M/S. XIAOMI TECHNOLOGY INDIA PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 2(1), BANGALORE

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ITA 296/BANG/2021Status: DisposedITAT Bangalore01 April 2025AY 2016-17Bench: SHRI PRASHANT MAHARISHI (Vice President), SHRI PRAKASH CHAND YADAV (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the dispute was settled under the VSV Scheme and that the factual position was accepted by the Learned DR. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee has settled the dispute under the VSV Scheme, 2024, and Form 4 has been issued by the Department. The Learned DR also accepted the factual position.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement of dispute under VSV Scheme, 2024.

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 PRASHANT MAHARISHI & SHRI PRAKASH CHAND YADAV

For Appellant: Shri. Harpreet Singh Ajmani and Aadith
For Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Hearing: 01.04.2025Pronounced: 01.04.2025

Per Prakash Chand Yadav, Judicial Member: Present appeal by the assessee is arising from the Order of AO dated 30.04.2021 and relates to Assessment Year 2016-17. 2. At the outset, the learned Counsel for the assessee pointed out that the assessee has already settled the dispute under VSV Scheme, 2024. AR of the assessee further submitted that Form 4 has also been issued by the Department.

IT(TP)A No.296/Bang/2021 Page 2 of 2

3.

Learned DR also accepted the factual position.

4.

In view of the above, the present appeal is hereby dismissed as withdrawn.

5.

In the result, appeal filed by the assessee is dismissed as withdrawn. Pronounced in the open court on the date mentioned on the caption page.

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