SHRI JAIRAM G. KIMMANE,SHIMOGA vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 1(3), BANGALORE

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ITA 239/BANG/2020Status: DisposedITAT Bangalore20 April 2021AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2016-17. The assessee later applied to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

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 Appellant: Shri S. V. Ravishankar, Advocate
For Respondent: Shri. Priyadarshi Mishra, Addl. CIT(DR)(ITAT), Bengaluru

O R D E R

Per N. V. Vasudevan, Vice President:

1.

This is an appeal filed by the assessee against the order of CIT(A)-11, Bengaluru, dated 29.07.2019, relating to Assessment Year 2016-17.

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 appeal. In the circumstances, the assessee has prayed for withdrawing the appeal.

3.

The appeal is accordingly dismissed as withdrawn.

4.

In the result, assessee’s appeal is dismissed. Pronounced in the open court on the date mentioned on the caption page.

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