M/S. PRATHMESH AGENCIES,SILVASSA vs. THE ACIT.,VAPI CIRCLE, VAPI

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ITA 1239/AHD/2016Status: DisposedITAT Surat06 April 2021AY 2005-064 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The tribunal dismissed the appeals as withdrawn, granting the assessee liberty to revive them if the VSV-20 settlement was not finalized. The assessing officer was directed to pass consequential orders.

What were the facts?

The assessee had appealed against quantum assessment and penalty orders. The assessee informed the tribunal that the dispute was settled under the Vivad se Vishwas Scheme (VSV-20).

What were the issues?

Whether appeals should be dismissed as withdrawn when the dispute is settled under the Vivad se Vishwas Scheme, with liberty to restore.

Which sections of the Income-tax Act were involved?

Section 254(1),Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Heard together (2 matters)

ITA No. 1239/AHD/2016
ITA No. 1052/AHD/2014

Read from the judgment's own cause title. This page is filed under one of them.

Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. These appeal by assessee are directed against the separate orders of ld. Commissioner of income tax (Appeals), Vapi, dated 18.03.2016 in quantum assessment and dated 13.02.2014 in the matter of penalty levied under section 271(1)(1)(c ) for assessment year (AY) 2005- 06. Initially, the appeal in was dismissed in limine for the want of non-prosecution vide order dated 10.03.2017. However, the order dated 10.03.2017 was recalled in MA No. 214/AHD/2017, vide order dated 19.10.2020.

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