What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeals. Consequently, both appeals were dismissed as withdrawn.

The assessee filed appeals against orders of the CIT(A) for assessment years 2011-12 and 2012-13. The assessee later sought permission to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeals, which they sought to do due to the Vivad se Vishwas Scheme.

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

BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / & 407/PUN/2019 नििाारण वषा / Assessment Years : 2011-12 & 2012-13 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 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

These two appeals are filed by the assessee directed against separate orders of the Commissioner of Income Tax (Appeals)-6, Pune, dated 07.01.2019 for the assessment years 2011-12 and 2012-13.

When the matters were called on today, the appellant filed a letter seeking permission to withdraw the appeals on the ground that the issue involved in the present appeal stands settled under the Vivad Se Vishwas Scheme, 2020. The appellant also filed copies 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 appeals.

In the circumstances, we hereby grant permission to the appellant to withdraw both the appeals. Accordingly, both the appeals stand dismissed as withdrawn.

In the result, both the appeals filed by the assessee are dismissed as withdrawn.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