M/S. NAGSON & CO.,BENGALURU vs. ADDITIONAL COMMISSIONER OF INCOME TAX, RANGE- 2(2), BANGALORE

The assessee has filed these two appeals challenging the order dated 30.08.2019 passed by Ld CIT(A)-6, Bengaluru and it relates to the assessment years 2011-12 & 2012-13.

The Ld Counsel for the assessee Shri Ravi Shankar, Advocate has furnished a letter stating that the assessee has opted to settle the disputes under Direct Tax Vivad Se Vishwas Act for settlement of the dispute by filing Form No.1 & 2 and awaiting for Form No.3. Accordingly the Ld A.R has sought adjournment of the cases. & 2336/Bang/2019 M/s. Nagson & Co., Bengaluru Page 2 of 3 3. The Ld D.R, however, submitted that the assessee has to withdraw the pending appeals after filing Form VSV1 as per Direct Tax Vivad Se Vishwas Act, 2020. Thereafter, the assessee is required to furnish a copy of the same along with the proof of payment of tax as determined by the tax official to the department. Accordingly he submitted that the appeals of the assessee may be dismissed as withdrawn, as the assessee, in any way, is required to withdraw the appeals. He submitted that the Bangalore bench of Tribunal is giving liberty to the assessee to seek recall of the order, if so warranted.