TRIUMPH HOSPITALITY & MANAGEMENT SERVICES PVT. LTD.,NEW DELHI vs. ITO,WARD-25(4), NEW DELHI

PDF · subscribers
ITA 1817/DEL/2023Status: DisposedITAT Delhi25 June 2025AY 2012-13Bench: SHRI SUDHIR KUMAR (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)3 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 noted that the assessee had opted for the DTVSVS scheme 2024. Therefore, the appeal was treated as withdrawn with liberty to be restored if the scheme's declaration did not reach a logical conclusion. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee preferred an appeal challenging an order pertaining to assessment year 2012-2013. The learned AR filed a letter to withdraw the appeal because the assessee opted for the DTVSVS scheme 2024.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the DTVSVS scheme 2024.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “E”DELHI

Before: SHRI SUDHIR KUMAR & SHRI MANISH AGARWAL

For Respondent: Shri Dheeraj Kumar Jain , Sr. DR
Hearing: 25.06.2025Pronounced: 25.06.2025

ORDER PERSUDHIR KUMAR, JUDICIAL MEMBER: The assessee preferred the captioned appeal, challenging the order dated 14.01.2017 passed by the Ld. Commissioner of Income Tax(Appeals)-10 New Delhi( In short “Ld. CIT(A) ”)pertaining to assessment order for Assessment year 2012-2013 dated 19.03.2015 passed under Sections 143(3) of the Income Tax Act, 1961 (“The Act for short”).

2.The learned AR filed letter to withdraw the appeal stating that assessee had opted to owned DTVSVS scheme 2024 for which certificate in Form no 4 has already been issued by the department.

3.

Since the assessee had opted settling the dispute arising out of this appeal by availingDTVSVS scheme 2024, the appeal filed by the assessee is hereby treated as withdrawn with liberty to be given to the assessee to get this appeal restored and an application made by it in the event of the declaration made under DT VSVS scheme, 2024 not reaching the logical conclusion for any reason whatsoever.

4.

With the above, mentioned liberty given to the assessee the appeal filed is hereby dismissed as withdrawn.

Order pronounced in the open court on 25/06/2025.

Recent GST High Court judgments

Search GST case law →