KANAI TECHNOLOGY PARKS PVT LTD,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), BANGALORE

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ITA 697/BANG/2019Status: DisposedITAT Bangalore01 February 2021AY 2015-162 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The Tribunal allowed the assessee's appeal to be withdrawn. Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 against an order of the CIT(A) for the assessment year 2015-16. 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 by the assessee 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

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 25/01/2019 passed by CIT(A)-4, Bangalore, for assessment year 2015-16.

2.

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 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 Accordingly, assessee’s appeal for year under consideration is allowed to be withdrawn. In the result, assessee’s appeal are dismissed as withdrawn.

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