VSL SECURITIES PVT. LTD,BENGALURU vs. DCIT CIRCLE-7(1)(2), BENGALURU

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ITA 285/BANG/2019Status: DisposedITAT Bangalore23 February 2021AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2011-12. The assessee subsequently filed an application to withdraw the appeal.

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, IN T

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

For Respondent: Shri. Pradeep Kumar, CIT(DR)(ITAT), Bengaluru
Hearing: 23.02.2021Pronounced: 23.02.2021

O R D E R

Per N. V. Vasudevan, Vice President:

1.

This is an appeal filed by the assessee against the order dated 07.12.2018 of CIT(A)-7, Bangalore, relating to Assessment Year 2011-12.

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 appeal. The assessee has also obtained Form 3 certificate containing particulars of tax arrears and the amount payable in Form 3 from the Income Tax Department. In the circumstances, the assessee has prayed for withdrawing the appeal.

3.

The appeal is accordingly dismissed as withdrawn.

4.

In the result, assessee’s appeal is dismissed.

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

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