SHRI. JAGADISH S. GUDAGUNTI,DHARWAD vs. DCIT, HUBLI

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ITA 773/BANG/2014Status: DisposedITAT Bangalore01 February 2021AY 2000-012 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The tribunal allowed the assessee's appeal to be withdrawn. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for assessment year 2000-01 against an order passed by the CIT(A). The assessee subsequently decided to opt for the VSVS 2020 scheme and filed the necessary forms.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn due to opting for the VSVS 2020 scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH : BANGALORE

Before: SHRI. CHANDRA POOJARI & SMT. BEENA PILLAI

For Appellant: Shri Muzaffar Hussain, CIT (DR)
For Respondent: Shri Muzaffar Hussain, CIT (DR)

ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assessee has been filed by assessee against order dated 14/3/2014 passed by CIT(A)-VI, Bangalore, for assessment year 2000-01.

2.

At the outset, Ld.AR vide letter dated 26/01/2021 submitted that assessee has decided to go in for VSVS 2020. It is also been submitted that assessee filed Form 1 & 2 in respect of this appeal and Form 3 has also received. Accordingly, assessee’s appeal for year under consideration is allowed to be withdrawn. In the result, assessee’s appeal are dismissed as withdrawn.

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