SMT. SHANTHABEN K PATEL,BANGALORE vs. INCOME TAX OFFICER, WARD- 8(1), BANGALORE

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ITA 376/BANG/2020Status: DisposedITAT Bangalore20 December 2021AY 2006-072 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The Tribunal agreed to dismiss the appeal as withdrawn, granting the assessee liberty to seek recall of the order if they ultimately opt out of the Vivad Se Vishwas Scheme.

What were the facts?

The assessee had filed an appeal before the ITAT. During the hearing, the assessee's counsel submitted that the assessee had opted for the Vivad Se Vishwas Scheme, 2020, and requested an adjournment.

What were the issues?

The primary issue was how to proceed with the appeal when the assessee had opted for a settlement scheme and requested an adjournment.

Which sections of the Income-tax Act were involved?

Section 254(2)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH : BANGALORE

Before: SHRI N. V. VASUDEVAN & SHRI CHANDRA POOJARI

For Appellant: Shri. S. V. Ravishankar, Advocate
For Respondent: Shri. Sankar Ganesh K, JCIT(DR)(ITAT), Bengaluru
Hearing: 16.12.2021Pronounced: 20.12.2021

O R D E R

Per N. V. Vasudevan, Vice President:

1.

This is an appeal filed by the assessee against the order dated 25.01.2020 of CIT(A)-12, Bengaluru, relating to Assessment Year 2006-07.

2.

The Learned AR of the assessee orally submitted that the assessee has opted to settle the dispute in this appeal under the direct tax Vivad Se Vishwas Scheme, 2020, and has requested for adjournment of the appeal.

3.

In the course of hearing, it was the proposition put forward by the Bench that under these facts, the appeal of the assessee may be dismissed as withdrawn and liberty may be granted to the assessee to approach this Page 2 of 2 Tribunal for recall of this order under section 254(2) of the Act in case the assessee finally opts out of Vivad Se Vishwas Scheme, 2020. In reply, it was submitted by learned AR of the assessee that if the liberty is granted to the assessee, then we have no objection about dismissal of the appeal as withdrawn.

4.

The appeal is accordingly dismissed as withdrawn. The assessee is however at liberty to seek recall of this order in case the assessee is not able to settle the dispute under the Scheme.

5.

In the result, assessee’s appeal is dismissed.

Pronounced in the open court on the date mentioned on the caption page.

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