M/S. THERAMYT NOVOBIOLOGICS PRIVATE LIMITED,BANGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-7(1)(1), BANGALURU

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ITA 1973/BANG/2018Status: DisposedITAT Bangalore08 September 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The Tribunal dismissed the appeal as withdrawn, noting that no purpose would be served by keeping the appeal pending. Liberty was granted to move for recall of the order if Form 1 was not accepted by the revenue.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee subsequently opted for the Vivad se Vishwas Scheme, 2020, and requested an adjournment pending the issuance of Form 3 by the revenue.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.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 Varun S, C.A
For Respondent: Shri Priyadarshi Mishra, JCIT (DR)

ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeals have been filed by assessee against common order dated 20/03/2018 passed by Ld.CIT(A)-10, Bangalore, for assessment years 2014-15 2. A letter dated 03/09/2020, has been filed by Ld.AR stating that assessee has opted for Vivad se Vishwas Scheme, 2020. Ld.AR sought for adjournment till Form 3 was issued by revenue.

3.

We have perused submissions advances by both sides in light of records placed before us.

4.

As assessee has sought for VSVS- scheme 2020, no purpose will be served in keeping present appeal pending. Hence we reject request for adjournment by Ld.AR. We also note that assessee has yet not received Form 3 from the department. Considering the situation, we dismiss the present appeal as withdrawn.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. In the result, with above liberty, we dismiss present appeal as withdrawn. Order pronounced in the open court on 8th Sept, 2020. Sd/- Sd/- (A.K GARODIA) (BEENA PILLAI) Accountant Member Judicial Member Bangalore, Dated, the 8th Sept., 2020. /Vms/ Copy to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT, Bangalore 6. Guard file

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