SYNOPSYS INTERNATIONAL LTD,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX INTERNATIONAL TAXATION CIRCLE-2(1), BANGALORE
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal noted that the assessee had opted for the Vivad Se Vishwas Act and would withdraw the appeals. Since the appeals were pending and the settlement process was underway, the Tribunal dismissed the appeals as withdrawn.
What were the facts?
The assessee filed appeals against the CIT(A)'s order partially confirming additions made by the AO on income from software licenses. The assessee had filed applications under the Direct Taxes Vivad Se Vishwas Act, 2020, for settlement of the dispute.
What were the issues?
Whether the pending appeals should be kept alive when the assessee has opted for settlement under the Vivad Se Vishwas Act, 2020.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “A’’ BENCH: BANGALORE
Before: SHRI GEORGE GEORGE K. & SHRI B.R. BASKARAN
PER GEORGE GEORGE K. JUDICIAL MEMBER:
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