Income Tax Appellate Tribunal - Bangalore
Canara Bank, Haveri vs Income Tax Officer, Tds Ward, ... on 7 July, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
'B' BENCH : BANGALORE
BEFORE SHRI. B. R. BASKARAN, ACCOUNTANT MEMBER
AND
SMT. BEENA PILLAI, JUDICIAL MEMBER
ITA No.1597/Bang/2019
Assessment Year : 2009 - 10
Canara Bank, The Income Tax Officer,
Haveri Branch, TDS Ward,
Harsha Versha Complex, Davanagere.
P.B Road, Vs.
Haveri-581 110.
PAN - AAACC 6106 G
APPELLANT RESPONDENT
Appellant by : Shri S Ananthan, C.A
Respondent by : Shri Priyadarshi Mishra, Addl. CIT
Date of Hearing : 02-07-2020
Date of Pronouncement : 07-07-2020
ORDER
PER BEENA PILLAI, JUDICIAL MEMBER
Present appeal has been filed by assessee against order dated 30/10/2015 passed by Ld.CIT(A), Davangere for assessment year 2009-10.
2. Only issue raised in resent appeal is against confirming the demand raised by Ld.AO u/s.201(1) and interest charged u/s.201(1A) of the Act.
3. At the outset, it has been submitted that, there was delay of 1207 days in filing present appeal before this Tribunal. After Page 2 of 4 ITA No.1597/Bang/2019 considering circumstances narrated by assessee in its application and Affidavit dated 29/06/2020, this Tribunal was pleased to condone the delay and present appeal was admitted. This Tribunal, vide order dated 01/07/2020 considered application for condonation of delay.
3.1. Ld.AR submitted that assessee filed Form 1 dated 24/06/2020 under, 'The Direct Tax Vivad Se Vishwas Act' and subsequently, Form 3 has been issued by department accepting Form 1 filed by assessee. Ld.AR has filed letter dated 01/07/2020 by assessee, seeking withdrawal of present appeal in lieu of the issuance of Form 3.
4. Ld.DR, did not have any objection in the appeal being withdrawn.
5. We have heard both sides and perused record placed before us. Assessee has opted for Vivad Se Vishwas Scheme, 2020, and received Form 3 dated 24/06/2020 from department. We are therefore of the view that, no purpose will be served in keeping these appeals pending.
Accordingly we dismiss the appeal of assessee as withdrawn. In the result, the appeal of assessee is dismissed as withdrawn.
Order pronounced in the open court on 7th July, 2020 Sd/- Sd/-
(B. R. BASKARAN) (BEENA PILLAI) Accountant Member Judicial Member Bangalore, Dated, the 7th July, 2020.` /Vms/ Page 3 of 4 ITA No.1597/Bang/2019 Copy to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT, Bangalore
6. Guard file By order Assistant Registrar, ITAT, Bangalore Page 4 of 4 ITA No.1597/Bang/2019 Date Initial
1. Draft dictated on On Dragon Sr.PS
2. Draft placed before -06-2020 Sr.PS author
3. Draft proposed & placed -06-2020 JM/AM before the second member
4. Draft discussed/approved -06-2020 JM/AM by Second Member.
5. Approved Draft comes to -07-2020 Sr.PS/PS the Sr.PS/PS
6. Kept for pronouncement -07-2020 Sr.PS on
7. Date of uploading the -07-2020 Sr.PS order on Website
8. If not uploaded, furnish -- Sr.PS the reason
9. File sent to the Bench -07-2020 Sr.PS Clerk
10. Date on which file goes to the AR
11. Date on which file goes to the Head Clerk.
12. Date of dispatch of Order.
13. Draft dictation sheets are No Sr.PS attached