PHARN ARC CONSULTING SERVICES GMBH,BANGALORE vs. JDIT, BANGALORE

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ITA 156/BANG/2015Status: DisposedITAT Bangalore11 September 2020AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee had availed the benefit of the Direct Taxes Vivad Se Vishwas Act, 2020. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee, Pharm ARC Consulting Services Gmbh, filed appeals against assessment orders for AY 2011-12 and 2012-13. The assessee subsequently sought to withdraw these appeals.

What were the issues?

The primary issue was the withdrawal of appeals by the assessee after opting for the Vivad Se Vishwas scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “ C” BENCH : BANGALORE

Before: SHRI N.V. VASUDEVAN & SHRI CHANDRA POOJARI

For Appellant: Shri. Tata Krishna, Advocate

Per N.V.VASUDEVAN, VICE-PRESIDENT: IT(IT)A No.156/Bang/2017 is an appeal by the assessee for the AY 2011-12 against the order dated 15.12.2014 of the CIT(Appeals)-12, Bangalore. IT(IT)A No.707/Bang/2017 is an appeal by the assessee for the AY 2012-13 against the final order assessment dated 14.1.2016 of the ITO(International Taxation) Ward-1(2), Bangalore.

2.

The assessee has filed a Memo seeking to withdraw the above appeals of the assessee as the Assessee has availed the benefit of Direct Taxes Vivad Se Vishwas Act, 2020. Accordingly, the appeals are dismissed as withdrawn.

3.

In the result, the appeals are dismissed.

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