Income Tax Appellate Tribunal - Bangalore
M/S Ingersoll Rand (India) Limited , ... vs Deputy Commissioner Of Income Tax ... on 10 December, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
BANGALORE BENCH 'B' : BANGALORE
BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND
SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER
ITA No. & Asst. Year Appellant Respondent
3061/Bang/2018 M/s. Ingersoll Rand (India) Ltd., Dy. Commissioner of
2014-15 8th Floor, Tower D, Income Tax,
IBC Knowledge Park, No.4/1, Circle 3(1)(1),
Bannerghatta MainRoad, Bangalore.
Bangalore.
Assessee By: SAhri K.R. Vasudevan, Advocate.
Revenue By: Shri G. Guruswamy, CIT (D.R)
Date of Hearing : 10.12.2020.
Date of Pronouncement : 10.12.2020.
ORDER
PER SHRI CHANDRA POOJARI, A.M. :
This appeal filed by the assessee is directed against the assessment order dt.28.09.2018 passed by DCIT, Circle 3(1)(1), Bangalore for the Assessment Year 2013-14. The assessee is aggrieved by the decision of ld. CIT (Appeals).
2. At the time of hearing, the learned Authorised Representative submitted that the assessee has opted to file an application under the Vivad Se Vishwas Act, 2020. Accordingly, ld. AR submitted that the appeal may be dismissed with the liberty to move appropriate application for recall of the present order in accordance with law, if the assessee intended to do so.
3. On the other hand, the learned Departmental Representative submitted that the assessee has to withdraw the pending appeal after filing the Form VSV1 as per 2 ITA No.3061/Bang/2018 Vivad Se Vishwas Act, 2020. Thereafter the assessee is required to furnish a copy of the same along with the proof of payment of tax as determined by the tax official to the department. Ld. DR submitted that the Form No.3 shall be issued to the assessee in due course and accordingly he submitted that the appeal of the assessee may be dismissed as withdrawn, as the assessee, in any way, is required to withdraw the appeal.
4. We have heard both the parties and perused the material on record. Since the assessee has opted for Vivad Se Vishwas Act, 2020, the assessee would be moving application for withdrawing the present appeal filed before the Tribunal in due course. Since the assessee has already filed the necessary applications before the tax authorities under the above said scheme, we are of the view that no purpose will be served in keeping the appeal pending. Accordingly, we dismiss the appeal of the assessee as withdrawn. Further the assessee is at liberty to move appropriate application for recall of the present order in accordance with the law, if the assessee intends to do so.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Pronounced in the open court on the date mentioned on the caption page.
Sd/- Sd/-
(N.V.VASUDEVAN) (CHANDRA POOJARI)
VICE PRESIDENT ACCOU NTANT MEMBER
Dated: 10.12.2020.
*Reddy GP
3
ITA No.3061/Bang/2018
Copy to
1. The appellant
2. The Respondent
3. CIT (A)
4. Pr. CIT
5. DR, ITAT, Bangalore.
6. Guard File
By order
Assistant Registrar
Income-tax Appellate Tribunal
Bangalore