PUNE EMBASSY PROJECTS PVT LTD,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-5(1)(2), BANGALORE
What did the Tribunal hold?
The Tribunal allowed the assessee to withdraw its appeal as the assessee had opted for the VSVS 2020 scheme and received Form 3. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against an order of the CIT(A) for assessment year 2009-10. The assessee subsequently decided to opt for the VSVS 2020 scheme and received Form 3 from the revenue.
What were the issues?
The primary issue was the withdrawal of the appeal by the assessee due to opting for a settlement scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘B’ BENCH : BANGALORE
Before: SHRI B.R BASKARAN & SMT. BEENA PILLAI
Date of Hearing : 11-1-2021 Date of Pronouncement : -1-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated 20/03/2017 passed by Ld.CIT(A)-5, Bangalore, for assessment year 2009-10.
At the outset, Ld.AR vide letter dated 4/1/2021 submitted that assessee has decided to go in for VSVS 2020. It is also been submitted that assessee has received From 3 in respect of this appeal.
We have perused submissions advances by both sides in light of records placed before us.
Assessee has sought for VSVS- scheme 2020, and Form 3 has been issued by revenue. In light of the above, appeal has been withdrawn by assessee. Accordingly, assessee’s appeal for year under consideration is allowed to be withdrawn. In the result, assessee’s appeal is dismissed as withdrawn. Order pronounced in the open court on 11th Jan, 2021 Sd/- Sd/- (B.R BASKARAN) (BEENA PILLAI) Accountant Member Judicial Member Bangalore, Dated, the 11th Jan, 2021 /Vms/ Copy to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT, Bangalore 6. Guard file By order
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