M/S MYNTRA DESIGNS PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-4(1)(2), BANGALORE

PDF · subscribers
ITA 2861/BANG/2018Status: DisposedITAT Bangalore31 December 2020AY 2012-132 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 the assessee had opted for settlement under the Vivad Se Vishwas Act. Consequently, the appeals were dismissed as no purpose would be served in keeping them pending.

What were the facts?

The assessee and revenue filed cross-appeals before the ITAT for assessment years 2012-13 to 2014-15. The assessee subsequently opted for settlement under the Direct Tax Vivad Se Vishwas Act.

What were the issues?

The primary issue was the pendency of appeals before the tribunal when the assessee had opted for settlement under a dispute resolution scheme.

AI-generated summary — verify with the full judgment below

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

Before: Shri George George K, JM & Shri B.R.Baskaran, AM

For Respondent: DR Assessee by : --- None ---
Hearing: 31.12.2020

Heard together (6 matters)

ITA No.2861/Bang/2018
ITA No.2862/Bang/2018
ITA No.2863/Bang/2018
ITA No.2945/Bang/2018
ITA No.2946/Bang/2018
ITA No.2947/Bang/2018

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R Per George George K, JM These cross appeals at the instance of the assessee and Revenue are directed against various orders of CIT(A), all dated 10th August, 2018. The relevant assessment years are 2012- 2013 to 2014-2015.

Ors. M/s.Myntra Designs Private Limited.

2.

At the time of hearing before us, the assessee has furnished letter dated 17th December, 2020, wherein it is stated that the assessee has opted for filing the application under Direct Tax Vivad Se Vishwas Act, for settlement of the dispute, and accordingly, prayed that the appeals may be treated as withdrawn. Accordingly, we are of the view that no purpose would be served in keeping the appeals pending, since the present appeals have to be withdrawn by the assessee or Revenue, once the dispute is settled under the above said Act.

3.

Accordingly, we dismiss the appeals of the assessee and Revenue. However, liberty is given to the assessee / Revenue to seek recall of this order, if it warrants so.

4.

In the result, the appeals filed by the assessee and Revenue are dismissed.

Recent GST High Court judgments

Search GST case law →