RAJSHREE,MYSORE vs. THE INCOME TAX OFFICER, WARD - 1(1), MYSORE

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ITA 1164/BANG/2019Status: DisposedITAT Bangalore06 November 2020AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that no purpose would be served by keeping the appeal pending given the assessee's decision to join the VSVS scheme. The appeal was dismissed as withdrawn.

What were the facts?

The assessee decided to opt for the VSVS 2020 scheme and filed the necessary forms. The assessee requested an adjournment to file further forms.

What were the issues?

Whether the appeal should be kept pending when the assessee has opted for a settlement scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH : BANGALORE

Before: SHRI. B.R. BASKARAN & SMT. BEENA PILLAI

For Appellant: Smt. Suman Lunkar, C.A
For Respondent: Smt. R Premi, JCIT (DR)

Date of Hearing : 05-11-2020 Date of Pronouncement : 06-11-2020 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated 25/3/2019 passed by Ld.CIT(A), Mysuru for assessment year 2014-15.

2.

At the outset, Ld.AR vide letter dated 30.10.2020 submitted that assessee has decided to go in for VSVS 2020. It is also been submitted that assessee filed form 1 in respect of these appeals. He however filed an adjournment application seeking date till that received form 3.

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