M/S. AIRBUS GROUP INDIA PRIVATE LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 1(1)(1), BENGALURU

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ITA 1112/BANG/2018Status: DisposedITAT Bangalore09 August 2021AY 2013-142 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 Consequently, the Tribunal dismissed the appeals as withdrawn.

What were the facts?

The assessee filed appeals against orders of the CIT(A) for assessment years 2012-13, 2013-14, and 2014-15. The assessee later submitted a letter stating that the issues involved in the appeals had been settled under the VSV Scheme.

What were the issues?

The primary issue was the status of the appeals given the assessee's settlement of the underlying issues under a 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

Heard together (3 matters)

ITA No.1111/Bang/2018
ITA No.1112/Bang/2018
ITA No.1113/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 three different orders of the CIT(A). The relevant assessment years are 2012-2013, 2013-2014 and 2014-2015.

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 these appeals, under VSV Scheme. Hence he prayed that the appeals may be dismissed as withdrawn. Accordingly, we dismiss the appeals filed by the assessee as withdrawn.

3.

In the result, the appeals filed by the assessee are dismissed.

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