VARSHA V JADHAV,BANGALORE vs. ASST. CIT, BANGALORE

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ITA 1611/BANG/2014Status: DisposedITAT Bangalore12 October 2020AY 2004-053 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 considered the assessee's request to withdraw the appeal due to the VSVS 2020 scheme. The Tribunal granted liberty to move for recall of the order if the Form 1 filed under the scheme is not accepted.

What were the facts?

The assessee filed an appeal for assessment year 2004-05. At the hearing, the assessee's counsel submitted that the assessee intended to avail the VSVS 2020 scheme and requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee to avail a settlement scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH : BANGALORE

Before: SHRI. A.K. GARODIA & SMT. BEENA PILLAI

For Appellant: Shri Shree Hari Kutsa, C.A
For Respondent: Shri Priyadarshi Mishra, JCIT (DR)

ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated 26/09/2014 passed by Ld.CIT(A), Large Taxpayer Unit, Bangalore, for assessment year 2004-05. 2. At the outset, Ld.AR orally submitted that, assessee has decided to go in for VSVS 2020. He accordingly submitted that, appeals filed by assesse for assessment years under consideration, may be allowed to be withdrawn with liberty.

3.

Ld.Sr.DR do not object to the same.

4.

We have perused submissions advances by both sides in light of records placed before us. 5. As assessee has sought for VSVS- scheme 2020, no purpose will be served in keeping the present appeal pending. Considering the situation, we dismiss the present appeal as withdrawn. However, liberty is granted to move appropriate application for recall of this order, in the event, Form 1 filed by assessee is not accepted by revenue. Accordingly, assessee’s appeal for year under consideration is allowed to be withdrawn with liberty. In the result, assessee’s appeal is dismissed as withdrawn.

Order pronounced in the open court on 12th Oct, 2020

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