SNB ENTERPRISES PVT. LTD.,NEW DELHI vs. ACIT, (OSD) CIRCLE-24(2), NEW DELHI

PDF · subscribers
ITA 4624/DEL/2019Status: DisposedITAT Delhi22 September 2022AY 2008-092 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The Tribunal dismissed the appeal as withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Scheme. The dismissal was with liberty to restore the appeal if the settlement was not finalized.

What were the facts?

The assessee filed an appeal against the CIT(Appeals) order for AY 2008-09. The assessee subsequently opted to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's withdrawal of the appeal due to opting for a settlement scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘B’ : NEW DELHI

For Appellant: Shri Amandeep Mehta, Advocate
For Respondent: Shri Sumit Kumar Verma, Sr. DR
Hearing: 20.09.2022

(PAN : AABCS6288G) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Amandeep Mehta, Advocate REVENUE BY : Shri Sumit Kumar Verma, Sr. DR Date of Hearing : 20.09.2022 Date of Order : 22.09.2022 ORDER

PER SHAMIM YAHYA, ACCOUNTANT MEMBER :

1.

This appeal by the assessee is directed against the order of the ld. CIT (Appeals)-8, New Delhi dated 19.03.2019 for the assessment year 2008-09.

2.

At the outset, ld. Counsel of the assessee seeks withdrawal of the appeal on the ground that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme, 2020” and has filed Form 5 issued

3.

Keeping in view the aforesaid facts, present appeal is hereby dismissed with liberty to get it restored by the assessee in case dispute is not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeal is dismissed. Order pronounced in the open court on this day 22nd of September, 2022.

Recent GST High Court judgments

Search GST case law →