M/S FRIENDS VEENER & PLY,MANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX (INTL. TAXN), MANGALORE

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ITA 3141/BANG/2018Status: DisposedITAT Bangalore07 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 noted the assessee's letter opting for the Vivad Se Vishwas scheme. Consequently, the appeals were treated as withdrawn by the assessee.

What were the facts?

The assessee filed appeals against the CIT(A)'s order for the assessment year 2014-2015. The assessee subsequently opted to resolve the dispute under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

The primary issue was the assessee's decision to settle the dispute under the Vivad Se Vishwas Act, leading to the withdrawal of the appeals.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES “C”, BANGALORE

Before: Shri Chandra Poojari, AM & Shri George George K, JM

Hearing: 07.10.2021Pronounced: 07.10.2021

Heard together (2 matters)

ITA No.3140/Bang/2018
ITA No.3141/Bang/2018

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R Per George George K, JM These appeals at the instance of the assessee are directed against the CIT(A)’s order dated 12.03.2016. The relevant assessment year is 2014-2015.

2.

At the time of hearing before us, the learned AR has placed a letter dated 01.10.2021, wherein it was stated that the assessee has opted to resolve the dispute raised in these appeals under the provisions of Direct Tax Vivad Se Vishwas Act, 2020 and prayed that the appeals may be treated as withdrawn. In view of the letter furnished by the learned AR, we dismiss the appeals filed by the assessee as withdrawn.

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