Income Tax Appellate Tribunal - Chennai
Surya Oil And Extractions Pvt Ltd, ... vs Dc It Villipuram Circle, Villipuram on 17 June, 2021
आयकर अपीलीय अिधकरण, 'बी' यायपीठ, चे ई।
IN THE INCOME TAX APPELLATE TRIBUNAL
'B' 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./ITA No.1099/Chny/2018
िनधारण वष /Assessment Year: 2014-15
M/s. Surya Oil & Extractions - v. The Dy. Commissioner of
Pvt. Ltd., Income Tax,
No.25, Salem Main Road, Villupuram Circle,
Kallakurichi, Villupuram.
Villupuram - 606 202.
[PAN: AABCS 5017 R]
(अपीलाथ /Appellant) ( यथ /Respondent)
अपीलाथ क ओर से/ Appellant by : Mr.H.Yeshwanth Kumar, CA
यथ क ओर से /Respondent by : Mr.Suresh Periasamy, JCIT
सुनवाई क तारीख/Date of Hearing : 17.06.2021
घोषणा क तारीख/Dt. of Pronouncement : 17.06.2021
आदेश / O R D E R
PER DUVVURU R.L. REDDY, JUDICIAL MEMBER:
The assessee filed this appeal against the order of the Commissioner of Income Tax (Appeals), Puducherry, in ITA No.133/CIT(A)-PDY/2016-17 dated 21.08.2017 for the AY 2014-15.
2. This appeal filed by the assessee is delayed by '155' days, for which, the assessee has filed Affidavit for condonation of the delay, to which, the Revenue has not raised any serious objection. Consequently, the delay of ITA No.1099 /Chny/2018 :- 2 -:
'155' days in filing of the appeal stands condoned and the appeal is disposed off on merits.
3. 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. He has submitted that he may be permitted to withdraw the appeal.
4. On the other hand, the learned Departmental Representative has not raised any objection to the submissions of the learned Counsel for the Assessee.
5. We have heard both the sides, perused the materials available on record and gone through the orders of the authorities below.
6. 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, he prayed that he may be permitted to withdraw the appeal.
7. In view of the submissions of the Assessee, the appeal filed by the Assessee is permitted to be withdrawn.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. ITA No.1099 /Chny/2018
:- 3 -:
8. In the result, the appeal of the Assessee in ITA No.1099/Chny/2018 is dismissed as withdrawn.
Order pronounced on the 17th day of June, 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: 17th June, 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