SHRI CHANNAPPA LAXMANA POOJARY,BANGALORE vs. THE INCOME TAX OFFICER WARD-5(3)(2), BANGALORE

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ITA 2532/BANG/2018Status: DisposedITAT Bangalore08 December 2020AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee opted for the VSVS 2020 scheme and no purpose would be served by keeping the appeal pending. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. The assessee subsequently decided to opt for the VSVS 2020 scheme and filed the necessary forms. The assessee sought an adjournment to file the remaining form.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn due to the assessee opting for the VSVS 2020 scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH : BANGALORE

Before: SHRI CHANDRA POOJARI & SMT. BEENA PILLAI

For Appellant: Shri V Srinivasan, Advocate
For Respondent: Shri Kannan Narayan, JCIT (DR)

Date of Hearing : 08-12-2020 Date of Pronouncement : 08-12-2020 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated 26/06/2018 passed by Ld.CIT(A)-5, Bangalore, for assessment year 2015-16.

2.

At the outset, Ld.AR vide letter dated 07/12/2020 submitted that assessee has decided to go in for VSVS 2020. It is also been submitted that assessee filed Form 1 & 2 in respect of this appeal. He however filed an adjournment application seeking date till that received Form 3.

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