IBM INDIA PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX INTERNATIONAL TAXATION CIRCLE-1(1), BANGALORE

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ITA 1301/BANG/2017Status: DisposedITAT Bangalore09 August 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application to withdraw the appeals. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals before the ITAT for multiple assessment years. The assessee later applied to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw pending appeals due to participation in the Vivad Se Vishwas Scheme.

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. Padam Chand Kincha, CA
For Respondent: Shri. K. V. Aravind, Standing Counsel for Department
Hearing: 09.08.2021Pronounced: 09.08.2021

O R D E R Per Bench: These are appeals filed by the assessee against the order dated 05.04.2016 of CIT(A)-12, Bengaluru, relating to Assessment Years 2009-10, 2010-11, 2011-12, 2012-13, 2013-14, 2014-15, 2015-16.

2.

The assessee has moved an application in which it is stated that the assessee has filed Forms 1 and 2 and has also obtained Form 3 certificate containing particulars of tax arrears and the amount payable in Form 3 from the Income Tax Department under direct tax Vivad Se Vishwas Scheme, 2020

1.

IT(IT)A Nos.1286, 1287, 1289, 1290, 1292, 1293, 1295, 1296, 1298, 1299, 1301, 1302, 1304, 1305/Bang/2017 Page 2 of 2 in respect of the present appeals. In the circumstances, the assessee has prayed for withdrawing the appeals.

3.

The appeals are accordingly dismissed as withdrawn.

4.

In the result, assessee’s appeals are dismissed.

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

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