M/S DISHA POWER CORPORATION PVT LTD,BANGALORE vs. THE INCOME TAX OFFICER WARD-2(1)(3), BANGALORE

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ITA 509/BANG/2018Status: DisposedITAT Bangalore12 October 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 sought withdrawal due to opting for the VSVS 2020 scheme. No purpose would be served in keeping the appeal pending.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). At the hearing, the assessee's counsel submitted that the assessee intended to opt for the VSVS 2020 scheme and requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn in light of their decision to participate in the VSVS 2020 scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH : BANGALORE

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

For Appellant: Shri V Srinivasan, Advocate
For Respondent: Shri S Sundar Rajan, Addl. CIT

Date of Hearing : 01-10-2020 Date of Pronouncement : 12 -10-2020 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated 27/11/2017 passed by Ld.CIT(A)-2, Bangalore, for assessment year 2014-15. 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He accordingly submitted that, appeals filed by assesse for assessment years under consideration, may be allowed to be withdrawn with liberty.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 Considering the situation, we dismiss the present appeal as withdrawn.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 or if the assessee opts out of the scheme. Accordingly, assessee’s appeal for year under consideration is allowed to be withdrawn with liberty. In the result, assessee’s appeal is dismissed as withdrawn.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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