PRINCIPAL COMMISSIONER OF vs. M/S LSI RESEARCH (INDIA) P LTD

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ITA/671/2015HC KarnatakaKAHC01047719201516 July 2025Bench: S.G.PANDIT,T.M.NADAF2 pages
AI SummaryDismissed

What did the High Court hold?

The High Court noted that the dispute has been settled under the Vivad Se Vishwas Scheme and the tax demand has been remitted. Therefore, the appeal stands disposed of as nothing further survives for consideration.

What were the facts?

The appeal was filed by the Income Tax Department against an order of the ITAT. The respondent-assessee has settled the dispute with the appellants under the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

The primary issue was the resolution of the tax dispute between the assessee and the department, which was subsequently settled under a specific 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:26457-DB ITA No. 671 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.671 OF 2015 BETWEEN: 1. PRINCIPAL COMMISSIONER OF INCOME TAX-4, C.R.BUILDING, QUEENS ROAD, BANGALORE-560 001. 2. THE INCOME TAX OFFICER, WARD -11(2), BANGALORE. …APPELLANTS (BY SRI. E.I.SANMATHI, ADVOCATE) AND: M/S. LSI RESEARCH (INDIA) P. LTD, GLOBAL TECHNOLOGY PARK-BLOCK C, MARATHAHALLI, OUTER RING ROAD, DEVARABEESANAHALLI, BANGALORE-560103. PAN: AADCA 0425 D …RESPONDENT (BY SMT. MANASA ANANTHAN, ADV. FOR SMT. TANMAYEE RAJKUMAR, ADV.) THE INCOME TAX APPEAL IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED:26/05/2015 PASSED IN IT(TP)A NO.1048/BANG/2011, FOR THE ASSESSMENT YEAR 2007-08. ANNEXURE-A PRAYING TO DECIDE THE FOREGOING QUESTION OF LAW AND / OR SUCH OTHER QUESTIONS OF LAW AS MAY BE FORMULATED BY THE HON'BLE AS DEEMED FIT AND ETC.

THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER: Digitally signed by SHARADAVANI B Location: High Court of Karnataka

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HC-KAR NC: 2025:KHC:26457-DB ITA No. 671 of 2015 CORAM: HON'BLE MR. JUSTICE S.G.PANDIT and HON'BLE MR. JUSTICE T.M.NADAF ORAL JUDGMENT (PER: HON'BLE MR. JUSTICE S.G.PANDIT)

Memo dated 25.02.2025 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 submit 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.: 3

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