NAVARATHANMAL KAVITHA,MYSURU vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE -2(1), MYSURU

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ITA 1178/BANG/2019Status: DisposedITAT Bangalore06 November 2020AY 2015-162 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 The appeal was dismissed as withdrawn with liberty granted to move for recall if the assessee opts out of the scheme.

What were the facts?

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

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 2015-16.

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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