SMT.GODAVARI BALAKRISHNA,BANGALORE vs. INCOME TAX OFFICER, 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 sought withdrawal of the appeal due to opting for the Vivad se Vishwas Scheme. No purpose would be served in keeping the appeal pending.
What were the facts?
The assessee filed an appeal before the ITAT for the assessment year 2010-11. The assessee subsequently opted for the Vivad se Vishwas Scheme, 2020, and sought withdrawal of the appeal.
What were the issues?
The primary issue was whether the appeal should be withdrawn by the assessee who had opted for the Vivad se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘C’ BENCH : BANGALORE
Before: SHRI A.K GARODIA & SMT. BEENA PILLAI
ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated 08/08/2016 passed by Ld.CIT(A), Bangalore-2 for assessment year 2010-11. 2. A letter has been filed by Ld.AR stating that assessee has opted for Vivad se Vishwas Scheme, 2020. It has been submitted that assessee seeks withdrawal of the appeal.
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