M/S. PANCHAJANYA VIDYA PEETA WELFARE TRUST,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 1(3), BANGALORE

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ITA 1545/BANG/2019Status: DisposedITAT Bangalore07 July 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 assessee prayed for withdrawal of the appeal due to settlement under the Vivad Se Vishwas Scheme. The Tribunal allowed the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2015-16. The assessee subsequently obtained a certificate under the Vivad Se Vishwas Scheme, 2020, for the tax arrears related to the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn consequent to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH : BANGALORE

Before: SHRI N. V. VASUDEVAN & SHRI CHANDRA POOJARI

For Respondent: Smt. R. Premi, JCIT(DR)(ITAT), Bengaluru
Hearing: 07.07.2021Pronounced: 07.07.2021

O R D E R

Per N. V. Vasudevan, Vice President:

1.

This is an appeal filed by the assessee against the order dated 30.04.2019 of CIT(A)-11, Bengaluru, relating to Assessment Year 2015-16.

2.

The assessee has moved an application in which it is stated that the assessee has filed Form 1 and Form 2 and has 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 in respect of the present appeal. In the circumstances, the assessee has prayed for withdrawing the appeal.

3.

The appeal is accordingly dismissed as withdrawn.

4.

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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