DCIT, BANGALORE vs. M/S AUTOLIVE INDIA PVT. LTD., BANGALORE

PDF · subscribers
ITA 201/BANG/2015Status: DisposedITAT Bangalore28 January 2021AY 2010-112 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that no purpose would be served in keeping the appeal pending as the dispute was settled under the Vivad Se Vishwas Act. Therefore, the appeal had to be withdrawn by the Revenue.

What were the facts?

The Revenue filed an appeal against the final assessment order for the assessment year 2010-2011. The assessee opted to settle the issue under the Direct Taxes Vivad Se Vishwas Act, 2020.

What were the issues?

Whether the appeal filed by the Revenue should be kept pending when the assessee has opted to settle the dispute under the Vivad Se Vishwas Act.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES “A”, BANGALORE

Hearing: 28.01.2021

O R D E R

Per George George K, JM

1.

This appeal at the instance of the Revenue is directed against the final assessment order dated 31.12.2014 passed u/s 143(3) r.w.s. 144C(13) of the I.T.Act. The relevant assessment year is 2010-2011.

2.

The assessee has filed a letter dated 12th January, 2021, before the Department, stating that it is opting to settle the issue under Direct Taxes Vivad Se Vishwas Act, 2020. Accordingly, we are of the view that no purpose would be served in keeping the appeal pending, since the present appeal has to be withdrawn by the Revenue, once the dispute is settled under the above said Act.

M/s.Autolive India Pvt.Ltd. 3. Accordingly, we dismiss the appeal of the Revenue. However, liberty is given to the Revenue to seek recall of this order, if it warrants so.

4.

In the result, the appeal filed by the Revenue is dismissed.

More judgments on Section 144C(13)

All 3,426 judgments and leading authorities on Section 144C(13) →

Recent GST High Court judgments

Search GST case law →