M/S FASHION 365 RETAIL (P) LTD.,BENGALURU vs. INCOME TAX OFFICER WARD - 3 (1) (2), BENGALURU

ITA 1657/BANG/2018Status: DisposedITAT Bangalore05 November 2020AY 2014-153 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee would be withdrawing the appeal in due course as per the Vivad Se Vishwas Act. Therefore, the Tribunal dismissed the appeal as withdrawn, granting liberty to the assessee to seek recall of the order if necessary.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee had opted to settle the dispute under the Direct Tax Vivad Se Vishwas Act and had filed the necessary forms. The assessee sought an adjournment of the appeal.

What were the issues?

Whether the appeal should be kept pending when the assessee has opted for settlement under the Vivad Se Vishwas Act. The procedure for withdrawal of pending appeals under the Act.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Vishwas Act, 2020

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: Shri Pranav Krishna, A.R

For Respondent: Smt. R. Premi, D.R

Hearing: 05.11.2020Pronounced: 05.11.2020

PER B.R. BASKARAN, ACCOUNTANT MEMBER:

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