THOUGHTWORKS TECHNOLOGIES (INDIA) PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE -12(4), BANGALORE

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ITA 577/BANG/2019Status: DisposedITAT Bangalore20 April 20212 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, having settled the tax arrears under the Vivad Se Vishwas Scheme, prayed for the withdrawal of the appeals. The Tribunal accordingly dismissed the appeals as withdrawn.

What were the facts?

The assessee filed appeals against the CIT(A)'s order for assessment years 2007-08 to 2010-11. The assessee subsequently obtained a certificate under the Vivad Se Vishwas Scheme, 2020, for the tax arrears related to 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Whether the appeals should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme to settle tax arrears.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Scheme, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI N. V. VASUDEVAN & SHRI B. R. BASKARAN

For Respondent: Shri. Priyadarshi Misra, Addl. CIT(DR)(ITAT), Bengaluru
Hearing: 20.04.2021Pronounced: 20.04.2021

O R D E R

Per N. V. Vasudevan, Vice President:

1.

These are appeals filed by the assessee against the order dated 07.01.2019 of CIT(A)-7, Bengaluru, relating to Assessment Years 2007-08 to 2010-11.

2.

The assessee has moved an application in which it is stated that the assessee has filed Forms 1 and 2 and has also 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 appeals. In the circumstances, the assessee has prayed for withdrawing the appeals.

3.

The appeals are accordingly dismissed as withdrawn.

4.

In the result, assessee’s appeals are dismissed.

Pronounced in the open court on the date mentioned on the caption page.

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