ACIT, CIRCLE - 4(1), KOLKATA, KOLKATA vs. M/S. ANURAG FINVEST (P) LTD., KOLKATA

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ITA 1474/KOL/2017Status: DisposedITAT Kolkata17 May 2023AY 2012-133 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the Revenue's appeal as the dispute was settled under the Vivad Se Vishwas Scheme and taxes were paid. Liberty was granted to the Revenue to file a miscellaneous application for restoration if Form No. 5 was not issued.

What were the facts?

The Revenue filed an appeal against the assessee's assessment year 2012-2013. The assessee had settled the dispute under the "Vivad Se Vishwas Scheme-2020" and paid the due taxes.

What were the issues?

Whether the Revenue's appeal should be dismissed due to the assessee opting for the Vivad Se Vishwas Scheme and settling the dispute.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘B’ BENCH, KOLKATA

Before: SRI RAJPAL YADAV & DR. MANISH BORAD

order

: May 17th, 2023 ORDER

Per Manish Borad, Accountant Member:

1.

This appeal filed by the Revenue pertaining to the Assessment Year (in short “AY”) 2012-2013 is directed against the order passed u/s 250 of the Income Tax Act, 1961 (in short the “Act”) by ld. Commissioner of Income-tax (Appeals)-23, Kolkata [in short ld. “CIT(A)”] dated 24.04.2017.

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