HONEYWELL TECHNOLOGY SOLUTIONS LAB PVT LTD,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-3(1)(2), BANGALORE

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ITA 2154/BANG/2017Status: DisposedITAT Bangalore09 August 2021AY 2009-102 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 submission that the issues were settled under the VSV scheme. Consequently, the Tribunal dismissed the appeal as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2009-2010. The assessee later submitted a letter stating that the issues involved in the appeal have been settled under the Voluntary Settlement Scheme (VSV).

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Voluntary Settlement Scheme.

AI-generated summary — verify with the full judgment below

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

Before: Shri George George K, JM & Shri B.R.Baskaran, AM

Hearing: 09.08.2021Pronounced: 09.08.2021

O R D E R

Per B.R.Baskaran, AM :

1.

This appeal at the instance of the assessee is directed against CIT(A)’s order dated 08.09.2017. The relevant assessment year is 2009-2010.

2.

At the time of hearing before us, the learned Counsel for the assessee vide letter dated 20th July, 2021 submitted that the assessee has already settled the issues involved in this appeal, under VSV Scheme. Hence he prayed that the appeal may be dismissed as withdrawn. Accordingly, we dismiss the appeal filed by the assessee as withdrawn.

. M/s.Honeywell Technology Solutions Lab Pvt.Ltd.

3.

In the result, the appeal filed by the assessee is dismissed.

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