THE SHIMLA URBAN CO-OPERATIVE BANK LTD.,SHIMLA vs. ITO (TDS), SHIMLA

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ITA 1592/CHANDI/2019Status: DisposedITAT Chandigarh10 March 2021AY 2011-122 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's intent to settle the dispute under the Vivad Se Vishwas Scheme. Consequently, the appeals were dismissed.

What were the facts?

The assessee, Shimla Urban Co-operative Bank Ltd., filed appeals against the orders of the CIT(A). The assessee expressed its willingness to settle the dispute under the Vivad Se Vishwas Scheme-2020.

What were the issues?

The primary issue was the assessee's intention to settle the dispute under the Vivad Se Vishwas Scheme, leading to the dismissal of the appeals.

AI-generated summary — verify with the full judgment below

आदेश/Order

Per Sanjay Garg, Judicial Member:

1.

The present appeals have been preferred by the assessee against the orders dated 15.10.2019 of the Ld. Commissioner of Income Tax (Appeals), Shimla [hereinafter referred to as ‘CIT(A)’].

2.

Ld. Counsel for the assessee submitted before us that it was willing to settle the dispute under the “Vivad Se Vishwas Scheme-2020” and necessary forms in this to 1592-Chd-2019 The Shimla Urban Co-operative Bank Ltd, Shimla. 2 regard had been filled. An applications, expressing the above intent of the assessee, was filed before us.

3.

In view of the above since the assessee has expressed its intention of not pursuing the appeals and opting for settling the dispute in the scheme framed by the legislature in this regard, the impugned appeals are dismissed ,with the liberty granted to the assessee to get the appeals restored in case it is unable to settle the dispute under “Vivad Se Vishwas Scheme-2020”. Order pronounced on 10.03.2021

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