SECUREWORKS INDIA PRIVATE LIMITED,BENGALURU vs. ACIT/DCIT, CIRCLE - 6(1)(1), BENGALURU
What did the Tribunal hold?
The Tribunal noted that the assessee had filed Forms 1 and 2 and made the necessary payment, confirming the settlement under the DTVSV Scheme. Considering the assessee's request, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against an order of the CIT(A). During the hearing, it was noted that the assessee had applied for withdrawal of the appeal, having opted to settle the issue under the DTVSV Scheme, 2024.
What were the issues?
Whether the assessee's request for withdrawal of appeal due to settlement under the DTVSV Scheme, 2024 should be granted.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “C” BENCH : BANGALORE
Before: SHRI. LAXMI PRASAD SAHU & SHRI. SOUNDARARAJAN K
Per Laxmi Prasad Sahu, Accountant Member :
This appeal filed by the assessee is against the Order passed by the CIT(A), vide DIN and Order No.ITBA/AST/S/143(3)/2024-25/10691477(1) dated 26.09.2024, for the Assessment Year 2021-22.
At the time of hearing, we noted that assessee has filed an application requesting for withdrawal of appeal vide her application dated 01.07.2025 in which it has been stated that the assessee has opted to settle the issue under DTVSV Scheme, 2024 and has filed Form 1. It is also submitted that the designation authority has issued a certificate in Form 2 dated 23.06.2025 with acknowledgment No.184610101230625 confirming the acceptance of Form 1.
IT(TP)A No.2244/Bang/2024 Page 2 of 2 Copy of Forms 1 and 2 are filed. Assessee has made the payment vide challan No.04858, copy of which is filed. Considering the request of the assessee, we are dismissing this appeal as withdrawn.
In the result, appeal filed by the assessee is dismissed as withdrawn.
Pronounced in the court on the date mentioned on the caption page.
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