M/S. STATE SEED CERTIFICATION AGENCY,LUCKNOW vs. DEPUTY COMMISSIONER OF INCOME TAX (EXEMPTION), LUCKNOW

PDF · subscribers
ITA 218/LKW/2018Status: DisposedITAT Lucknow02 September 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal permitted the assessee to withdraw its appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the orders of the CIT(A) for assessment years 2012-13, 2013-14, and 2014-15. The assessee subsequently applied to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee's appeals should be withdrawn due to the issuance of certificates under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI. A. D. JAIN & SHRI T. S. KAPOOR

For Appellant: Smt. Sweta Mittal, C.A
For Respondent: Smt. Sheela Chopra, CIT (DR)
3.

In the result, the appeals of the assessee are dismissed as withdrawn. Order pronounced in the open Court on 02/09/2021.

Recent GST High Court judgments

Search GST case law →