PRINCIPAL COMMISSIONER OF INCOME TAX - 4 vs. M/S. LSI INDIA RESEARCH & DEVELOPMENT PVT LTD

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ITA/44/2019HC KarnatakaKAHC01032485201902 April 2025Bench: KRISHNA S DIXIT,RAMACHANDRA D. HUDDAR2 pages
AI SummaryDismissed

What did the High Court hold?

The High Court noted that the dispute had been settled under the 'Vivad Se Vishwas' Scheme. Consequently, the appeal was disposed of in accordance with this settlement.

What were the facts?

The appeal was filed by the revenue against an order of the Income Tax Appellate Tribunal. The assessee and the revenue agreed that the dispute had been settled under the 'Vivad Se Vishwas' Scheme.

What were the issues?

Whether the appeal should be disposed of due to settlement under the 'Vivad Se Vishwas' 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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NC: 2025:KHC:13742-DB ITA No. 44 of 2019

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 2ND DAY OF APRIL, 2025 PRESENT THE HON'BLE MR JUSTICE KRISHNA S DIXIT AND THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR INCOME TAX APPEAL NO. 44 OF 2019 BETWEEN:

1.

PRINCIPAL COMMISSIONER OF INCOME TAX - 4 BMTC COMPLEX, KORAMANGALA BENGALURU

2.

THE INCOME TAX OFFICER WARD-11(2), BENGALURU …APPELLANTS (BY SMT. SANMATHI E.I., ADVOCATE) AND:

M/S. LSI INDIA RESEARCH & DEVELOPMENT PVT. LTD. (ERSTWHILE LSI RESEARCH (INDIA) PVT. LTD.,) M/S LSI INDIA RESEARCH & DEVELOPMENT P. LTD (ERSTWHILE LSI TECHNOLOGIES INDIA PVT. LTD.,) BLOCK C, GLOBAL TECHNOLOGY PARK MARATHAHALLI, OUTER RING ROAD, DEVARABEESANAHALLI BENGALURU-560103 …RESPONDENT (BY SRI. TANMAYEE RAJKUMAR, ADVOCATE)

THIS INCOME TAX APPEAL IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 07.09.2018 PASSED IN IT(TP)A NO.45/BANG/2014 FOR THE ASSESSMENT YEAR 2009-2010, PRAYING THIS HON'BLE COURT TO A. DECIDE THE FOREGOING QUESTION OF LAW AND/OR SUCH OTHER QUESTIONS OF LAW AS MAY BE

Digitally signed by SHAKAMBARI Location: High Court of Karnataka

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NC: 2025:KHC:13742-DB ITA No. 44 of 2019

FORMULATED BY THE HONBLE COURT AS DEEMED FIT. B. SET ASIDE THE APPELLATE ORDER DATED 07.09.2018 PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, 'B' BENCH, BANGALORE, IN APPEAL PROCEEDINGS NO. IT(TP)A NO.45/BANG/2014 FOR THE ASSESSMENT YEAR 2009-2010 AS SOUGHT FOR IN THIS APPEAL AND TO GRANT SUCH OTHER RELIEF AS DEEMED FIT, IN THE INTEREST OF JUSTICE.

THIS APPEAL, COMING ON FOR HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER: CORAM: HON'BLE MR JUSTICE KRISHNA S DIXIT and HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR

ORAL JUDGMENT (PER: HON'BLE MR JUSTICE KRISHNA S DIXIT) It is submitted by the learned counsel appearing for the assessee and not much disputed by the panel counsel appearing for the revenue that lis in this appeal has been settled under "Vivad Se Vishwas" Scheme and therefore, the same be accordingly disposed off.

Ordered accordingly and appeal is disposed off.

Sd/- (KRISHNA S DIXIT) JUDGE

Sd/- (RAMACHANDRA D. HUDDAR) JUDGE DH List No.: 1 Sl No.: 0

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