Income Tax Appellate Tribunal - Chennai
Janaki Cotton Mills P Ltd, Tirunelveli vs Jcit, Tirunelveli Range, Tirunelvelli on 17 February, 2021
आयकर अपीलीय अिधकरण, 'ए' यायपीठ, चे ई IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH, CHENNAI ी महावीर संह, उपा य एवं ी जी. मंजुनाथ, लेखा सद य के सम BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 623 & 1791/CHNY/2019 िनधारण वष / Assessment Year: 2013-14 M/s. Janaki Cotton Mills P.Ltd., The JCIT, 51 A-B, Market Street, v. Tirunelveli Range, Vallioor, Tirunelveli - 627 117. Tirunelveli.
PAN : AAACJ4517C (अपीलाथ /Appellant) ( यथ /Respondent) अपीलाथ क ओर से/Appellants by : Shri S. Sridhar, Advocate यथ क ओर से/Respondents by : Shri G. Chandrababu, Addl.CIT सन ु वाई क तार ख/Date of Hearing : 17.02.2021 घोषणा क तार ख/Date of Pronouncement : 17.02.2021 आदे श /O R D E R Per MAHAVIR SINGH, VP:
These 2 appeals filed by the assessee are directed against the respective orders of learned Commissioner of Income Tax (Appeals)-1, Madurai in ITA No.281/2016-17 dated 19.02.2019 & ITA No.280A/2016- 17 dated 06.05.2019 for the assessment year 2013-14.
2. We have heard the counsel for the assessee and the ld. DR and also perused the material available on record. At the time of hearing, learned counsel for the assessee have made a statement at bar that the assessee wants to utilize the Direct Taxes 'Vivad se Vishwas Scheme, 2020' to 2 I.T.A. No.623 & 1791/CHNY/2019 (VSVS) settle pending dispute relating to Direct Taxes and in this regard the assessee has filed Form No 1 and 2 and awaiting Form no. 3 from the designated authority. Therefore, once the assessee file a declaration in Form No.1 and 2 along with undertaking and expressed its willingness to settle pending disputes regarding direct taxes, then there is no point in keeping appeals filed by the assessee. It is noted that in an identical application filed by an assessee in the case of M/s. Nannusamy Mohan (HUF) vs. ACIT in T.C.A No.372 of 2020, the Hon'ble Jurisdictional High Court of Madras has dismissed the appeal as withdrawn. Hence by following the decision of the Hon'ble Madras High Court, we are dismissing these appeals subject to liberty to the assessee to get it recalled in case, the assessee does not succeed in availing the scheme i.e., Vivad Se Vishwas Scheme 2020 for whatever reason.
3. In the result, both the appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on 17th February, 2021 at Chennai.
Sd/- Sd/-
(जी. मंजुनाथ) (महावीर सह )
(G. MANJUNATHA) (MAHAVIR SINGH)
लेखा सद य /ACCOUNTANT MEMBER उपा य /VICE PRESIDENT
चे ई/Chennai,
दनांक/Dated, the 17th February, 2021
RSR
आदेश क ितिलिप अ ेिषत/Copy to:
1. अपीलाथ /Appellant 2. यथ /Respondent 3. आयकर आयु (अपील)/CIT(A)
4. आयकर आयु /CIT 5. िवभागीय ितिनिध/DR 6. गाड फाईल/GF.