M/S. GENERAL MOTORS TECHNICAL CENTRE INDIA PRIVATE LIMITED,BENGALURU vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(2), BENGALURU

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ITA 2748/BANG/2017Status: DisposedITAT Bangalore24 April 2025AY 2013-14Bench: SHRI PRASHANT MAHARISHI (Vice President), SHRI PRAKASH CHAND YADAV (Judicial Member)1 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 that the assessee had settled the dispute under the Vivad se Vishwas Scheme and sought withdrawal of the appeal. The DR agreed with the withdrawal request.

What were the facts?

The appellant filed an appeal against the final assessment order. The assessee opted to settle the dispute under the Direct Tax Vivad se Vishwas Scheme, 2024, filing Form 1 and Form 2.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to settlement under the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH : BANGALORE

Before: SHRI PRASHANT MAHARISHI & SHRI PRAKASH CHAND YADAV

For Appellant: Shri Tomar, AR
For Respondent: Smt. Nandini Das, CIT(DR)(ITAT), Bengaluru
Hearing: 04.04.2025Pronounced: 24.04.2025

Per Prashant Maharishi, Vice President

1.

This appeal is filed by General Motors Technical Centre India Private Ltd. (the assessee/appellant) against the final assessment order passed u/s. 143(3) r.w.s. 144C of the Income-tax Act, 1961 [the Act] dated 19.10.2017 for the AY 2013-14 pursuant to the directions of the ld. DRP.

2.

At the outset, the ld. AR submitted that assessee has opted to settle the dispute under the Direct Tax Vivad se Vishwas Scheme, 2024 (VSVS) and filed Form 1 dated 30.1.2025. Form 2 dated 22.2.2025 is issued by the designated authority. Copies of Form 1 & Form 2 are filed on record. Accordingly he sought withdrawal of the appeal. The ld. DR agreed.

3.

In view of the above, the appeal is dismissed as withdrawn.

Pronounced in the open court on this 24th day of April, 2025.

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