UTTARAKHAND RAJYA SEHKARI BANK LTD.,HALDWANI vs. ACIT, HALDWANI

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ITA 5764/DEL/2015Status: DisposedITAT Dehradun20 August 2021AY 2012-132 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 assessee's appeal, subject to the condition that if the tax arrears are not resolved under the Vivad se Vishwas Act, the assessee can seek reinstitution of the appeal.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2012-13. The assessee subsequently applied to resolve the pending issue through the Vivad se Vishwas Scheme, 2020, and filed the necessary declaration forms.

What were the issues?

The primary issue was the pendency of the appeal and the assessee's subsequent opting for the Vivad se Vishwas Scheme for resolution.

Which sections of the Income-tax Act were involved?

None mentioned

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DEHRADUN CIRCUIT BENCH: DEHRADUN

Before: SH. N. K. BILLAIYA & MS SUCHITRA KAMBLE

Hearing: 23.08.2021Pronounced: 23.08.2021

PER SUCHITRA KAMBLE, JM

1.

This appeal is filed by the assessee against the order dated 24/08/2015 passed by CIT(A)-Haldwani for Assessment Year 2012-13.

2.

Before us, the Ld. DR submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and received Form No. 3 dated 06/04/2021.

3.

In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeal of assessee subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider directions the appeal of the assessee is dismissed.

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