M/S COLUMBIA ASIA HOSPITALS PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-2(3)(1), BANGALORE

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ITA 849/BANG/2019Status: DisposedITAT Bangalore07 January 2021AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's application to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2013-14. Subsequently, the assessee applied to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the 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 Appellant: Shri. S. Ananthan, CA
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 26.2.2019 of CIT(A)-2, Bangalore, relating to Assessment Year 2013-14.

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The appeal is accordingly dismissed as withdrawn.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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