SHRI. MALATHALLI GANGARAMARA MANJUNATH,BANGALORE vs. INCOME TAX OFFICER, WARD- 3(2)(3), BANGALORE
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
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The Tribunal allowed the assessee's appeal to be withdrawn. Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 against the CIT(A)'s order for assessment year 2014-15. The assessee subsequently decided to opt for the Vivad se Vishwas Scheme (VSVS) 2020.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal due to 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
ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assessee has been filed by assessee against order dated 12/09/2019 passed by CIT(A)-3, Bangalore, for assessment year 2014-15.
At the outset, Ld.AR vide letter dated 19/01/2021 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 these appeals and Form 3 has also received. Accordingly, assessee’s appeal for year under consideration are allowed to be withdrawn. In the result, assessee’s appeal are dismissed as withdrawn.
Recent GST High Court judgments
Search GST case law →- M/S Aasha Industries vs. State Of U.P. And AnotherAllahabad · 22 Oct 2026
- M/S Bharat Iron Scrap vs. State Of U.P. And AnotherAllahabad · 22 Oct 2026
- Mascot Constructions Co. And Another vs. The Commissioner Of Goods And Services Tax (GST) And AnotherBombay · 22 Oct 2026
- Ankil Jagdishchandra Kholwadwala vs. Union Of INDIA And AnrBombay · 22 Oct 2026
- Fasil Hussain Shah vs. Ut Of J And K Th Commissioner Secretary TO Government Finance Department And OthersJammu and Kashmir and Ladakh · 21 Oct 2026
