BANGALORE METROPOLITAN TRANSPORTATION CORPORATION,BANGALURU vs. ASST. COMMISSIONER OF INCOME TAX TDS CIRCLE 1(1), BENGALURU

Sl. of order Demand No. Assessment Year of CIT(A) (in Rs.) 1. 1498/Bang/2019 28.2.2019 1,34,301 2014-15 2. 1499/Bang/2019 -do- 3,08,289 2015-16 3. 1500/Bang/2019 -do- 82,411 2015-16

The Learned AR of the assessee orally submitted that the assessee has opted to settle the dispute in these appeals under the direct tax Vivad Se Vishwas Scheme, 2020 and has requested for adjournment of the appeals.

In the course of hearing, it was the proposition put forward by the Bench that under these facts, the appeals of the assessee may be dismissed as withdrawn and liberty may be granted to the assessee to approach this Tribunal for recall of this order under section 254(2) of the Act in case the assessee finally opts out of Vivad Se Vishwas Scheme, 2020. In reply, it was submitted by learned AR of the assessee that if the liberty is granted to the assessee, then we have no objection about dismissal of the appeals as withdrawn.

In the result, assessee’s appeals are dismissed.