DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-7(1)(1), BANGALORE vs. M/S THOUGHT WORKS TECHNOLOGIES INDIA PRIVATE LIMITED, BANGALORE

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ITA 588/BANG/2019Status: DisposedITAT Bangalore26 October 2021AY 2009-102 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

Since the issues contested by the revenue have been settled by the assessee under the Vivad se Vishwas Act, the appeals filed by the revenue will not survive. The tribunal dismissed both appeals.

What were the facts?

The revenue filed appeals for assessment years 2009-10 and 2010-11. The assessee opted to settle the issues in these appeals under the Direct Taxes Vivad se Vishwas Act, 2010.

What were the issues?

The primary issue was the survival of revenue's appeals after the assessee settled the disputed issues under the Vivad se Vishwas Act.

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: Dr. Manjunath Karkihalli, D.R
For Respondent: Shri C. Narayanan, A.R
Hearing: 26.10.2021Pronounced: 26.10.2021

PER B.R. BASKARAN, ACCOUNTANT MEMBER:

1.

The revenue has filed appeals for AY 2009-10 and 2010-11 and they are directed against the order passed by Ld CIT(A)-7, Bengaluru.

2.

The assessee has filed a letter stating that it has opted to settle the issues arising in both the above said appeals under Direct Taxes Vivad se Vishwas Act, 2010 and accordingly filed prescribed applications for the above said two years, which has covered the issues contested by the revenue for these two years. The assessee has furnished copy of Form no.5 received from the department & 589/Bang/2019 M/s. Thoughtworks Technologies Pvt. Ltd., Bangalore

Page 2 of 2 accepting the applications. Accordingly, the Ld A.R submitted that these appeals may be dismissed.

3.

We heard Ld D.R and perused the record. Since the issues contested by the revenue in these two years have been settled by the assessee under VSVS Act, these appeals will not survive. Accordingly, we dismiss both the appeals of the revenue.

4.

In the result, both the appeals of the revenue are dismissed.

Order pronounced in the open court on 26th Oct, 2021.

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