M/S. POWER COMPANY OF KARNATAKA LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-5(1)(2), BENGALURU

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ITA 2712/BANG/2017Status: DisposedITAT Bangalore01 February 2021AY 2012-133 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 assessee informed the tribunal that they had opted for the VSVS 2020 scheme and had filed the necessary forms. Therefore, the appeal was allowed to be withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2012-13. The assessee subsequently decided to opt for the Vivad se Vishwas Scheme (VSVS 2020).

What were the issues?

The primary issue was the withdrawal of the appeal due to the assessee opting for the Vivad se Vishwas Scheme.

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 S.V Ravishankar, Advocate
For Respondent: Smt. R Premi, JCIT (DR)

ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assessee has been filed by assessee against order dated 7/9/2017 passed by CIT(A)-5, Bangalore, for assessment year 2012-13.

2.

At the outset, Ld.AR vide letter dated 20/01/2021 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 Accordingly, assessee’s appeal for year under consideration is allowed to be withdrawn. In the result, assessee’s appeal is dismissed as withdrawn.

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