of the Revenue in & 3369/Chny/2019 are dismissed as withdrawn.

Order pronounced on the 20th day of April, 2021, in Chennai.

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