M/S. VIKRAM HOSPITAL (BANGALORE) PRIVATE LIMITED,BANGALORE vs. ADDITIONAL COMMISSIONER OF INCOME TAX, RANGE - 5, BANGALORE

These cross appeals are directed against the order dated 23.07.2018 passed by Ld CIT(A)-7, Bengaluru and they relate to the assessment year 2011-12.

The assessee has sent a mail to the Registry stating that the assessee has opted to settle the dispute in its appeal as well as in the appeal filed by the revenue under Direct Taxes Vivad Se Vishwas Act, 2020. It is further stated that the assessee has filed Form No.1 & 2 for the appeals filed by the assessee as well as by the revenue and it has also received Form No.3. Accordingly it is submitted both the appeals, i.e., appeal of the assessee as well as the appeal of the revenue may be dismissed as withdrawn.

We notice from Form No.3 issued by the designated authority, the appeal of the assessee in and the appeal of the revenue in ITA No.2935/Bang/2018 has been mentioned. Since both the appeals have been settled under the Direct Taxes Vivad Se Vishwas Act, 2010, we dismiss both the appeals as withdrawn. However, we give liberty to both the parties to seek recall of this order in respect of any of or both the appeals in accordance with law, if the circumstances so warrant.

In the result appeals of both the parties are dismissed. Order pronounced in the open court on 3rd Dec, 2020.