WIDIA INDIA LTD( KENNAMETAL INDIA LTD.,),BANGALORE vs. PR. COMMISSIONER OF INCOME TAX-2, BANGALORE
Income Tax Appellate Tribunal, ‘B’ BENCH : BANGALORE
Before: SHRI LAXMI PRASAD SAHU & SHRI SOUNDARARAJAN K.Assessment Year : 1994-95
PER SOUNDARARAJAN K., JUDICIAL MEMBER
This is an appeal filed by the assessee challenging the order of the Ld.CIT(A), Bengaluru dated 17/02/1997 in respect of the A.Y. 1991-92. 2. At the outset, we found that the appeal filed before this Tribunal was decided on 10/03/2004. As against the said order, the revenue field an appeal before the Hon’ble Karnataka High Court in ITA No. 512/2004 and the Hon’ble High Court was pleased to allow the appeal filed by the revenue on 05/10/2009. The assessee taken up this matter before the Hon’ble
Supreme Court by filing a special leave petition in SLP (Civil) Nos.
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16478/2011 and the Hon’ble Supreme Court in its order dated 26/09/2012
in Civil Appeal Nos. 1713/2012 had remitted this issue to the file of this Tribunal. Pursuant to the said order, the appeal was taken up for hearing on today.
At the time of hearing, the Ld.AR submitted a letter dated 06/08/2025 in which the assessee informed this Tribunal that the assessee had opted for Direct Tax Vivad Se Vishwas Scheme, 2024 and filed an application in form – 1 on 30/04/2025. Pursuant to the application in form – 1, the Ld.PCIT also issued a form – 2 quantifying the amount to be paid by the assessee for availing the said scheme. The assessee also paid the said amount as determined by the Ld.PCIT and the further proceedings are yet to be communicated. The assessee also submitted the copies of form -1 and form -2 along with his letter. Finally, the assessee requested to withdraw the appeal in view of the settlement made under the Direct Tax Vivad Se Vishwas Scheme, 2024. 4. We have perused the letter as well as the form – 1 and form – 2 and the challan for the payment of the amount and taken the said documents on record and permitted the assessee to withdraw the said appeal and granted liberty to approach this Tribunal in case of any adverse order has been passed by the authorities under the Scheme.
In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on 19th August, 2025. (LAXMI PRASAD SAHU) Judicial Member
Bangalore,
Dated, the 19th August, 2025. /MS /
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Copy to:
1. Appellant
Respondent 3. CIT
DR, ITAT, Bangalore
Guard file
CIT(A)
By order