L & T THALES TECHNOLOGY SERVICES PRIVATE LIMITED,CHENNAI vs. DCIT, CHENNAI

The assessee filed three appeals against the assessment order under section 144C(13) of the Income Tax Act, 1961 of the Assistant Commissioner of Income Tax, Chennai, dated 25.01.2016 for the AY 2011-12, order under section 144C(13) of the Act of the Deputy Commissioner of Income Tax, Chennai dated 26.02.2015 for the AY 2010- 11 and order under section 143(3) r.w.s. 144C(13) of the Act of the , 1664/Chny/15 & 877/Chny/17 :- 2 -: Assistant Commissioner of Income Tax, Chennai dated 30.01.2017 for the AY 2012-13.

When this appeal was taken up for hearing, the learned Counsel for the Assessee has submitted that the Assessee has opted to avail the Vivad-se-Vishwas Scheme 2020 and Form No.3 was also issued for all the assessment years under appeal. He has submitted that the assessee may be permitted to withdraw the appeals.

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

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

In this case, 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 for all the assessment years under appeal. Accordingly, he prayed that he may be permitted to withdraw the appeal.

In view of the submissions of the Assessee, the appeals filed by the Assessee is permitted to be withdrawn for all the assessment years under appeal. However, it is open to the Assessee to approach the Tribunal by filing an appropriate application in the event of any injustice caused to the , 1664/Chny/15 & 877/Chny/17 :- 3 -: Assessee in respect of the settlement of dispute relating to the Vivad-se- Vishwas Scheme 2020.

In the result, the appeals of the Assessee in withdrawn.