M/S INGERSOLL-RAND TECHNOLOGIES AND SERVICES PVT LTD,BANGALORE vs. INCOME TAX OFFICER WARD-3(1)(4), BANGALORE

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ITA 2926/BANG/2018Status: DisposedITAT Bangalore04 March 2021AY 2014-153 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal held that keeping the appeal pending would serve no purpose as the assessee is moving to withdraw it. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee opted to settle the dispute under the Direct Tax Vivad Se Vishwas Act. The Departmental Representative submitted that the assessee is required to withdraw the pending appeal after filing the necessary forms under the Act.

What were the issues?

The primary issue was how to proceed with the appeal when the assessee had opted for settlement under the Vivad Se Vishwas Act.

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Shri K.R. Vasudevan, A.R
For Respondent: Ms. Neera Malhotra, D.R
Hearing: 04.03.2021Pronounced: 04.03.2021

PER CHANDRA POOJARI, ACCOUNTANT MEMBER:

1.

This appeal at the instance of the assessee is directed against CIT(A)’s order dated 26.07.2018. The relevant assessment year is 2014-15.

2.

At the time of hearing before me, the learned Counsel for the assessee has submitted that the assessee has opted for filing the application under Direct Tax Vivad Se Vishwas Act, for settlement of the dispute, and accordingly, he prayed that the appeal may be adjourned.

IT(TP)A No.2926/Bang/2018 M/s. Ingersoll-Rand Technologies & Services Pvt. Ltd., Bangalore Page 2 of 3 3. The learned Departmental Representative, however, submitted that the assessee has to withdraw the pending appeal after filing Form VSV1 as per Vivad Se Vishwas Act, 2020. Thereafter, the assessee is required to furnish a copy of the same along with the proof of payment of tax as determined by the tax official to the to the Department. He submitted that Form No.3 shall be issued to the assessee in due course and accordingly he submitted that the appeal of the assessee may be dismissed as withdrawn, as the assessee in any case is required to withdraw the appeal. The learned DR further submitted that in this type of case, the Tribunal is giving liberty to seek recall of the order, if the appeal is dismissed by the Bench.

4.

We have heard the rival submissions and perused the materials on record. The submissions made by the learned DR is considered. Since the assessee has opted for filing the application under Direct Tax Vivad Se Vishwas Act for settlement of the dispute, the assessee would be moving application for withdrawing the present appeal filed before the Tribunal in due course. Hence, we are of the view that no purpose will be served in keeping this appeal pending. Accordingly, we dismiss the appeal of the assessee as withdrawn. Since we have dismissed the appeal, the assessee is at liberty to move appropriate application for recall of the present order in accordance with the law, if the assessee intends to do so.

IT(TP)A No.2926/Bang/2018 M/s. Ingersoll-Rand Technologies & Services Pvt. Ltd., Bangalore Page 3 of 3 5. In the result, the appeal filed by the assessee is dismissed, as withdrawn. Order pronounced in the open court on 4th Mar, 2021.

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