What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeals. The withdrawal was based on the assessee opting to settle the disputes under the Vivad Se Vishwas Scheme, 2020.

The assessee filed appeals before the ITAT for assessment years 2014-15 and 2015-16. The assessee subsequently filed an application to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their pending appeals before the tribunal.

M/S Prestige Bidadi Ho;Dings Pvt… vs DCIT | ITAT Bangalore 2020

Income Tax Appellate Tribunal, “A’’ BENCH: BANGALORE

Before: SHRI B. R. BASKARAN & SMT. BEENA PILLAI

For Appellant: Shri C. Sandeep, A.R

For Respondent: Shri Kannan Narayan, D.R

Hearing: 28.12.2020Pronounced: 28.12.2020

Date of Hearing : 28.12.2020 Date of Pronouncement : 28.12.2020 O R D E R PER BENCH:

Both these appeals filed by the assessee are directed against the orders passed by Ld. CIT(A)-5, Bengaluru and they relate to the assessment years 2014-15 & 2015-16.

&2121 /Bang/2018 M/s. Prestige Bidadi Holdings Pvt. Ltd., Bangalore Page 2 of 2 2. The assessee has filed an application for withdrawing these appeals. It is stated in the application that the assessee has opted to settle the disputes under Vivad Se Vishwas Scheme, 2020. It was also stated that the assessee has already filed Form Nos.1 & 2 for these two years and has also received form No.3.

We heard Ld. D.R. and perused the record. Having regard to the facts mentioned by the assessee, we allow the assessee to withdraw these appeals.

In the result, both the appeals of the assessee are dismissed as withdrawn.

Order pronounced in the open court on 28th Dec, 2020

M/S PRESTIGE BIDADI HO;DINGS PVT LTD,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-5(1)(2), BANGALORE

What did the Tribunal hold?

What were the facts?

What were the issues?

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