M/S. TYCO FIRE & SECURITY INDIA PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE- 7(1)(1), BANGALORE

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ITA 2571/BANG/2019Status: DisposedITAT Bangalore26 August 2021AY 2015-162 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 acknowledged the assessee's decision to settle the dispute under the Vivad Se Vishwas Act. Consequently, the appeal was treated as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal against the final assessment order and a rectification order for the assessment year 2015-2016. The assessee later opted to resolve the dispute under the Direct Tax Vivad Se Vishwas Act, 2020.

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Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas scheme.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

Section 143(3),Section 92CA,Section 144C(13),Section 154

AI-generated summary — verify with the full judgment below

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

Hearing: 26.08.2021Pronounced: 26.08.2021

O R D E R

Per George George K, JM

1.

This appeal at the instance of the assessee is directed against final assessment order passed u/s 143(3) r.w.s. 92CA r.w.s.144C(13) of the I.T.Act, dated 21.10.2019, and rectification order passed u/s 154 r.w.s. 143(3) of the I.T.Act, dated 05.12.2019. The relevant assessment year is 2015- 2016.

2.

At the time of hearing before us, the learned Counsel for the assessee submitted that the assessee had opted to resolve the dispute raised in this appeal under the provisions of Direct Tax Vivad Se Vishwas Act, 2020. He, therefore, prayed that the appeal may be treated as withdrawn. In view of the submission made by the learned Counsel for the assessee, we dismiss the appeal filed by the assessee as withdrawn.

2 IT(TP)A No.2571/Bang/2019. M/s.Tyco Fire & Security India Pvt.Ltd. 3. In the result, the appeal filed by the assessee is dismissed.

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