M/S.MALVIYA JEWELLERS,ITARSI vs. INCOME TAX OFFICER WARD-1, ITARSI

ITA 242/JAB/2018Status: DisposedITAT Jabalpur25 June 2021AY 2013-142 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeals as the dispute was settled under the Vivad Se Vishwas Scheme. The scheme renders the appeals unmaintainable.

What were the facts?

The assessee filed appeals against the levy of penalty under Section 271(1)(c) for assessment years 2012-13 and 2013-14. The assessee later opted for the Vivad Se Vishwas Scheme, 2019.

What were the issues?

Whether the assessee's appeals are maintainable after opting for the Vivad Se Vishwas Scheme.

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, JABALPUR BENCH,

Before: SH. SANJAY ARORA, HONBLE

For Appellant: Ms. Apoorva Agrawal, Adv. (for Sh. Sapan Usrethe, Adv.)
For Respondent: Ms. Swati Agarwal, Sr. DR
Hearing: 25/06/2021Pronounced: 25/06/2021

Per Sanjay Arora, AM This is a set of two Appeals by the Assessee for two consecutive years, i.e., assessment years 2012-13 & 2013-14, directed against the combined Order dated 12/9/2018 by the Commissioner of Income Tax (Appeals)-1, Bhopal (‘CIT(A)’ for short), confirming the levy of penalty under section 271(1)(c) of the Income Tax Act, 1961 ('the Act' hereinafter) by the Assessing Officer vide his separate orders of even date, i.e., 28/9/2015. 2. Adverting to the assessee’s withdrawal applications dated 23/6/2021 on record, it was, at the very outset, submitted by Ms. Agrawal, the ld. counsel represent

The order continues below.

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