DB (INTERNATIONAL)STOCK BROKERS LTD,DELHI vs. DCIT,CENTRAL CIRCLE-18, DELHI

PDF · subscribers

ITA 5875/DEL/2024Status: DisposedITAT Delhi18 August 2025AY 2015-16Bench: SHRIS.RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeals as withdrawn, acknowledging the settlement under VSVS. It granted liberty to the assessee to revive the appeals should the VSVS application fail to mature, with a provision to waive condonation of delay for such restoration applications.

What were the facts?

The assessee filed appeals against the orders of the ld. CIT(A) for Assessment Years 2015-16 and 2016-17. During the tribunal proceedings, the assessee opted to settle the disputed issues under the Vivad Se Vishwas Scheme, 2024 (VSVS) and requested to withdraw the appeals.

What were the issues?

Whether the appeals filed by the assessee should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme, 2024, and the conditions under which such withdrawn appeals could be revived.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘B’: NEW DELHI

Before: SHRIS.RIFAUR RAHMAN & SHRI VIMAL KUMAR

For Appellant: Shri Pranav Yadav, Advocate

For Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR

Hearing: 18.08.2025

PER S.RIFAUR RAHMAN, ACCOUNTANT MEMBER :

These appeals are filed by the assessee against the order of ld. Commissioner of Income-tax (Appeals)-27, New Delhi [hereinafter referred to as ‘ld. CIT (A)] dated 23.11.2024 for Assessment Years 2015-16 & 2016-17. 2. The Ld. AR for the assessee has submitted that since the assessee has settled the issue under Vivad Se Vishwas Scheme, 2024 (in short ‘VSVS’), hence, the Assessee wishes to withdraw the present appeals. In this behalf, the Ld. AR for on record. Ld. DR did not controvert the aforesaid proposition. In view of the aforesaid, appeals of the Assessee are dismissed as withdrawn.

Liberty is granted to the Assessee to revive appeals in the event application filed by the assessee under VSVS fails to mature. It is further made clear that if the assessee seeks to restore the appeals in the event assessee’s declaration made under VSVS is not accepted, the Registry shall not insist for filing of application for condonation of delay, if the Miscellaneous Application for recalling the order is filed beyond time on account of delay in communication of outcome under VSVS. [Revenue. M/s. Nannusamy Mohan (HUF) vs. ACIT in T.C.A. No.372 of 2020 decided on 16.10.2020 by Hon’ble Madras High Court.]

In the result, appeals of the assessee are dismissed in the terms aforesaid. Order pronounced in the open court on this 18th day of August, 2025 after the conclusion of the hearing. Dated: 18.08.2025 TS

Recent GST High Court judgments

Search GST case law →