What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Vivad Se Vishwas Scheme and filed the necessary applications. Therefore, keeping the appeal pending would serve no purpose.

The Revenue filed an appeal for the assessment year 2010-11. The assessee had filed an application under the Direct Tax Vivad Se Vishwas Act, 2020, opting for the scheme.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

DCIT vs M/S Nxp Semiconductors India Pvt… | ITAT Bangalore 2021

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

Before: SHRI CHANDRA POOJARI & SMT. BEENA PILLAI

For Appellant: Shri. Saraj Kumar Paridan, CA

For Respondent: Shri. Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru, Shri. Saraj Kumar Paridan, CA

Hearing: 15.04.2021Pronounced: 15.04.2021

O R D E R

Per Chandra Poojari, AM:

This appeal is filed by the Revenue for the assessment year 2010-11.

At the time of hearing, the Ld A.R submitted that the assessee has filed application under the Direct Tax Vivad Se Vishwas Act, 2020 and has filed Form 1 and 2. Learned Departmental Representative has no objection.

We have heard the rival contentions and perused the material on record. The assessee has opted for Vivad Se Vishwas Scheme, 2020. Since the assessee has already filed the necessary application before the tax authorities under the above said scheme, we are of the view that no purpose will be served in keeping this appeal pending. Accordingly, appeal of the Revenue is dismissed as withdrawn.

IT(TP)A No.387/Bang/2015 Page 2 of 2

In the result, the appeal of the assessee is dismissed as withdrawn.

DCIT, BANGALORE vs. M/S NXP SEMICONDUCTORS INDIA PVT. LTD., BANGALORE

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments