MOLEX (INDIA) PRIVATE LIMITED,BENGALURU vs. JOINT COMMISSIONER OF INCOME TAX (OSD), CIRCLE-4(1)(2), BANGALORE

PDF · subscribers
ITA 266/BANG/2022Status: DisposedITAT Bangalore01 April 2025AY 2017-18Bench: SHRI PRASHANT MAHARISHI (Vice President), SHRI PRAKASH CHAND YADAV (Judicial Member)4 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 opted for the VSV Scheme, 2024, and Form 2 had been issued. Since the Revenue's DR did not object to the withdrawal, the Tribunal dismissed the appeals as withdrawn.

What were the facts?

The assessee filed two appeals for Assessment Year 2018-19. The assessee has opted for the VSV Scheme, 2024, and Form 2 has been issued for these appeals. The Revenue's DR did not object to the withdrawal of the appeals.

What were the issues?

Whether the appeals can be dismissed as withdrawn when the assessee has opted for a settlement scheme and the Revenue has no objection.

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: Ms. Shreya, CA
For Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Hearing: 01.04.2025Pronounced: 01.04.2025

Per Prakash Chand Yadav, Judicial Member: Both these appeals by the assessee are arising from the Order dated 05.03.2019 and 28.07.2022 and relates to Assessment Year 2018-19. 2. At the outset, the learned Counsel for the assessee pointed out that the assessee has opted for VSV Scheme, 2024, for both these years and Form 2 has also been issued. 3. Learned DR could not object to the withdrawal. 4. In view of the above, both the appeals of the assessee are hereby dismissed as withdrawn with a liberty to revive its appeal in case Form-4 not issued by the department.

IT(TP)A Nos.266, 822/Bang/2022 Page 2 of 2

5.

In the result, appeals filed by the assessee are dismissed as withdrawn.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

Recent GST High Court judgments

Search GST case law →