M/S. TESCO BENGALURU PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION), CIRCLE 2(2), BANGALORE

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ITA 1185/BANG/2019Status: DisposedITAT Bangalore26 November 2020AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeals after noting that the assessee had opted for settlement under the Vivad Se Vishwas Act. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee company filed appeals against demands raised under sections 201(1) and 201(1A) of the Income-tax Act for assessment years 2015-16 to 2017-18. The assessee had opted to settle these issues under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

The primary issue was the pending appeals related to demands under sections 201(1) and 201(1A) when the assessee chose to settle the matter under the Vivad Se Vishwas Act.

Which sections of the Income-tax Act were involved?

Section 201(1),Section 201(1A)

AI-generated summary — verify with the full judgment below

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

Before: SHRI N.V. VASUDEVANAND SHRI B.R. BASKARAN

For Appellant: Ms. Mahima, A.R
For Respondent: Smt. R. Premi, D.R
Hearing: 26.11.2020Pronounced: 26.11.2020

PER B.R. BASKARAN, ACCOUNTANT MEMBER:

1.

The assessee has filed these appeals challenging the common order dated 31.3.2019 passed by Ld. CIT(A)-12, Bengaluru and they relate to the assessment years 2015-16 to 2017-18. The assessee is challenging the demand raised on it u/s 201(1) & 201(1A) of the Income-tax Act,1961 ['the Act' for short] in these three years.

2.

The Ld. A.R. submitted that the assessee has opted to settle the issue under the Direct Tax Vivad Se Vishwas Act, 2020 and accordingly, filed the applications in Form No.1 & Form No.2 to 1186/Bang/2019 M/s. Tesco Bengaluru Pvt. Ltd., Bangalore

Page 2 of 2 prescribed under the above said Act. Further, the assessee has also received Form No.3 from the designated authority. Accordingly, the Ld. A.R. submitted that the assessee is seeking permission of the bench to withdraw the above said appeals.

3.

We heard Ld. D.R. and perused the record.

4.

Having regard to the submissions made by the Ld. A.R., we allow the assessee to withdraw the appeals. Accordingly, we dismiss the appeals as withdrawn.

5.

In the result, all the three appeals of the assessee are dismissed.

Order pronounced in the open court on 26th Nov, 2020.

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