SHRI VIJAY GUPTA,INDORE vs. THE ITO 5(1), INDORE
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The tribunal noted that the assessee had filed forms under the 'Kar Vivad se Vishwas Scheme, 2020' and therefore did not wish to pursue the current appeal. As the departmental representative did not object, the tribunal allowed the withdrawal and dismissed the appeal as withdrawn.
What were the facts?
The assessee filed an appeal for Assessment Year 2011-12 against the order of the CIT(A). Subsequently, the assessee submitted a written application to the tribunal, stating their intention to withdraw the appeal.
What were the issues?
The key issue was whether the appeal should continue to be pursued given the assessee's decision to opt for the 'Kar Vivad se Vishwas Scheme, 2020' and withdraw the appeal.
AI-generated summary — verify with the full judgment below
आदेश �नधा�रण वष� 2011-12 के �लए �नधा�रती �वारा यह अपील �व�वान आयकर आयु�त (अपील)-II, इंदौर के आदेश �दनांक 14.06.2019 के �व�� अपील के आधार� म� व�ण�त आधार� पर दा�खल क� गई है ।
�नधा�रती �वारा इस अपील के संबंध म� अ�धकरण के सम� �ल�खत आवेदन �दनांक 08.09.2020 दा�खल �कया है िजसम� यह �नवेदन �कया गया है �क �नधा�रती ने कर �ववाद से �व�वास योजना, 2020 के अधीन फाम� सं. 1 और 2 दा�खल �कए ह� । अतः �नधा�रती वत�मान अपील का अनुसरण करने का इ�छुक नह� है । �नधा�रती ने उपरो�त
2 आ.अ.सं. 848/इंदौर/2019 �ी �वजय गु�ता, इंदौर कारण से वत�मान अपील को वा�पस लेने क� अनुम�त �दान करने का अनुरोध �कया । �व�वान �वभागीय ��त�न�ध ने इस अनुरोध का �वरोध नह�ं �कया है । अतः म� इस अपील को वा�पस �लए जाने क� अनुम�त �दान करता हूँ तथा इसे वा�पस �लए जाने के कारण खा�रज करता हूँ ।
प�रणामतः, �नधा�रती क� अपील वा�पस �लए जाने के कारण खा�रज क� जाती है । यह आदेश 18.09.2020 को खुले �यायालय म� उ�घो�षत �कया गया है।
ह�ता/- (कुल भारत) �या�यक सद�य �दनांक : 18.09.2020 ��त�ल�प : अपीलाथ�, ��यथ�, आयकर आयु�त (अपील), आयकर आयु�त, �वभागीय ��त�न�ध,गाड� फ़ाइल
Recent GST High Court judgments
Search GST case law →- Pradeep Kumar Behera vs. Superintendent CGST And Central Excise., CuttackOrissa · 16 Oct 2026
- Manas Behera vs. Commissioner, CT And GST Odisha, CuttackOrissa · 16 Oct 2026
- Pramod Kumar Nayak vs. Superintendent, CGST And Central Excise, KendraparaOrissa · 16 Oct 2026
- Nirmal Kumar Sharma S/O Ram Swroop Sharma vs. Union Of INDIARajasthan · 16 Oct 2026
- Sh Umang Uniyal vs. Commissioner Department Of Central Goods And Services TaxUttarakhand · 16 Oct 2026