M/S JYOTHI GAS AGENCY,DAVANGERE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-1(1), DAVANAGERE

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ITA 2875/BANG/2017Status: DisposedITAT Bangalore06 July 2021AY 2012-132 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 application to resolve the dispute under the Direct Tax Vivad se Vishwas Act, 2020. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the CIT(A)'s order for the assessment year 2012-2013. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal after opting for the Vivad se Vishwas scheme.

AI-generated summary — verify with the full judgment below

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

Before: Shri Chandra Poojari, AM & Shri George George K, JM

For Appellant: Shri K.Mallaha Rao, Advocate
For Respondent: Shri Priyadarshi Mishtra, Addl.CIT-DR
Hearing: 06.07.2021Pronounced: 06.07.2021

O R D E R

Per George George K, JM

1.

This appeal at the instance of the assessee is directed against CIT(A)’s order dated 30.06.2017. The relevant assessment year is 2012-2013.

2.

At the time of hearing before us, the learned Counsel for the assessee placed a letter dated 05th July, 2021 contending that the assessee had filed application to resolve the dispute raised in this appeal under the provisions of Direct Tax Vivad Se Vishwas Act, 2020 and prayed that the appeal may be treated as withdrawn. Accordingly, we dismiss the appeal filed by the assessee as withdrawn.

. M/s.Jyothi Gas Agency. 3. In the result, the appeal filed by the assessee is dismissed.

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