Income Tax Appellate Tribunal - Chennai
Beta Wind Farm Pvt Ltd., Chennai vs Dcit Corporate Circle 1(2), Chennai on 4 August, 2021
आयकर अपील य अ धकरण, ''ए' याय पीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL , 'A' BENCH, CHENNAI
ी वी. दग
ु ा राव, या यक सद य एवं ी जी. मंजुनाथ , लेखा सद य के सम%
BEFORE SHRI V.DURGA RAO , JUDICIAL MEMBER
AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER
आयकर अपील सं./I.T.A.No.2719/Chny/2018
( नधारणवष / Assessm ent Year: 2013-14)
M/s.Beta Wind Farm Pvt.Ltd. Vs The Deputy Commissioner of
Sigapi Achi Building , 4th floor, Income Tax,
18/3, Rukmani Lakshmipathi Road Corporate Circle-1(2)
Egmore, Chennai-600 008. Chennai.
PAN: AADCB 8702C
(अपीलाथ /Appellant) ( यथ /Respondent)
अपीलाथ क ओरसे/ Appellant by : Mr. R.Sivaraman, Advocate
यथ क ओरसे/Respondent by : Mr. Suresh Periasamy, JCIT
सुनवाई क तार ख/Dat e o f hear ing : 04.08.2021
घोषणा क तार ख /Date of P r on ou n ce m ent : 04.08.2021
आदे श / O R D E R
PER G.MANJUNATHA, AM:
This appeal filed by the assessee is directed against the order passed by the learned CIT(A)-1, Chennai dated 25.06.2018 and pertains to assessment year 2013-14.
2. We have heard learned counsel for the assessee and learned DR and also perused the materials available on record. At the time of hearing, learned counsel for the assessee has filed a letter along with Form No.3 issued by the Department under 'Vivad se Vishwas Scheme, 2020' and submitted that the assessee has availed the VSVS scheme to settle its pending disputes. The ld.counsel for the assessee further submitted that the Department has accepted application filed by the 2 ITA No. 2719/Chny/2018 assessee and issued Form 3 quantifying amount of taxes payable under VSVS scheme. Therefore, the ld. counsel for the assessee submitted that the appeal filed by the assessee may be dismissed as withdrawn. The ld. DR, on the other hand, has no objection for dismissing the appeal as the Designated Authority has issued Form 3. Therefore, considering the fact that the assessee has filed application for withdrawal of appeal and has also filed Form 3 & 5 issued by the Department, we dismiss the appeal filed by the assessee as withdrawn. However, a liberty is given to the assessee to restore the appeal, in case the application filed by the assessee before the Designated Authority, is rejected for any reason.
3. In the result, the appeal filed by the assessee is dismissed as withdrawn.
Order pronounced in the open court on 4th August, 2021 Sd/- Sd/-
( वी. दग
ु ा राव ) ( जी. मंजुनाथ )
(V.Durga Rao) ( G.Manjunatha )
$या यक सद&य /Judicial Member लेखा सद&य / Accountant Member
चे$नई/Chennai,
)दनांक/Dated 4th August, 2021
DS
आदे श क त+ल,प अ-े,षत/Copy to:
1. Appellant 2. Respondent 3. आयकर आयु.त (अपील)/CIT(A)
4. आयकर आय.
ु त/CIT 5. ,वभागीय त न2ध/DR 6. गाड फाईल/GF.