PRINCIPAL COMMISSIONER vs. M/S LSI TECHNOLOGIES

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ITA/672/2015HC KarnatakaKAHC01047720201516 July 2025Bench: S.G.PANDIT,T.M.NADAF3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court noted that the dispute between the parties has been settled under the Vivad Se Vishwas Scheme. Therefore, nothing further survives for consideration in the appeal.

What were the facts?

The assessee and the revenue had a dispute which was settled under the Direct Tax Vivad Se Vishwas Scheme, 2024. The tax demand has been paid by the assessee.

What were the issues?

Whether the appeal needs to be adjudicated when the underlying dispute has been settled under a settlement scheme.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

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HC-KAR NC: 2025:KHC:26458-DB ITA No. 672 of 2015 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 16TH DAY OF JULY, 2025 PRESENT THE HON'BLE MR. JUSTICE S.G.PANDIT AND THE HON'BLE MR. JUSTICE T.M.NADAF INCOME TAX APPEAL NO.672 OF 2015 BETWEEN: 1. PRINCIPAL COMMISSIONER OF INCOME TAX-4, C.R. BUILDING, QUEENS ROAD, BANGALORE-560001. 2. THE INCOME TAX OFFICER WARD-11(2), BANGALORE. …APPELLANTS (BY SRI. E.I.SANMATHI, ADVOCATE) AND: M/S. LSI TECHNOLOGIES INDIA PRIVATE LIMITED, GLOBAL TECHNOLOGY PARK - BLOCK C, MARATHAHALLI, OUTER RING ROAD, DEVARABEESANAHALLI, BANGALORE-560103. PAN: AABCV 5892R. …RESPONDENT (BY SMT. MANASA ANANTHAN, ADV. FOR SMT. TANMAYEE RAJKUMAR, ADV.) Digitally signed by SHARADAVANI B Location: High Court of Karnataka

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HC-KAR NC: 2025:KHC:26458-DB ITA No. 672 of 2015 THE ITA/INCOME TAX APPEAL IS FILED UNDER SEC.260- A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED:11/06/2015 PASSED IN IT(TP)A NO.1224/BANG/2011, FOR THE ASSESSMENT YEAR 2007-2008. ANNEXURE-A PRAYING THIS HON'BLE COURT TO DECIDE THE FOREGOING QUESTION OF LAW AND / OR SUCH OTHER QUESTIONS OF LAW AS MAY BE FORMULATED BY THE HON'BLE COURT AS DEEMED FIT AND SET ASIDE THE APPELLATE ORDER DATED: 11/06/2015 PASSED BY THE ITAT, 'A' BENCH, BENGALURU IN APPEAL PROCEEDINGS NO. IT(TP)A NO. 1224/BANG/2011 ANNEXURE-A AS SOUGHT FOR IN THIS APPEAL; AND TO GRANT SUCH OTHER RELIEF AS DEEMED FIT, IN THE INTEREST OF JUSTICE AND ETC. THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER: CORAM: HON'BLE MR. JUSTICE S.G.PANDIT and HON'BLE MR. JUSTICE T.M.NADAF

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HC-KAR NC: 2025:KHC:26458-DB ITA No. 672 of 2015 ORAL JUDGMENT (PER: HON'BLE MR. JUSTICE S.G.PANDIT) Memo dated 12.02.2025 is filed by the respondent- Assessee stating that dispute between the appellants and respondent is settled under the Direct Tax Vivad Se Vishwas Scheme, 2024 and tax demand has been paid. 2. Learned counsel Sri. E.I.Sanmathi for the appellants on instructions submits that the dispute is settled under the Direct Tax Vivad Se Vishwas Scheme, 2024 and tax demand has been remitted. 3. In view of the above, appeal stands disposed of and nothing survives for consideration. Sd/- (S.G.PANDIT) JUDGE Sd/- (T.M.NADAF) JUDGE SMJ List No.: 1 Sl No.: 4

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