M/S. SUPRA ENERGY PRIVATE LIMITED,BANGALORE vs. THE INCOME TAX OFFICER, WARD- 6(1)(4), BANGALORE

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ITA 1832/BANG/2019Status: DisposedITAT Bangalore31 December 2020AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's submission regarding opting for 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 Consequently, the appeal was dismissed as withdrawn.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)'s order for the assessment year 2014-2015. The assessee subsequently submitted a letter stating they opted for the Direct Tax Vivad Se Vishwas Act for dispute settlement.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn due to the assessee's decision to settle the dispute under the Vivad Se Vishwas Act.

AI-generated summary — verify with the full judgment below

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

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

Hearing: 31.12.2020

O R D E R

Per George George K, JM

1.

This appeal at the instance of the assessee is directed against CIT(A)’s order dated 27.06.2019. The relevant assessment year is 2014-2015.

2.

At the time of hearing before us, the assessee has furnished a letter dated 04th August, 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Tax Vivad Se Vishwas Act, for settlement of the dispute, and accordingly, prayed that the appeal may be treated as withdrawn, with liberty to apply for a recall, if Form 1 & 2 filed by the assessee are not accepted by the Department for any reason.

3.

None appeared on behalf of the assessee.

4.

We have heard the learned Departmental Representative and perused the material on record. In view of the submission of the assessee in its letter dated 04th August, 2020, we

M/s.Supra Energy Private Limited. dismissed the appeal as withdrawn. The assessee is given liberty to move appropriate application for recalling the present order in accordance with law, if the assessee intends to do so.

5.

In the result, the appeal filed by the assessee is dismissed, as withdrawn.

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