VERISIGN SERVICES INDIA PVT LTD,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-12(5), BANGALORE

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ITA 2157/BANG/2017Status: DisposedITAT Bangalore04 March 2021AY 2009-102 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The assessee prayed for the withdrawal of the appeals due to the settlement under the Vivad Se Vishwas Scheme. The Tribunal allowed the withdrawal of the appeals.

What were the facts?

The assessee filed appeals before the ITAT for Assessment Year 2009-10. The assessee subsequently filed an application under the Vivad Se Vishwas Scheme, 2020, and obtained a certificate for tax arrears.

What were the issues?

Whether the appeals should be dismissed as withdrawn following the assessee's settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI N. V. VASUDEVAN & SHRI CHANDRA POOJARI

For Respondent: Shri. Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Hearing: 04.03.2021Pronounced: 04.03.2021

Assessee by: : None Revenue by : Shri. Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru Date of hearing : 04.03.2021 Date of Pronouncement : 04.03.2021 O R D E R Per N. V. Vasudevan, Vice President: These are appeals filed by the assessee and Revenue against the order of CIT(A)-7, Bengaluru, dated 18.08.2017, relating to Assessment Year 2009-10.

2.

The assessee has moved an application in which it is stated that the assessee has filed Form Nos.1 and 2 under direct tax Vivad Se Vishwas Scheme, 2020 in respect of the present appeals. The assessee has also obtained Form 3 certificate containing particulars of tax arrears and the IT(TP)A No.2157/Bang/2017 Page 2 of 2 amount payable in Form 3 from the Income Tax Department. In the circumstances, the assessee has prayed for withdrawing the appeals.

3.

The appeals are accordingly dismissed as withdrawn.

4.

In the result, both the appeals are dismissed.

Pronounced in the open court on the date mentioned on the caption page.

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