M/S KALKI COMMUNICATION TECHNOLOGIES PVT LTD,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), BANGALORE

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ITA 1457/BANG/2018Status: DisposedITAT Bangalore19 January 2021AY 2013-144 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 noted that the assessee opted for the VSVS 2020 scheme. Therefore, keeping the appeals pending would serve no purpose.

What were the facts?

The assessee and Revenue filed appeals against an order of the CIT(A). The assessee subsequently decided to opt for the VSVS 2020 scheme and filed the necessary forms.

What were the issues?

The primary issue was whether the appeals should be kept pending after the assessee opted for a settlement scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH : BANGALORE

Before: SHRI. CHANDRA POOJARI & SMT. BEENA PILLAI

For Appellant: Shri Priyadarshi Mishra,Addl.CIT
For Respondent: Shri Priyadarshi Mishra,Addl.CIT

ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assessee have been filed by assessee as well as Revenue against directions order dated 28/02/2018 passed by CIT(A)-4, Bangalore, for assessment year 2013-14.

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 these appeals. He however filed an adjournment application seeking date till that received Form 3.

3.

Ld.Sr.DR submitted that the appeals may be dismissed as no purpose will be served by keeping the appeals pending.

4.

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

5.

As assessee has sought for VSVS- scheme 2020, no purpose will be served in keeping the present appeals pending. Considering the situation, we dismiss the present appeals as withdrawn. However, liberty is granted to move appropriate application for recall of this order, in accordance with law if circumstances so warrant. Accordingly, assessee’s appeal for year under consideration are allowed to be withdrawn with liberty. In the result, assessee’s appeal are dismissed as withdrawn.

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