TEXAS INSTRUMENTS INDIA PRIVATE LIMITED,BANGALORE vs. INCOME TAX OFFICER (OSD), LARGE TAXPAYERS UNIT, BANGALORE

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ITA 234/BANG/2017Status: DisposedITAT Bangalore23 February 20212 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's request to withdraw the appeal due to the Vivad se Vishwas application. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2013-2014. During the hearing, the assessee's representative informed the tribunal about an application filed under the Direct Tax Vivad se Vishwas Act, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal after opting for the Vivad se Vishwas scheme.

AI-generated summary — verify with the full judgment below

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

Before: Shri Chandra Poojari, AM & Shri George George K, JM

Hearing: 23.02.2021

O R D E R

Per George George K, JM :

1.

This appeal at the instance of the assessee is directed against CIT(A)’s order dated 21.01.2016. The relevant assessment year is 2013-2014.

2.

At the time of hearing before us, it was noticed that the learned AR vide letter dated 17th February, 2021 had stated that the assessee has filed application to resolve the dispute raised in this appeal under the provisions of Direct Tax Vivad Se Vishwas Act, 2020, and prayed that the appeal may be treated as withdrawn. Accordingly, we dismiss the appeal filed by the assessee as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed.

Order pronounced on this 23rd day of February, 2021.

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