M/S ACT DIGITAL HOME ENTERAINMENT PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1(1)(1), BANGALORE

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ITA 683/BANG/2019Status: DisposedITAT Bangalore20 April 2021AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal acknowledged the assessee's decision to settle under the Vivad Se Vishwas Act. The appeal was dismissed as withdrawn, with liberty granted to the assessee to seek recall if necessary.

What were the facts?

The assessee opted to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020. Consequently, the assessee wished to withdraw the appeal filed before the tribunal.

What were the issues?

The primary issue was the assessee's intention to withdraw the appeal due to opting for settlement under the Vivad Se Vishwas Act.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A’’ BENCH: BANGALORE

Before: SHRI GEORGE GEORGE K. & SHRI B.R. BASKARAN

For Appellant: Shri Manju Prasad, A.R
For Respondent: Shri Somanath Ukkali, D.R
Hearing: 20.04.2021Pronounced: 20.04.2021

PER B.R. BASKARAN, ACCOUNTANT MEMBER:

1.

The assessee has filed this appeal challenging the order dated 23-01-2019 passed by Ld CIT(A)-1, Bengaluru and it relates to the assessment year 2011-12.

2.

The Ld Counsel for the assessee has furnished a letter stating that the assessee has opted to settle the dispute under Direct Tax Vivad Se Vishwas Act for settlement of the dispute by filing Form No.1 & 2 and has also received Form No.3. Accordingly the Ld A.R submitted that the assessee wishes to withdraw the appeal. The Ld

M/s. ACT Digital Home Entertainment Pvt. Ltd., Bangalore Page 2 of 2 A.R submitted that the assessee may be given liberty to seek recall of the order, if something goes wrong.

3.

The Ld D.R did not object to the prayer made by the assessee.

4.

We heard the parties and perused the record. Since the assessee has opted to settle the dispute under Direct Tax Vivad Se Vishwas Act, 2020, we are of the view that no purpose will be served in keeping this appeal pending. Accordingly we dismiss the appeal of the assessee as withdrawn. However, the assessee is given liberty to move appropriate application for recall of the present order in accordance with the law, if the assessee intends to do so.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 20th Apr, 2021

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