M/S. GINA ENGINEERING COMPANY PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 1(2), BANGALORE

PDF · subscribers
ITA 2659/BANG/2019Status: DisposedITAT Bangalore25 January 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The Tribunal considered the assessee's submission and dismissed the appeal as withdrawn. The assessee was granted liberty to seek recall of the order if their Vivad Se Vishwas application was not accepted.

What were the facts?

The assessee filed an appeal before the ITAT. During the hearing, the assessee's counsel submitted a letter stating that the assessee had opted for the Direct Tax Vivad Se Vishwas Act for dispute settlement.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee's opting for the Vivad Se Vishwas scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES “A”, BANGALORE

Before: Shri George George K, JM & Shri B.R.Baskaran, AM

Hearing: 25.01.2021

O R D E R

Per George George K, JM :

1.

This appeal at the instance of the assessee is directed against CIT(A)’s order dated 20.11.2019. The relevant assessment year is 2015-2016.

2.

At the time of hearing before us, the learned Counsel for the assessee has furnished a letter dated 23rd January, 2021, wherein it is stated that the assessee has opted for filing the application under Direct Tax Vivad Se Vishwas Act, for settlement of the dispute, and accordingly, prayed that the appeal may be treated as withdrawn, with liberty to apply for a recall, if Form 1 & 2 filed by the assessee are not accepted by the Department for any reason.

M/s.Gina Engineering Co. Pvt.Ltd. 3. We have heard the rival submissions and perused the material on record. In view of the submission of the learned Counsel for the assessee in his letter dated 23rd January, 2021, we dismissed the appeal as withdrawn. The assessee is given liberty to move appropriate application for recalling the present order in accordance with law, if the assessee intends to do so.

4.

In the result, the appeal filed by the assessee is dismissed, as withdrawn.

Recent GST High Court judgments

Search GST case law →