M/S. TRISTAR HOTELS PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 7(1)(1), BANGALORE

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ITA 945/BANG/2019Status: DisposedITAT Bangalore07 January 2021AY 2009-104 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that since the assessee opted for the Vivad Se Vishwas scheme, they did not wish to prosecute the appeals. The Revenue had no objection to the withdrawal of appeals.

What were the facts?

The assessee and revenue filed cross-appeals before the ITAT. The assessee opted to file an application under the Vivad Se Vishwas Act, 2020, indicating an intention not to pursue the pending appeals.

What were the issues?

Whether the pending appeals before the ITAT should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

Before: SHRI CHANDRA POOJARI & SHRI GEORGE GEORGE KShri S.V. Ravishankar, Advocate.

For Appellant: Shri S.V. Ravishankar, Advocate
For Respondent: Ms. Neera Malhotra, CIT (D.R)
Hearing: 07.01.2021

O R D E R PER SHRI CHANDRA POOJARI, AM : These cross are appeals at the instance of the assessee and revenue are directed against the order of Commissioner of Income Tax (Appeals)-7, Bangalore Dt.27.02.2019. Since common issue is involved in these appeals, they are heard

2.

At the time of hearing, the learned Authorised Representative submitted that the assessee has opted to file an application under the Vivad Se Vishwas Act, 2020. Accordingly, ld. AR submitted that the appeal may be dismissed with the liberty to move appropriate application for recall of the present order in accordance with law, if the assesses intended to do so.

3.

On the other hand, the learned Departmental Representative submitted that the assessee has to withdraw the pending appeal after filing the Form VSV1 as per Vivad Se Vishwas Act, 2020. Thereafter the assessee is required to furnish a copy of the same along with the proof of payment of tax as determined by the tax official to the department. Ld. DR submitted that the Form No.3 shall be issued to the assesses in due course and accordingly he submitted that the appeals of the assessee may be dismissed as withdrawn, as the assessee, in any way, is required to withdraw the appeal. The ld. DR has no objection to withdraw the appeal before the Tribunal since the assessee opted to withdraw assessee's appeal as per Vivad Se Vishwas Act, 2020.

4.

We have heard both the parties and perused the material on record. Since the assessee has opted for Vivad Se Vishwas Act, 2020, the assessee is interested in 3 & 956/Bang/2019 not prosecuting these appeals filed before the Tribunal. The ld. DR has no objection in withdrawing Revenue’s appeal in view of assessee's submission to withdraw the assessee's appeal. Since the assessee is intended to file the necessary applications before the tax authorities under the above said scheme, we are of the view that no purpose will be served in keeping the appeals pending. Accordingly, we dismiss the appeals of the assessee and revenue as withdrawn. Further the assessee and revenue are at liberty to move appropriate application for recall of the present order in accordance with the law, if the assessee and revenue intends to do so.

5.

In the result, both the appeals of the assessee and revenue are dismissed as withdrawn.

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

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