What did the Tribunal hold?

The Tribunal noted that the issues in the appeal were settled under the Vivad Se Vishwas Act. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal challenging an order from the CIT(A). The assessee subsequently opted to settle the dispute under the Direct Taxes Vivad Se Vishwas Act, 2020.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Act.

Muniyappa Reddy Ragavan… vs ITO | ITAT Bangalore 2021

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

Before: SHRI B.R. BASKARAN

For Respondent: Shri Ganesh Ghale, Standing Counsel

Hearing: 29.03.2021Pronounced: 29.03.2021

PER B.R. BASKARAN, ACCOUNTANT MEMBER:

The assessee has filed this appeal challenging the order dated 27.11.2019 passed by Ld CIT(A)-5, Bengaluru and it relates to the assessment year 2016-17.

The Ld A.R of the assessee has filed a letter stating that the assessee has opted to settle the dispute in its appeal as well as in the appeal filed by the revenue under Direct Taxes Vivad Se Vishwas Act, 2020. It is further stated that the assessee has filed Form No.1 & 2 for the appeal filed by the assessee and he has also received Form

Muniyappa Reddy Ragavan Deenadayalan, Bengaluru Page 2 of 2 No.3. Accordingly it is submitted that suitable order may be passed by the Tribunal.

I heard Ld D.R. Since the issues contested in the appeal of the assessee have been settled under the Direct Taxes Vivad Se Vishwas Act, 2020, I dismiss the appeal of the assessee as withdrawn. However, I give liberty to the assessee to seek recall of this order in accordance with law, if the circumstances so warrant.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 29th Mar, 2021.

MUNIYAPPA REDDY RAGAVAN DEENADAYALAN,BANGALORE vs. THE INCOME TAX OFFICER, WARD- 5(3)(6), BANGALORE

What did the Tribunal hold?

What were the facts?

What were the issues?

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