IFFC Ltd. vs Jt Commissioner Of Income Tax

Manmohan, J

CM APPL. 34236/2020

Present application has been filed on behalf of appellant/assessee under Section 151 of the Code of Civil Procedure, 1908, seeking an early hearing

and withdrawal of the accompanying appeal.

Vide order dated 04th February, 2013, the following substantial question of law was framed by this court:-

“Whether, while determining deduction under Section 80-I of the Income Tax Act, 1961 with particular reference to Section 80-I(6)

thereof, unabsorbed losses of an industrial undertaking need to be determined and assessed before being available for set-off against

profits of the same undertaking in a succeeding or later year?â€​

Learned counsel for the appellant/assessee states that the appellant/assessee is desirous of settling the pending litigation involving the Income Tax

Department and has filed a declaration under Section 3 read with Section 4(1) of the Act, without prejudice to its rights and contentions on merits.

He submits that by virtue of Section 4(3) of the Act, the declarant/assessee is necessitated to withdraw the pending appeals / writ petitions in

respect of ‘tax arrear’. He contends that the appellant has received the certificate u/s 5(1) on 05.11.2020 and it is now required to file proof of

withdrawal of its appeal alongwith the intimation of payment of ‘tax arrear’, before the designated authority u/s 5(2) of the Act.

Issue notice. Mr Parth Semwal accepts notice on behalf of the respondent.

He states that he has not objection to the present application being allowed.

Consequently, the present application is allowed and the appeal is taken up for hearing.

ITA 1527/2010

Learned counsel for appellant wishes to withdraw the present appeal with liberty to avail the Amnesty Scheme being “Vivad se Vishwasâ€​.

With the aforesaid liberty, the present appeal stands disposed of.