What did the Tribunal hold?

The Tribunal noted that the assessee had filed a declaration under the Vivad Se Viswas Scheme and the Department had issued Form No. 5, confirming the resolution of the dispute. Therefore, there was no need to keep the appeals pending.

The assessee, National Cooperative Bank Limited, filed appeals against the orders of the CIT(A) for AY 2012-13 and 2013-14. The assessee claimed that the dispute was resolved under the Vivad Se Viswas Scheme.

What were the issues?

Whether the appeals should be dismissed as the dispute has been resolved under the Vivad Se Viswas Scheme.

The National Co-Operative Bank… vs ACIT | ITAT Patna 2022

Income Tax Appellate Tribunal, ‘PATNA’ BENCH, KOLKATA

Before: Shri Rajpal Yadav, Vice-(KZ) & Shri Rajesh Kumar

Per Rajpal Yadav, Vice-President (KZ):- The present two appeals are directed at the instance of assessee against the orders of ld. Commissioner of Income Tax (Appeals), Jamshedpur both dated 07.03.2019 passed for the assessment years 2012- 13 and 2013-14.

At the time of hearing, ld. counsel for the assessee pleaded that the assessee has resolved the issue in dispute with the Revenue under Vivad Se Viswas Scheme. For buttressing this plea, the assessee has filed a copy of Declaration in Form No. 5 which is being placed on record. Since the Department has issued Form No. 5, which is the ultimate declaration for the resolution of the dispute with the assessee, therefore, there is no ideal to keep these appeals pending. Accordingly, we dismiss these & 155/PAT/2019 Assessment Years : 2012-2013 & 2013-2014 The National Cooperative Bank Limited appeals of the assessee on the ground that dispute has been resolved under Vivad Se Viswas Scheme.

In the result, both the appeals filed by the assessee are dismissed. Order pronounced in the open Court on September 19, 2022.

THE NATIONAL CO-OPERATIVE BANK LTD,BETTIAH vs. ACIT, CIR-1, MUZAFFARPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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