M/S PANCHMUKHI INFRASTRUCTURE,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-3(2)(1), BANGALORE

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ITA 786/BANG/2018Status: DisposedITAT Bangalore27 October 2021AY 2014-152 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The Tribunal accepted the assessee's prayer and dismissed the appeal as withdrawn. The assessee was granted liberty to seek recall of the order if the VSVS application was rejected.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). During the pendency of the appeal, the assessee filed an application under the Vivad Se Vishwas Scheme, 2020 and received Form-3. The assessee then prayed to withdraw the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

N/A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI N.V. VASUDEVAN & SHRI B.R BASKARAN

For Appellant: Shri. Ganesh Pai P.G, C.A
For Respondent: Shri. Amrit Raj Singh, JCIT, (DR)(ITAT), Bengaluru
Hearing: 25.10.2021Pronounced: 25.10.2021

O R D E R Per N. V. Vasudevan, Vice President:

This is an appeal by the assessee against the order dated 23/1/2018 of CIT(A)-3, Bengaluru relating to asst. year 2014-15.

2.

The ld.counsel for the assessee has filed a letter dated 21/01/2010, wherein he has mentioned that the assessee has filed Form No.1 under Vivad Se Viswas Scheme, 2020 (VSVS 2020) and he has also received Form-3 from the designated authority. The assessee has therefore prayed for permission to withdraw the appeal with the liberty to restore the same, in case, the application made under VSVS 2020 is rejected in future.

3.

We accept the prayer of the ld. Counsel for assessee and accordingly dismiss this appeal as withdrawn. The assesee is however at liberty to seek recall of this order in the event of the application made under VSVS 2020 is not accepted by the Department.

4.

In the result, the appeal of the Assessee is dismissed.

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