Income Tax Appellate Tribunal - Bangalore
Shri.Yunus Zia , Bangalore vs Deputy Commissioner Of Income Tax ... on 19 October, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
"B" BENCH : BANGALORE
BEFORE SHRI A. K. GARODIA, ACCOUNTANT MEMBER AND
SMT. BEENA PILLAI, JUDICIAL MEMBER
ITA Nos. 131, 132/Bang/2013 & 470/Bang/2018
Assessment years : 2008 - 09 to 2010 - 11
Mr. Yunus Zia,
No. 73/1, Sheriff Centre, DCIT Circle - 1 (3),
St. Marks Road, Vs. Bengaluru
Bangalore- 560001
PAN : AAAPZ3852F
APPELLANT RESPONDENT
Assessee by :
Shree S. Ramasubramanian, C. A.
Revenue by :
Shree Dilip Reddy, Jr. Standing Counsel
Date of hearing : 08.10.2020
Date of Pronouncement
: 19.10.2020
ORDER
PER ARUN KUMAR GARODIA, A. M.:
These three appeals are filed by the assessee and the same are directed against three separate orders of CIT (A) - VI dated 24.12.2012 for A. Y. 2008 - 09, dated 24.12.2012 for A. Y. 2009 - 10 and dated 26.09.2017 for A. Y. 2010 -
11. All these appeals were heard together and are being disposed of by this common order for the sake of convenience.
2. In course of hearing, learned AR of the assessee submitted that the assessee wants to avail benefit of Vivad Se Viswas Act 2020 for these three years and therefore, these appeals may be kept in abeyance. At this juncture, the bench pointed out that this bench is taking a consistent view that under ITA No. 131, 132/B/2013 & 470/Bang/2018 Page 2 of 2 these facts, no purpose will be served by keeping such appeals pending and therefore, such appeals are being dismissed as withdrawn and liberty is being granted to the assessee to approach this tribunal for recall of this order u/s 254 (2) of I T Act in case the assessee does not finally opt for this scheme or opts out of that scheme for any reason or there is any problem under that Act. In reply, learned AR of the assessee submitted that if such liberty is granted then he has no objection to dismissal of these appeals as withdrawn with such liberty.
3. Learned DR of the revenue had no objection about this proposition put forward by the bench. Hence, we dismiss these three appeals as withdrawn and grant liberty to the assessee to approach this tribunal for recall of this order u/s 254 (2) of I T Act in case the assessee at some stage before completion of the formalities under that Act decides to opt out of that scheme under Vivad Se Viswas Act or there is any problem under that Act.
4. In the result, these three appeals of the assessee are dismissed.
Pronounced in the open court on the date mentioned on the caption page.
Sd/- SdSd/-/-
(BEENA PILLAI) (A.K. GARODIA)
Judicial Member Accountant Member
Bangalore,
Dated: 19th October, 2020.
/NS/*
Copy to:
1. Appellants 2. Respondent 3. CIT
4. CIT(A) 5. DR, ITAT, Bangalore. 6. Guard file
By order
Assistant Registrar,
ITAT, Bangalore.