What did the Tribunal hold?

The tribunal granted permission to the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

The assessee filed an appeal before the ITAT for assessment year 2009-10. The assessee subsequently filed a withdrawal application seeking to withdraw the appeal.

What were the issues?

The key issue was whether the assessee should be permitted to withdraw the appeal, which was settled under the Vivad Se Vishwas Scheme, 2020.

M/S. Sigma Electric Manufacturing… vs DCIT | ITAT Pune 2021

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI INTURI RAMA RAO & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Rohit Tapadiya

आयकर अपीऱीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / Assessment Year : 2009-10 M/s. Sigma Electric Manufacturing Corporation Pvt. Ltd., (Formerly known as M/s. Sigma Electric Manufacturing Pvt. Ltd.) (Formerly known as Sunk Rock Metal Foundries India Pvt. Ltd.,) (in which M/s. Sigma Electric Manufacturing Corporation Pvt. Ltd. is merged having PAN AADCS9493H) Gat No.154/1, 155 Post Mahalunge Village, Chakan Talegaon Road, Chakan, Pune – 410501 PAN : AAXCS4352F .......अऩीऱाथी / Appellant बिाम / V/s. The Dy. Commissioner of Income-tax, Circle – 10, Pune ……प्रत्यथी / Respondent Assessee by : Shri Rohit Tapadiya (withdrawal application) Revenue by : Shri S.P. Walimbe सुनवाई की तारीख / Date of Hearing : 27-10-2021 घोषणा की तारीख / Date of Pronouncement : 27-10-2021 आदेश / ORDER

This is an appeal filed by the assessee directed against order of the Commissioner of Income Tax (Appeals)-6, Pune, dated 07.01.2019 for the assessment year 2009-10.

When the matter was called on today, the appellant filed a letter seeking permission to withdraw the appeal on the ground that the issue involved in the present appeal stands settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copy of Form No.3 issued by the Pr. Commissioner of Income Tax, Pune-3.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of appeal.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the appeal stands dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 27th October, 2021.

M/S. SIGMA ELECTRIC MANUFACTURING CORPORATION PRIVATE LIMITED, (FORMERLY KNOWN AS SUNK ROCK METAL FOUNDARIES INDIA PVT.LTD),PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 10, PUNE

What did the Tribunal hold?

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