FIRSTSOURCE PROCESS MANGAEMENT SERVICES LIMITED,BANGALORE vs. INCOME TA OFFICER CIRCLE-1(1)(3), BANGALORE

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ITA 2507/BANG/2017Status: DisposedITAT Bangalore09 August 2021AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the assessee's appeal as withdrawn. Liberty was granted to the assessee to seek recall of the order if the Vivad Se Vishwas Scheme settlement was not finalized.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. The assessee subsequently opted for the Vivad Se Vishwas Scheme, 2020, and sought to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal due to the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 254(2)

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. K. R. Vasudevan, Advocate
For Respondent: Shri. Kannan Narayanan, JCIT(DR)(ITAT), Bengaluru
Hearing: 09.08.2021Pronounced: 09.08.2021

O R D E R

Per N. V. Vasudevan, Vice President:

1.

This is an appeal filed by the assessee against the order dated21.09.2017 of CIT(A)-3, Bengaluru, relating to Assessment Year 2014-15.

2.

The assessee has moved an application in which it is stated that the assessee has opted for the Vivad Se Vishwas Scheme, 2020. It is submitted that the assessee has received Form 1 and Forms 4 and 5 are pending due to certain clarifications sought by the AO.

Page 2 of 2 3. In the course of hearing, it was the proposition put forward by the Bench that under these facts, the appeal of the assessee may be dismissed as withdrawn and liberty may be granted to the assessee to approach this Tribunal for recall of this order under section 254(2) of the Act in case the assessee finally opts out of Vivad Se Vishwas Scheme, 2020. In reply, it was submitted by learned AR of the assessee that if the liberty is granted to the assessee, then we have no objection about dismissal of the appeal as withdrawn.

4.

The appeal is accordingly dismissed as withdrawn. The assessee is however at liberty to seek recall of this order in case the assessee is not able to settle the dispute under the Scheme.

5.

In the result, assessee’s appeal is dismissed.

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

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