ASTRAZENECA INDIA PRVIATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1(1)(1), BANGALORE

PDF · subscribers
ITA 1167/BANG/2017Status: DisposedITAT Bangalore03 March 2021AY 2005-062 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the issues contested in the appeal were settled under the Vivad Se Vishwas Act. Therefore, the appeal was dismissed as withdrawn, with liberty to seek recall if circumstances warranted.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee opted to settle the dispute under the Direct Taxes Vivad Se Vishwas Act, 2020. The assessee sought to withdraw the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Act.

Which sections of the Income-tax Act were involved?

Direct Taxes Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH : BANGALORE

Before: SHRI CHANDRA POOJARI & SMT. BEENA PILLAI

For Appellant: Shri C Narayananan, C.A
For Respondent: Shri Mathivanan, CIT (DR)

Date of Hearing : 03-03-2021 Date of Pronouncement : 03-03-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assessee has been filed by assessee against order dated 23/02/2017 passed by CIT(A)-14, Benagaluru for assessment year 2005-06.

2.

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

Page 2 of 3 & 2722/Bang/2017 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 Accordingly it is submitted that appeal of the assessee may be dismissed as withdrawn.

3.

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assessee have been settled under the Direct Taxes Vivad Se Vishwas Act, 2010, we dismiss the appeal of the assessee as withdrawn.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.

4.

In the result, the appeal of the assessee is dismissed.

Recent GST High Court judgments

Search GST case law →