MR.GURUSHANTHAPPA VEERANNA,BANGALORE vs. INCOME TAX OFFICER WARD-4(3)(5), BANGALORE

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ITA 659/BANG/2019Status: DisposedITAT Bangalore26 November 2020AY 2006-072 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Vivad Se Vishwas Scheme and that keeping the appeal pending would serve no purpose. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for assessment year 2006-07. During the hearing, the assessee submitted that they had filed an application under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

The primary issue was how to proceed with the appeal given the assessee's opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 254(2)

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Shri. K. Y. Ningoji Rao, CA
For Respondent: Shri. Kannan Narayanan, D.R
Hearing: 26.11.2020Pronounced: 26.11.2020

O R D E R

PER CHANDRA POOJARI, ACCOUNTANT MEMBER:

1.

This appeal filed by the assessee is directed against the order of CIT(A)-4, Bengaluru dated 18.02.2019 for the assessment year 2006-07.

2.

At the time of hearing, the Ld A.R submitted that the assessee has filed application under the Direct Tax Vivad Se Vishwas Act, 2020 and has requested to either keep the disposal of the appeal in abeyance until the declaration of the assessee is accepted and settled or dispose off the appeal subject to the approach the Tribunal in the Page 2 of 2 event the declaration so filed is not accepted. Learned Departmental Representative has no objection.

3.

We heard the rival contentions and perused the material on record. The assessee has opted for Vivad Se Vishwas Scheme, 2020,. Since the assessee has already filed the application for opting for Vivad Se Vishwas Scheme, 2020, we are of the view that no purpose will be served in keeping the appeal pending. Accordingly, we dismiss the appeal of the assessee as withdrawn and the assessee is at liberty to move an application under section 254(2) of the Act to recall the present order if the assessee indents to do so, in accordance with the provisions of law.

4.

In the result, appeal of the assessee is dismissed as withdrawn.

Pronounced in the open court on the date mentioned on the caption page.

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