M/S MINI LIFE SCIENCES PRIVATE LIMITED,BANGALORE vs. INCOME TAX OFFICER WARD-4(1)(3), BANGALORE

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ITA 264/BANG/2019Status: DisposedITAT Bangalore07 January 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal acknowledged the assessee's application to withdraw the appeal due to participation in the Vivad se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2014-15. Subsequently, the assessee applied to withdraw the appeal as they had opted for the Direct Tax Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal after opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH : BANGALORE

Before: SHRI N. V. VASUDEVAN & SHRI B. R. BASKARAN

For Respondent: Smt. R. Premi, JCIT (DR)(ITAT), Bengaluru
Hearing: 7.1.2021Pronounced: 7.1.2021

O R D E R

Per N. V. Vasudevan, Vice President This is an appeal by the assessee against the order dated 22.1.2019 of CIT(A)-9, Bangalore, relating to Assessment Year 2014-15.

2.

The assessee has moved an application on 5.1.2021 in which it is stated that the assessee has filed Form Nos.1 and 2 under direct tax Vivad Se Vishwas Scheme, 2020 in respect of the present appeal. The assessee has also obtained Form 3 certificate containing particulars of tax arrears and the amount payable in Form 3 from the Income Tax Department. In the circumstances, the assessee has prayed for withdrawing the appeal.

3.

The appeal is accordingly dismissed as withdrawn.

4.

In the result, assessee’s appeal is dismissed.

Pronounced in the open court on the date mentioned on the caption page.

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