M/S. UNITED SPIRITS LIMITED (SUCCESSOR TO SHAW WALLACE DISTILLERIES LIMITED),BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX, SPECIAL RANGE - 7, BANGALORE

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ITA 2666/BANG/2019Status: DisposedITAT Bangalore25 January 2021AY 2004-052 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The Tribunal dismissed the appeals as withdrawn based on the assessee's submission regarding opting for the Vivad Se Vishwas scheme. Liberty was granted to the assessee to apply for recall if the settlement forms are not accepted.

What were the facts?

The assessee filed appeals against an order of the CIT(A) for the assessment year 2004-2005. 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The primary issue was whether the appeals should be withdrawn due to the assessee's participation in the Vivad Se Vishwas scheme.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

Heard together (2 matters)

ITA No.2665/Bang/2019
ITA No.2666/Bang/2019

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R Per George George K, JM : These appeals at the instance of the assessee are directed against order of the CIT(A), dated 28.12.2006. The relevant assessment year is 2004-2005.

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Tax Vivad Se Vishwas Act, for settlement of the dispute, and accordingly, prayed that the appeals may be treated as withdrawn, with liberty to apply for a recall, if Form 1 & 2 filed by the assessee are not accepted by the Department for any reason.

1.

2 M/s.United Spirits Limited. 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submission of the learned Counsel for the assessee in her letter dated 23rd January, 2021, we dismissed the appeals as withdrawn.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 appeals filed by the assessee are dismissed, as withdrawn.

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