ANITA GUPTA,INDORE vs. ITO-3(3) INDORE, INDORE
What did the Tribunal hold?
The Tribunal allowed the assessee to withdraw the appeal as the assessee intended to pursue the Vivad se Vishwas Scheme. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against an order passed by the Commissioner of Income Tax (Appeals) under Section 271(1)(c) of the Income Tax Act. The assessee had filed an application under the Vivad se Vishwas Scheme, 2020.
What were the issues?
Whether the assessee can withdraw an appeal to pursue the Vivad se Vishwas Scheme.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
आदेश �ी मनीष बोरड, लेखा सद�य �वारा �नधा�रण वष� 2015-16 के �लए �नधा�रती �वारा यह अपील �व�वान आयकर आयु�त (अपील)-I, इंदौर �वारा आयकर अ�ध�नयम, 1961 क� धारा 271(1)(सी) के अधीन पा�रत आदेश �दनांक 05.08.2019 के �व�� अपील के आधार� म� व�ण�त आधार पर दा�खल क� गई है ।
सुनवाई के �ारंभ म� ह� �नधा�रती के �व�वान अ�धव�ता ने �नवेदन �कया �क �नधा�रती ने कर �ववाद से �व�वास योजना, 2020 के अंतग�त आवेदन �कया है । अतः
2 आ.अ.सं. 896/इंदौर/2019 �ीमती अ�नता गु�ता, इंदौर �नधा�रती वत�मान अपील का अनुसरण करने क� इ�छुक नह� है । �नधा�रती के �व�वान अ�धव�ता ने उपरो�त कारण से वत�मान अपील को वा�पस लेने क� अनुम�त �दान करने का अनुरोध �कया । �व�वान �वभागीय ��त�न�ध ने इस अनुरोध का �वरोध नह�ं �कया है । अतः हम इस अपील को वा�पस �लए जाने क� अनुम�त �दान करते है तथा इसे वा�पस �लए जाने के कारण खा�रज करते ह� । हालां�क �नधा�रती आयकर अ�ध�नयम के अनुसार �व�न�हत अव�ध के अंदर �व�वध आवेदन दा�खल करने हेतु �वतं� होगी य�द आयकर �वभाग �वारा �नधा�रती को फाम� सं. 5 जार� नह�ं �कया जाता है ।
प�रणामतः, �नधा�रती क� अपील वा�पस �लए जाने के कारण खा�रज क� जाती है । यह आदेश 12.01.2021 को खुले �यायालय म� उ�घो�षत �कया गया है।
ह�ता/- ह�ता/- (कुल भारत) (मनीष बोरड) �या�यक सद�य लेखा सद�य �दनांक : 12.01.2021 ��त�ल�प : अपीलाथ�, ��यथ�, आयकर आयु�त (अपील), आयकर आयु�त, �वभागीय ��त�न�ध, गाड� फ़ाइल
More judgments on Section 271(1)(c)
- Ajaybhai Dineshbhai Bagdai, Near Central… vs The Income Tax Officer, Ward-1(2)(1), New…ITA 74/RJT/2026[2013-14]Status: Disposed19 Oct 2026AY 2013-14
- Shalin Jayantbhai Desai, Vadodara vs ACIT, Circle-4(2), Vadodara Present…ITA 2569/AHD/2026[2010-11]Status: Disposed19 Oct 2026AY 2010-11
- Neo Structo Construction P. Ltd., Ahmedabad vs The Pr. CIT- 3, AhmedabadITA 1216/AHD/2026[2015-2016]Status: Disposed16 Oct 2026AY 2015-2016
- Hetal Vinodchandra Sheth, Ahmedabad vs The ITO, Ward-5(3)(1), AhmedabadITA 2370/AHD/2025[2014-15]Status: Disposed16 Oct 2026AY 2014-15
- Hetal Vinodchandra Sheth, Ahmedabad vs The ITO, Ward-5(3)(1), AhmedabadITA 2369/AHD/2025[2014-15]Status: Disposed16 Oct 2026AY 2014-15
Recent GST High Court judgments
Search GST case law →- Dillip Kumar Behera vs. The Assistant Commissioner Of State Tax, Mayurbhanj CircleOrissa · 15 Oct 2026
- M/S. Kalinga Paper Mart, Sundergarh vs. Commissioner Of CT And GST, CuttackOrissa · 15 Oct 2026
- Kabita Nayak vs. Chief Commissioner, CGST, Central Excise And Customs, KhurdaOrissa · 15 Oct 2026
- Swastika Ingot PVT.LTD, Sundargarh vs. The Addl Commissioner, GST And Central Excise, BhubaneswarOrissa · 15 Oct 2026
- M/S Basudev Logistics, Jagatsinghpur vs. Principal Commissioner, CGST And Central Excise, BhubaneswarOrissa · 15 Oct 2026