DCIT, BANGALORE vs. M/S BROADCOM INDIA TECHNOLOGIES PVT. LTD., BANGALORE

PDF · subscribers
ITA 485/BANG/2016Status: DisposedITAT Bangalore23 March 2021AY 2011-122 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Income Tax Appellate Tribunal (ITAT) dismissed the appeals filed by both the Revenue and the assessee. This dismissal was based on the assessee's decision to settle the matter under the Vivad Se Vishwas Act.

What were the facts?

The assessee opted to settle the tax disputes under the Direct Taxes Vivad Se Vishwas Act, 2020. This led to the withdrawal of appeals filed by both the assessee and the Revenue. The tribunal was informed of this settlement.

What were the issues?

The primary issue was the resolution of tax disputes under the Vivad Se Vishwas Act, leading to the withdrawal and subsequent dismissal of appeals.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES “B”, BANGALORE

Hearing: 23.03.2021

O R D E R Per Bench : These are cross appeals against two orders of the Assessing Officer passed u/s 143(3) r.w.s 144C(13) of the I.T.Act (order dated 18.01.2016 for A.Y. 2011-2012 & order dated 07.08.2017 for A.Y. 2013-2014). The relevant assessment years are 2011-2012 and 2013-2014.

2.

The assessee during the course of hearing had submitted vide letter dated 19th March, 2021, that it has opted for setting

1.

2 IT(TP)A No.483/Bang/2016 & Ors. M/s.LSI India Research & Development Pvt.Ltd.. the matter under Direct Taxes Vivad Se Vishwas Act, 2020 and prayed the appeals may be treated as withdrawn with the liberty to the assessee and Revenue to recall the same, if required.

3.

In view of the submissions of the learned AR and learned DR, we dismiss these appeals as withdrawn, since the assessee wants to settle the matter under Direct Taxes Vivad Se Vishwas Act, 2020. There are two Departmental appeals also, which are withdrawn. If the assessee is not pursuing the matter under Direct Taxes Vivad Se Vishwas Act, 2020, it shall intimate the Department, so that the Department shall file necessary application for recalling the present order.

4.

In the result, the appeals filed by the Revenue and assessee are dismissed.

More judgments on Section 144C(13)

All 3,426 judgments and leading authorities on Section 144C(13) →

Recent GST High Court judgments

Search GST case law →