SMT PRAMEELA KRISHNA,MYSORE vs. ITO, MYSORE

PDF · subscribers
ITA 765/BANG/2008Status: DisposedITAT Bangalore16 June 2021AY 2000-012 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee had opted for the Vivad Se Vishwas Scheme, 2020, and the designated authority had accepted the same. Therefore, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals before the ITAT for multiple assessment years. During the hearing, the assessee sought to withdraw these appeals.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Scheme Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH : BANGALORE

Before: SHRI CHANDRA POOJARI & SMT. BEENA PILLA

For Appellant: Smt. Preethi Patel, Advocate
For Respondent: Shri Kannan Narayanan, Addl. CIT(DR)(ITAT)
Hearing: 17.06.2021Pronounced: 17.06.2021

Per Chandra Poojari, Accountant Member These appeals by the assessee are against the common order dated 25.03.2008 of the CIT(Appeals), Mysore for the assessment years 1999-2000, 2002-03, 2003-04 & 2004-05 .

2.

During the course of hearing of the appeals, the ld. counsel for the assessees sought withdrawal of the appeals stating that the assessee has opted for Vivad Se Vishwas Scheme Act, 2020 [VSVS] by filing Form 1 & 2, and Form 3 is issued by the designated authority accepting the same (copy filed). Accordingly, the appeals are dismissed as withdrawn.

Pronounced in the open court on this 17th June, 2021.

Recent GST High Court judgments

Search GST case law →