RAKESH SHARMA,BANGALORE vs. INCOME TAX OFFICER, WARD- 7(2)(1), BANGALORE

ITA 1901/BANG/2019Status: DisposedITAT Bangalore13 January 2021AY 2016-173 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee intended to withdraw the appeal due to the Vivad Se Vishwas settlement. Therefore, the appeal was dismissed as withdrawn, with liberty granted to the assessee to seek recall if necessary.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee subsequently opted to settle the dispute under the Direct Taxes Vivad Se Vishwas Act, 2020. The assessee was awaiting the final form under the scheme.

What were the issues?

Whether the appeal should be dismissed as withdrawn when the assessee is pursuing settlement under the Vivad Se Vishwas Act, and if liberty to recall should be granted.

Which sections of the Income-tax Act were involved?

Direct Taxes Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

Before: SHRI B. R. BASKARAN & SMT. BEENA PILLAI

For Appellant: Shri C. Ramesh, A.R

For Respondent: Shri Priyadarshi Mishra, D.R

Hearing: 13.01.2021Pronounced: 13.01.2021

PER B.R. BASKARAN, ACCOUNTANT MEMBER:

The assessee has filed this appeal challenging the order dated 16-07-2019 passed by Ld CIT(A)-7, Bengaluru and it relates to the assessment year 2016-17. 2. The Ld A.R of the assessee has filed a letter stating that the assessee has opted to settle the dispute in this appeal under Direct Taxes Vivad Se Vishwas Act, 2020. It is stated that the assessee has filed Form 1 & 2 and is awaiting Form no.3. Accordingly, the Ld A.R has stated the Tribunal may pass suitable orders.

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