LM WIND POWER BLADES (INDIA) PRIVATE LIMITED,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-4(1)(1), BANGALORE

ITA 275/BANG/2021Status: DisposedITAT Bangalore16 June 2025AY 2016-17Bench: SHRI WASEEM AHMED (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had filed Form 1 DTVSV 2024 and received Form 2 (certificate) under section 92(1) of the Finance (2) Act, 2024. In light of the assessee's election to settle the dispute under the DTVSV Scheme, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, M/s. LM Wind Power Blades (India) Private Limited, filed an appeal against the order of the Assessing Officer for the Assessment Year 2016-17. Subsequently, the assessee opted to settle the quantum assessment case under the Direct Tax Vivad se Vishwas (DTVSV) Scheme, 2024.

What were the issues?

Whether an appeal pending before the ITAT should be dismissed as withdrawn when the assessee opts for settlement under the Direct Tax Vivad se Vishwas Scheme, 2024, and fulfills the required conditions.

Which sections of the Income-tax Act were involved?

91(2) of the DTVSV Scheme, 2024, 92(1) of the Finance (2) Act, 2024, 92(2) of the Finance (No.2) Act, 2024, 93 of the Finance (2) Act, 2024

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B’’ BENCH: BANGALORE

Before: SHRI WASEEM AHMED & SHRI PRAKASH CHAND YADAV

Hearing: 12.06.2025Pronounced: 16.06.2025

PER PRAKASH CHAND YADAV, JUDICIAL MEMBER:

This appeal at the instance of the assessee is directed against the order of the ld. AO dated 15.4.2021 for the AY 2016-17. 2. The assessee has raised 11 grounds of appeal.

3.

At the outset, the ld. A.R. for the assessee drawn our attention to a letter dated 5.3.2025 wherein it is submitted that the assessee had opted to settle the case of quantum assessment under VSVS, 2024 and accordingly filed the Form 1 DTVSV 2024 for the settlement of the disputes under the Direct Tax Vivad se Vishwas, 2024 and the ld. Principal CIT, Bangalore-2 ha

The order continues below.

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