SHRI AMRINDERJIT SINGH,AMRITSAR vs. INCOME TAX WARD-3(1), AMRITSAR

PDF · subscribers
ITA 70/ASR/2020Status: DisposedITAT Amritsar17 December 2021AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeals as withdrawn, acknowledging the assessee's settlement under the Vivad se Vishwas scheme. A rider was added allowing restoration of appeals if the settlement is not resolved.

What were the facts?

The assessee filed appeals against orders passed by the Assessing Officer under Section 271(1)(c) for assessment years 2011-12 and 2012-13. The assessee subsequently opted to settle these appeals under the Direct Tax Vivad se Vishwas Act, 2020.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee opting for settlement under the Vivad se Vishwas Act, 2020.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.

Before: SH. RAVISH SOOD & DR. M. L. MEENA

For Respondent: Shri Trilochan Singh PS Khalsa, DR
Hearing: 17/12/2021Pronounced: 17/12/2021

O R D E R PER BENCH The present appeals filed by the assessee are directed against the respective orders passed by the CIT(A)-1, Amritsar, which in turn arises from the respective orders passed by the Assessing Officer under Sec. 271(1)(c) of the Income-tax Act, 1961, dated 24.05.2019 for assessment years 2011-12 to 2012- 13.

2.

The assessee appellant had filed a letter dated 15.12.2021 wherein it is stated by him that as he has opted to settle the aforesaid appeals under the Direct Tax Vivad se Vishwas Act, 2020, therefore, liberty may be granted to him to withdraw the aforesaid appeals. Copy of the “Form 5” issued by the Principal CIT- 1, Amritsar dated 30.09.2021 had been placed on our record.

3.

The ld. D.R did not controvert the aforesaid factual position that was canvassed before us.

4.

In view of the above, we dismiss the appeals as withdrawn, subject to a rider that in the unlikely event of the matter not being resolved under the Vivad se Page | 1 Vishwas scheme the assessee shall have liberty to approach the Tribunal for restoration of his appeals. 5. Resultantly, the appeals are dismissed as withdrawn subject to the observations recorded hereinabove. Order pronounced in the open court on 17/12/2021.

More judgments on Section 271(1)(c)

All 25,141 judgments and leading authorities on Section 271(1)(c) →

Recent GST High Court judgments

Search GST case law →