Income Tax Appellate Tribunal - Chennai
Ge Power Conversion India Private ... vs Dcit, Cc - 2(1), Chennai on 1 April, 2021
आयकर अपीलीय अिधकरण, 'डी' यायपीठ, चे ई।
IN THE INCOME TAX APPELLATE TRIBUNAL
'D' BENCH: CHENNAI
ी धु ु आर.एल. रे ी, ाियक सद एवं
ी एस. जयरामन, लेखा सद के सम
BEFORE SHRI DUVVURU R.L. REDDY, JUDICIAL MEMBER AND
SHRI S. JAYARAMAN, ACCOUNTANT MEMBER
आयकर अपील सं./IT (TP) A No.3/Chny/2020
िनधा रण वष /Assessment Year: 2015-16
M/s.GE Power Conversion India Pvt. v. The Dy. Commissioner of
Ltd., Income Tax,
Kamak Tower, Plot No.12A(SP), Corporate Circle-2(1),
Thiru Vi,Ka.Industrial Estate, Chennai.
Ekkaduthangal, Guindy,
Chennai-600 032.
[PAN: AADCC 1026 E]
(अपीलाथ /Appellant) ( यथ /Respondent)
अपीलाथ क ओर से/ Appellant by : Ms.Rajeswari.V &
Mr.Ashik Shah, CA
यथ क ओर से /Respondent by : Mr.R.Anita, JCIT
सुनवाई क तारीख/Date of Hearing : 31.03.2021
घोषणा क तारीख/Dt. of Pronouncement : 01.04.2021
आदेश / O R D E R
PER DUVVURU R.L. REDDY, JUDICIAL MEMBER:
The assessee filed this appeal against the order of the Dispute Resolution Panel-2, Bengaluru, in F.No.81/DRP-2-Bang/2018-19 dated 20.09.2019 for the AY 2015-16.
2. When this appeal was taken up for hearing, the learned Counsel for the Assessee has submitted that the Assessee has opted to avail the Vivad-se- Vishwas Scheme 2020 and Form No.3 was also issued. It has submitted that it may be permitted to withdraw the appeal.
IT (TP) A No.3/Chny/2020 :- 2 -:
3. On the other hand, the learned Departmental Representative has not raised any objection to the submissions of the learned Counsel for the Assessee.
4. We have heard both the sides, perused the materials available on record and gone through the orders of the authorities below.
5. In this case, the Assessee has opted for the Vivad-se-Vishwas Scheme 2020 and the Designated Authority has issued Form No.3 for the settlement of pending tax dispute. Accordingly, it prayed that it may be permitted to withdraw the appeal.
6. In view of the submissions of the Assessee, the appeal filed by the Assessee is permitted to be withdrawn. However, it is open to the Assessee to approach the Tribunal by filing an appropriate application in the event of any injustice caused to the Assessee in respect of the settlement of dispute relating to the Vivad-se-Vishwas Scheme 2020.
7. In the result, the appeal of the Assessee in IT (TP) A No.03/Chny/2020 is dismissed as withdrawn.
Order pronounced on the 1st day of April, 2021, in Chennai.
Sd/- Sd/-
(एस. जयरामन) (धु ु आर.एल. रे ी)
(S. JAYARAMAN) (DUVVURU R.L. REDDY)
लेखा सद /ACCOUNTANT MEMBER याियक सद य/JUDICIAL MEMBER
चे ई/Chennai,
दनांक/Dated: 1st April, 2021.
TLN
आदेश क ितिलिप अ!ेिषत/Copy to:
1. अपीलाथ /Appellant 4. आयकर आयु$/CIT
2. यथ /Respondent 5. िवभागीय ितिनिध/DR
3. आयकर आयु$ (अपील)/CIT(A) 6. गाड फाईल/GF
IT (TP) A No.3/Chny/2020
:- 3 -: