What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw their appeals based on their submission regarding the VSVS 2020 scheme and the receipt of Form 3. Consequently, the appeals were dismissed as withdrawn.

The assessee and the Revenue had filed appeals against directions passed by the CIT Appeals and the DCIT for the assessment year 1996-97. The assessee decided to opt for the VSVS 2020 scheme and submitted Form 3.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals due to opting for the VSVS 2020 scheme.

Addl. CIT (Ltu) vs M/S. Astra Zeneca Pharma India Ltd | ITAT Bangalore 2021

Income Tax Appellate Tribunal, “B’’ BENCH: BANGALORE

Before: SHRI CHANDRA POOJARI & SMT. BEENA PILLAI

For Appellant: Shri. Muzaffar Hussain, CIT. D.R

For Respondent: Shri. Rishab Bothra

Hearing: 18.01.2021Pronounced: 19.01.2021

PER BEENA PILLAI, JUDICIAL MEMBER:

Present appeall by the assessee have been filed by assessee as well as Revenue against directions dated Page 2 of 4 28/01/2010 passed by CIT Appeals LTU, and order dated 30/10/2010 passed by DCIT, Bangalore, for assessment year 1996-97.

2. At the outset, Ld.AR vide letter dated 08/01/2021 submitted that assessee has decided to go in for VSVS 2020. It is also been issued Form 3 in respect of these appeals. Assessee therefore seeks to withdraw the appeals.

We have perused submissions advances by both sides in light of records placed before us.

As assessee has sought for VSVS- scheme 2020, and Form 3 has been received, we allow assessee withdraw the appeals has submitted in letter dated 08/01/2021. Accordingly, assessee’s appeals for years under consideration are allowed to be withdrawn. In the result, assessee’s appeals are dismissed as withdrawn. Order pronounced in open Court on 19/01/2021 Sd/- Sd/- (Beena Pillai) (Chandra Poojari) Judicial Member Accountant Member Bangalore, Dated 19th Jan, 2021. VMS Copy to:

1. The Applicant 2. The Respondent 3. The CIT 4. The CIT(A) 5. The DR, ITAT, Bangalore. 6. Guard file By order

Asst. Registrar, ITAT, Bangalore.

Date of Dictation ………………………………………

Date on which the typed draft is placed before the dictating Member …………………….

3. Date on which the approved draft comes to Sr. P. S .…………………………….

4. Date on which the fair order is placed before the dictating Member ………………..

Date on which the fair order comes back to the Sr. P.S. …………………..

Date of uploading the order on website……………………………..

If not uploaded, furnish the reason for doing so …………………………..

Date on which the file goes to the Bench Clerk …………………..

Date on which order goes for Xerox & endorsement……………………………………

10.

Date on which the file goes to the Head Clerk …………………….

ADDL. CIT (LTU), BANGALORE vs. M/S. ASTRA ZENECA PHARMA INDIA LTD, BANGALORE

What did the Tribunal hold?

What were the facts?

What were the issues?

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