M/S. VIRGO COMMUNICATIONS AND EXHIBITIONS PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX,CIRCLE- 7(1)(2), BANGALORE

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ITA 490/BANG/2020Status: DisposedITAT Bangalore01 April 2021AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee had opted for the Vivad Se Vishwas Scheme and that keeping the appeal pending would serve no purpose. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order. During the hearing, the assessee informed the tribunal that they had filed an application under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.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 CHANDRA POOJARI & SMT. BEENA PILLAI

For Appellant: Shri. Padamchand Khincha, CA
For Respondent: Shri. Muzaffar Hussain, CIT(DR)(ITAT)
Hearing: 01.04.2021Pronounced: 01.04.2021

O R D E R

Per Chandra Poojari, Accountant Member:

1.

This appeal filed by the assessee is directed against the order of CIT(A)-7, Bengaluru dated 31.1.2020 for the assessment year 2016-17. 2. 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 obtained Form 3 certificate containing particulars of tax arrears and the amount payable in Form 3 from the Income Tax Department. Learned Departmental Representative has no objection.

3.

We 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 Page 2 of 2 keeping this appeal pending. Accordingly, we dismiss the appeal of the assessee as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

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