M/S. STEER ENGINEERING PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-6(1)(2), BANGALORE

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ITA 1871/BANG/2019Status: DisposedITAT Bangalore22 December 2020AY 2016-173 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee is required to withdraw the appeal as per the Vivad Se Vishwas Act. Therefore, the appeal was dismissed as withdrawn, with liberty to seek recall if necessary.

What were the facts?

The assessee opted to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020. The assessee filed necessary forms and sought an adjournment to withdraw the pending appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Act.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Shri Amarnath Narayana, A.R
For Respondent: Smt. R. Premi, D.R
Hearing: 22.12.2020Pronounced: 22.12.2020

PER CHANDRA POOJARI, ACCOUNTANT MEMBER:

1.

The assessee has filed this appeal challenging the order dated 28-06-2019 passed by Ld CIT(A), Bengaluru-6 and it relates to the assessment year 2016-17.

2.

The assessee has furnished a letter stating that the assessee has opted to settle the dispute under Direct Tax Vivad Se Vishwas Act for settlement of the dispute by filing Form No.1 & 2 and awaiting for Form No.3. Accordingly the Ld A.R has sought adjournment of the case.

3.

The Ld D.R, however, submitted that the assessee has to withdraw the pending appeal after filing Form VSV1 as per Direct Tax Vivad Se Vishwas Act, 2020. Thereafter, the assessee is required to M/s. Steer Engineering Pvt. Ltd., Bengaluru Page 2 of 3 furnish a copy of the same along with the proof of payment of tax as determined by the tax official to the department. Accordingly she submitted that the appeal of the assessee may be dismissed as withdrawn, as the assessee, in any way, is required to withdraw the appeal. She submitted that the Bangalore bench of Tribunal is giving liberty to the assessee to seek recall of the order, if so warranted.

4.

We heard the parties and perused the record. Since the assessee has opted to settle the dispute under Direct Tax Vivad Se Vishwas Act, 2020, the appellant would be moving application for withdrawing the present appeal filed before the Tribunal in due course. Accordingly, 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. However, the assessee is given liberty to move appropriate application for recall of the present order in accordance with the law, if the assessee intends to do so.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 22nd Dec, 2020.

Sd/- Sd/- (N.V. Vasudevan) (Chandra Poojari) Vice President Accountant Member Bangalore, Dated 22nd Dec, 2020. VG/SPS

M/s. Steer Engineering Pvt. Ltd., Bengaluru

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