M/S. 3TIER R&D INDIA PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, BANGALORE

PDF · subscribers
ITA 2036/BANG/2016Status: DisposedITAT Bangalore22 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 assessee's counsel prayed for the withdrawal of the appeal due to the settlement under the Vivad Se Vishwas Scheme. The Tribunal accordingly dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an assessment order. Subsequently, the assessee obtained Form 1 and 2 under the Vivad Se Vishwas Scheme, 2020, and received Form 3 from the Income Tax Department.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH : BANGALORE

Before: SHRI N. V. VASUDEVAN & SHRI CHANDRA POOJARI

For Appellant: Smt. Sherry Goyal, CA
For Respondent: Shri. Kannan Narayana, JCIT (DR)(ITAT), Bengaluru
Hearing: 16.12.2020Pronounced: 21.12.2020

O R D E R

Per N. V. Vasudevan, Vice President This appeal is filed by the assessee and the same is directed against the Assessment Order dated 11.03.2015 passed by the AO under section 143(3) of the Income Tax Act, 1961 (hereinafter called ‘the Act’).

2.

Learned AR of the assessee has moved an application on 03.12.2020 in which it is stated that the assessee has obtained Form 1 and 2 under direct tax Vivad Se Vishwas Scheme, 2020 in respect of the present appeal. He also submitted in the said letter that the assessee has received Form 3 certificate containing particulars of tax arrears and the amount payable in Form 3 from the Income Tax Department. In the circumstances, the learned counsel for the Assessee has prayed for withdrawing the appeal.

3.

The appeal is accordingly dismissed as withdrawn.

4.

In the result, assessee’s appeal is dismissed.

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

Recent GST High Court judgments

Search GST case law →