M/S SREE LAKSHMI SILKS,BANGALORE vs. ACIT, BANGALORE

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ITA 945/BANG/2009Status: DisposedITAT Bangalore04 December 2020AY 2001-023 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the VSVS 2020 scheme. Consequently, keeping the appeal pending would serve no purpose. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). The assessee subsequently decided to opt for the VSVS 2020 scheme and filed the necessary forms. The assessee sought an adjournment to receive further documentation.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn due to the assessee opting for a settlement scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH : BANGALORE

Before: SHRI CHANDRA POOJARI & SMT. BEENA PILLAI

For Appellant: Smt. Sunaiana Bhatia, Advocate
For Respondent: Shri Priyadarshi Mishra, JCIT

Date of Hearing : 01-12-2020 Date of Pronouncement : 04-12-2020 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal is been filed by assessee against order dated 01/03/2019 passed by Ld.CIT(A)-7, Bangalore, for assessment year 2015-16.

2.

At the outset, Ld.AR vide letter dated 30/11/2020 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 these appeals. He however filed an adjournment application seeking date till that received Form 3.

3.

Ld.Sr.DR submitted that the appeal may be dismiss as no purpose will be served by keeping the appeals pending.

4.

We have perused submissions advances by both sides in light of records placed before us. 5. As assessee has sought for VSVS- scheme 2020, no purpose will be served in keeping the present appeal pending. Considering the situation, we dismiss the present appeal as withdrawn. However, liberty is granted to move appropriate application for recall of this order, in the event, Form 1 filed by assessee is not accepted by revenue. Accordingly, assessee’s appeals for year under consideration is allowed to be withdrawn with liberty. In the result, assessee’s appeals are dismissed as withdrawn. Order pronounced in the open court on 4th Dec, 2020 Sd/- Sd/- (CHANDRA POOJARI) (BEENA PILLAI) Accountant Member Judicial Member Bangalore, Dated, the 4th Dec, 2020. /Vms/ Copy to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT, Bangalore 6. Guard file By order

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