V. MUNIRATHNAMMA,BANGALORE vs. THE INCOME-TAX OFFICER, WARD - 4(2), BANGALORE

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ITA 817/BANG/2019Status: DisposedITAT Bangalore25 January 2021AY 2006-072 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The Tribunal dismissed the appeal as withdrawn, granting the assessee liberty to seek recall of the order if the Vivad Se Vishwas settlement was not finalized.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. During the hearing, the assessee's counsel stated that the assessee intended to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn when the assessee opts for a settlement scheme, with liberty to recall.

Which sections of the Income-tax Act were involved?

Section 254(2)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC-B” BENCH : BANGALORE

Before: SHRI N. V. VASUDEVAN

For Appellant: Smt. Soumya K, Advocate
For Respondent: Shri. Ganesh R. Ghale, Sr. Standing Counsel
Hearing: 25.1.2021Pronounced: 25.1.2021

Assessment Year : 2006-07 Ms. V. Munirathnamma, Vs. The Income Tax Officer, No.15, 11th Cross, Kittur Chennamma Road, Ward – 4[2], BNG (Jurisdictional Bendrenagar, BSK II Stage, AO), Ward 3(2)(4), Bangalore – 560 070. Bangalore. PAN : ABQPM 2407 C APPELLANT RESPONDENT Assessee by : Smt. Soumya K, Advocate Revenue by : Shri. Ganesh R. Ghale, Sr. Standing Counsel Date of hearing : 25.1.2021 Date of Pronouncement : 25.1.2021 O R D E R This is an appeal by the assessee against the order dated 18.02.2019 of CIT(A)-7, Bangalore, relating to Assessment Year 2006-07.

2.

The Learned AR of the assessee submitted that the assessee has opted to settle the dispute in this appeal under the direct tax Vivad Se Vishwas Scheme, 2020 and has requested for adjournment of the appeal.

3.

In the course of hearing, it was the proposition put forward by the Bench that under these facts, the appeal of the assessee may be dismissed as withdrawn and liberty may be granted to the assessee to approach this Tribunal for recall of this order under section 254(2) of the Act in case the assessee finally opts out of Vivad Se Vishwas Scheme, 2020. In reply, it was submitted by learned AR of the assessee that if the liberty is granted to the assessee, then we have no objection about dismissal of the appeal as withdrawn.

4.

The appeal is accordingly dismissed as withdrawn. The assessee is however at liberty to seek recall of this order in case the assessee is not able to settle the dispute under the Scheme.

5.

In the result, assessee’s appeal is dismissed.

Pronounced in the open court on the date mentioned on the caption page.

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