What did the Tribunal hold?

The Tribunal noted that the issues contested in the appeal have been settled under the Vivad Se Vishwas Act. Therefore, the appeal was dismissed as withdrawn.

The assessee filed appeals for assessment years 2010-11 and 2011-12. The assessee subsequently opted to settle the disputes under the Direct Taxes Vivad Se Vishwas Act, 2020.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Act.

Magma Design Automation India… vs DCIT | ITAT Bangalore 2021

Income Tax Appellate Tribunal, ‘A’ BENCH : BANGALORE

Before: SHRI. CHANDRA POOJARI & SMT. BEENA PILLAI

For Appellant: Shri Shatanik Chakraborthy, C.A

For Respondent: Ms. Neera Malhotra, CIT (DR)

Date of Hearing : 17-06-2021 Date of Pronouncement : 17-06-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assessee has been filed by assessee against order dated 30/11/2016 passed by CIT(A)-4, Benagaluru for assessment years 2010-11 & 2011-12. 2. The assessee has filed a letter stating that the assessee has opted to settle the dispute in its appeal under Direct Taxes Vivad Se Vishwas Act, 2020. It is further stated that the assessee has Page 2 of 3 IT(TP)A No.462 & 463/Bang/2017 filed Form No.3 in present case. Accordingly it is submitted that appeal of the assessee may be dismissed as withdrawn.

We heard Ld D.R, who did not object to the prayer of the assessee. Since the issues contested in the appeal of the assessee have been settled under the Direct Taxes Vivad Se Vishwas Act, 2010, we dismiss the appeal of the assessee as withdrawn. However, we give liberty to the assessee to seek recall of this order in accordance with law, if the circumstances so warrant.

In the result, the appeal of the assessee is dismissed as withdrawn.

MAGMA DESIGN AUTOMATION INDIA PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-6(1)(2), BANGALORE

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What were the issues?

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