M/S/ IBS SOFTWARE PRIVATE LTD,TRIVANDRUM vs. THE ACIT, TRIVANDRUM

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ITA 508/COCH/2019Status: DisposedITAT Cochin24 June 2020AY 2018-193 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee expressed a wish to withdraw the appeals due to the settlement under the Vivad se Vishwas Act. The Tribunal considered the submission and the Revenue's position.

What were the facts?

The assessee filed appeals for assessment years 2017-18 and 2018-19. The assessee later filed a declaration under the Direct Tax Vivad se Vishwas Act, 2020, and received a certificate for dispute resolution.

What were the issues?

Whether the appeals should be dismissed as withdrawn following the assessee's settlement under the Vivad se Vishwas Act.

Which sections of the Income-tax Act were involved?

Section 4,Section 5

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

For Respondent: Shri Mritunjaya Sharma, Sr. DR
Hearing: 24/06/2020Pronounced: 24/06/2020

Per CHANDRA POOJARI, AM

1.

These two appeals filed by the assessee are directed against the different orders of the CIT(A), Trivandrum. The relevant assessment years are 2017-18 and 2018-19.

2.

None appeared on behalf of the assessee. The assessee has filed written submission wherein it was stated that the Company had filed a declaration in Form-1 under section 4 of the Direct Tax Vivad se Vishwas Act, 2020 for the I.T.A. Nos.508&509/Coch/2019 above appeals before the CIT, TDS, Kochi which was subsequently processed by the Assessing Officer and issued a certificate dated 02 June, 2020 in Form-3 under section 5 of the Dispute Resolution Act. In view of the above, it was submitted that the assessee wished to withdraw the above appeals.

3.

After hearing the Ld. DR and considering the submission of the assessee, we are inclined to dismiss the appeals as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on this 24th June, 2020. sd/- sd/- (GEORGE GEORGE K.) (CHANDRA POOJARI)) JUDICIAL MEMBER ACCOUNTANT MEMBER Place: Kochi Dated: 24/06/2020 GJ Copy to:

1. 1. M/s. IBS Software Private Limited, (Successor in interest of IBS Software Services Private Limited) 521-524, NILA, Technopark Campus, Karyavattom P.O., Trivandrum-695 581.

2. The Assistant Commissioner of Income-tax, Centralized Processing Cell-TDS, Ghaziabad, Uttar Pradesh.

3. The Commissioner of Income-tax(Appeals), Trivandrum.

I.T.A. Nos.508&509/Coch/2019

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