M/S. GAJANANA URBAN CO-OPERATIVE BANK,HAVERI vs. THE DIRECTOR OF INCOME -TAX (INTELLIGENCE & CRIMINAL INVESTIGATION), BANGALORE

ITA 1875/BANG/2019Status: DisposedITAT Bangalore04 September 2020AY 2006-072 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee sought withdrawal of the appeals due to opting for the Vivad se Vishwas Scheme. The appeals were dismissed as withdrawn with liberty to move for recall if the Form 1 filed by the assessee is not accepted by the revenue.

What were the facts?

The assessee filed appeals against an order of the CIT(A). The assessee subsequently opted for the Vivad se Vishwas Scheme, 2020, and sought withdrawal of the appeals.

What were the issues?

The primary issue was the withdrawal of pending appeals 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, ‘A’ BENCH : BANGALORE

Before: SHRI. A.K.GARODIA & SMT. BEENA PILLAI

For Appellant: Shri Suresh Muthukrishnan, C.A

For Respondent: Shri S Sundar Rajan, Addl. CIT

ORDER Per Bench: Present appeals have been filed by assessee against common order dated 03/07/2019 passed by Ld.CIT(A)-13, Bangalore, for assessment years 2005-06 to 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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