Bombay High Court
Castrol India Ltd vs Deputy Commissioner Of Income-Tax Rg-8 ... on 4 February, 2021
Author: Milind N. Jadhav
Bench: Ujjal Bhuyan, Milind N. Jadhav
(7)-ITXA-905-14.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Balaji G. ORDINARY ORIGINAL CIVIL JURISDICTION
Panchal
Digitally signed by
Balaji G. Panchal
Date: 2021.02.05
INCOME TAX APPEAL NO.905 OF 2014
10:32:34 +0530
Castrol India Ltd. ..Appellant
Versus
Deputy Commissioner of Income Tax,
Range 8(1), Mumbai & Anr. ..Respondents
Mr. Aurup Dasgupta a/w Ms. Jinal Vani i/by M/s. Jhangiani, Narula &
Associates, for the Appellant.
Mr. Sham Walve, Advocate for the Respondents.
CORAM : UJJAL BHUYAN &
MILIND N. JADHAV, JJ.
DATE : 4th FEBRUARY, 2021 P.C.
1. Heard Mr. Aurup Dasgupta, learned counsel for the appellant and Mr. Sham Walve, learned counsel for the respondents.
2. This appeal has been preferred by the assessee as the appellant under section 260A of the Income Tax Act, 1961 against the order dated 20.12.2013 passed by the Income Tax Appellate Tribunal, "K" Bench, Mumbai in ITA No.1292/Mum/2007 for the assessment year 2003-04.
3. The appeal was admitted by this Court by order dated 20.04.2017 on the substantial question of law framed in the said order.
4. Today the appeal is before us on a praecipe filed by learned counsel for the appellant.
BGP. 1 of 2 (7)-ITXA-905-14.doc.
5. It is stated that Parliament has enacted the Direct Tax Vivad se Vishwas Act, 2020 providing for a scheme for resolution of tax disputes. In terms thereof, appellant has filed application/declaration before the designated authority seeking settlement. Hence, prayer for withdrawal of the appeal.
6. Learned counsel for the respondent has no objection to the prayer made.
7. Having regard to the above, we allow withdrawal of the appeal.
8. Appeal is accordingly disposed of as withdrawn.
9. Refund as per rules.
MILIND N. JADHAV, J UJJAL BHUYAN, J BGP. 2 of 2