Income Tax Appellate Tribunal - Chennai
M/S. Medihauxe International Pvt. ... vs Acit, Cc-3(1),, Chennai on 29 June, 2021
आयकर अपील य अ धकरण, 'डी' यायपीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL
'D' BENCH: CHENNAI
ी वी दग
ु ा राव, या यक सद य एवं ी एस जयरामन, लेखा सद य के सम$
BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER
AND
SHRI S. JAYARAMAN, ACCOUNTANT MEMBER
आयकर अपील सं/.I.T.A. Nos: 3319 & 3321/Chny/2019
नधारण वष/Assessment Years : 2015-16 & 2016-17
M/s. Medihauxe International P Ltd., The Assistant Commissioner of
No. 40/32, Karpagambal Nagar, Vs. Income Tax,
Mylapore, Central Circle - 3(1),
Chennai - 600 004. Chennai.
.
[PAN: AAGCM 2327R]
(अपीलाथ /Appellant) ( यथ /Respondent)
अपीलाथ&क'ओरसे/Appellant by : Shri. Arjunaraj
For S. Sridhar, Advocate
*+यथ&क'ओरसे/Respondent by : Ms. R. Anita, JCIT
सुनवाईक'तार ख/Date of Hearing : 29.06.2021
घोषणाक'तार ख/Date of Pronouncement : 29.06.2021
आदे श/ O R D E R
PER S. JAYARAMAN, ACCOUNTANT MEMBER:
The assessee filed these appeals against the orders of the Commissioner of Income Tax (Appeals)- 19, Chennai in ITA No. 46/17-8 dated 29.08.2019 & ITA No. 47/18-19 dated 29.07.2019 for the assessment years 2015- 16 & 2016-17, respectively.
:- 2 -: ITA Nos: 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obtained Form No.3 and seeks withdrawal of appeals, therefore, we dismiss the appeals filed by the assessee, supra, as withdrawn.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 In the result, the appeals filed by the assessee are dismissed as withdrawn.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.
Sd/- Sd/-
(वी दग
ु ा राव) (एस जयरामन)
(V. DURGA RAO) (S. JAYARAMAN)
या यक सद य/Judicial Member लेखासद"य/Accountant Member
चे नई/Chennai,
th
0दनांक/Dated: 29 June , 2021
JPV
आदे शक'* त2ल3पअ4े3षत/Copy to:
1. अपीलाथ&/Appellant 2. *+यथ&/Respondent 3. आयकरआयु5त) अपील(/CIT(A)
4. आयकरआयु5त/CIT 5. 3वभागीय* त न ध/DR 6. गाडफाईल/GF