AUTOLIV INDIA PVT. LTD.,BANGALORE vs. DCIT, BANGALORE

PDF · subscribers
ITA 306/BANG/2015Status: DisposedITAT Bangalore06 January 2021AY 2010-113 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee would be withdrawing the appeal in due course. Therefore, keeping the appeal pending would serve no purpose. The appeal was dismissed as withdrawn.

What were the facts?

The assessee opted to settle the dispute under the Direct Tax Vivad Se Vishwas Act. The assessee requested an adjournment of the appeal to facilitate this settlement process.

What were the issues?

Whether the appeal should be adjourned or dismissed as withdrawn given the assessee's decision to settle under the Vivad Se Vishwas Act.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

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

Hearing: 06.01.2021

O R D E R

Per Chandra Poojari, AM

1.

This appeal at the instance of the assessee is directed against the final assessment order dated 31.12.2014 passed u/s 143(3) r.w.s. 144C of the I.T.Act. The relevant assessment year is 2010-2011.

2.

At the time of hearing before us, the learned Counsel for the assessee has furnished a letter dated 5th January, 2021 and submitted that the assessee has opted for filing the application under Direct Tax Vivad Se Vishwas Act, for settlement of the dispute, and accordingly, he prayed that the appeal may be adjourned.

3.

The learned Departmental Representative, however, submitted that the assessee has to withdraw the pending

2 IT(TP)A No.306/Bang/2015 M/s.Autoliv India Private Limited. appeal after filing 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 to the Department. She submitted that Form No.3 shall be issued to the assessee in due course and accordingly she submitted that the appeal of the assessee may be dismissed as withdrawn, as the assessee in any case is required to withdraw the appeal. The learned DR further submitted that in these types of cases, the Tribunal is giving liberty to seek recall of the order if the appeal is dismissed by the Bench.

4.

We have heard the rival submissions and perused the material on record. The submissions made by the learned DR is considered. Since the assessee has opted for filing the application under Direct Tax Vivad Se Vishwas Act for settlement of the dispute, the assessee would be moving application for withdrawing the present appeal filed before the Tribunal in due course. Hence, we are of the view that no purpose will be served in keeping this appeal pending. Accordingly, we dismiss the appeal of the assessee as withdrawn. Since we have dismissed the appeal, the assessee is at liberty to move appropriate application for recall of the present order in accordance with the law, if the assessee intends to do so.

3 IT(TP)A No.306/Bang/2015 M/s.Autoliv India Private Limited.

More judgments on Section 144C

All 3,699 judgments and leading authorities on Section 144C →

Recent GST High Court judgments

Search GST case law →