What did the Tribunal hold?

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 Accordingly, the appeal was dismissed as withdrawn.

The assessee filed an appeal before the ITAT for assessment year 2014-15. The assessee subsequently opted to settle the dispute under the Direct Taxes Vivad Se Vishwas Act, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Act.

M/S. Tektrnix (India) Pvt Ltd… vs DCIT | ITAT Bangalore 2021

Income Tax Appellate Tribunal, ‘A’ BENCH : BANGALORE

Before: SHRI CHANDRA POOJARI & SMT. BEENA PILLAI

For Appellant: Shri Dhiraj R, Advocate

For Respondent: Shri Kannan Narayanan, JCIT (DR)

ORDER PER BEENA PILLAI, JUDICIAL MEMBER :

Present appeal by the assessee has been filed by assessee against order dated 09/01/2018 passed by CIT(A)-7, Bengaluru for assessment year 2014-15.

The assessee has filed a letter stating that the assessee has opted to settle the dispute in its appeal under Direct Taxes Vivad Se Vishwas Act, 2020. It is further stated that the assessee has filed Form No.1 & 2 and also received Form No. 3 for the appeal filed by the assessee and it has also received Form No.3. Accordingly it is submitted that appeal of the assessee may be dismissed as withdrawn.

We heard Ld D.R, who did not object to the prayer of the assessee. Since the issues contested in the appeal of the assessee have been settled under the Direct Taxes Vivad Se Vishwas Act, 2010, we dismiss the appeal of the assessee as withdrawn. However, we 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.

M/S. TEKTRNIX (INDIA) PVT LTD,BENGALURU vs. DEPUTYCOMMISSIONER OF INCOME TAX, CIRCLE-7(1)(1), BENGALURU

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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