Income Tax Appellate Tribunal - Chennai
Redington (India) Ltd., Chennai vs Acit Corporate Circle 5(1), Chennai on 15 July, 2021
आयकर अपीलीय अिधकरण, 'डी' ायपीठ, 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.20/Chny/2019
िनधारण वष /Assessment Year: 2014-15
M/s.Redington (India) Ltd., v. The Asst. Commissioner of
No.95, Mount Road, SPL Guindy House, Income Tax,
Guindy, Chennai-32. Corporate Circle-5(1), Chennai.
[PAN: AABCR 0347 P]
(अपीलाथ#/Appellant) ($%थ#/Respondent)
अपीलाथ# की ओर से / Appellant by : Mr.R.Vijayaraghavan, Adv.
$%थ# की ओर से /Respondent by : Mr.G.Srinivasa rao, CIT
सुनवाई की तारीख/Date of Hearing : 15.07.2021
घोषणाकी तारीख/Dt. of Pronouncement : 15.07.2021
आदे श / 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, Dispute Resolution Panel-2, Bengaluru, dated 12.09.2018 for the AY 2014-15.
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. He further submitted that the assessee has availed the scheme for unnumbered Revenue appeal and Form No.3 also issued by the Department for that unnumbered Revenue appeal. The ld. Departmental Representative has submitted that they have not filed any IT (TP) A No.20/Chny/2019 :- 2 -:
appeal before the Income Tax Appellate Tribunal till date. It has submitted that it may be permitted to withdraw the appeal.
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 In view of the submissions of the Assessee, the appeal filed by the Assessee is permitted to be withdrawn.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.20/Chny/2019 is dismissed as withdrawn.
Order pronounced on the 15th day of July, 2021, in Chennai.
Sd/- Sd/-
(एस. जयरामन) (धु,ु- आर.एल. रे .ी)
(S. JAYARAMAN) (DUVVURU R.L. REDDY)
लेखासद /ACCOUNTANT MEMBER ाियक सद /JUDICIAL MEMBER
IT (TP) A No.20/Chny/2019
:- 3 -:
चे ई/Chennai,
िदनांक/Dated: 15th July, 2021.
TLN
आदे श की $ितिलिप अ/ेिषत/Copy to:
1. अपीलाथ#/Appellant 4. आयकर आयु 0/CIT
2. $%थ#/Respondent 5. िवभागीय $ितिनिध/DR
3. आयकर आयु 0 (अपील)/CIT(A) 6. गाड फाईल/GF