GURDEV SINGH,NEW DELHI vs. DCIT, CIRCLE- 10(1), NEW DELHI

PDF · subscribers
ITA 7325/DEL/2018Status: DisposedITAT Delhi05 August 2022AY 2014-152 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 assessee's authorized representative moved an application to withdraw the appeal as the tax demand was settled under the VSV Act, 2020. The tribunal dismissed the appeal as withdrawn based on this concession.

What were the facts?

The assessee appealed against the CIT(A)'s order confirming an addition of Rs. 47,75,510/- made by the AO. The assessee later sought to withdraw the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement of tax demand under the VSV Act, 2020.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI

Before: SH. SAKTIJIT DEY & SH. N. K. BILLAIYA

Hearing: 05/08/2022Pronounced: 05/08/2022

Appellant None Respondent Sh. Mrinal Kumar, Das, Sr. DR. Date of hearing: 05/08/2022 Date of Pronouncement: 05/08/2022 ORDER PER N.K. BILLAIYA, AM:

This appeal by the assessee is preferred against the order of the CIT(A)-35, New Delhi dated 24.09.2018 pertaining to A.Y.2014-15.

2.

The solitary grievance of the assessee is that the CIT(A) erred in confirming the assessment thereby confirming the addition of Rs.4775510/- made by the AO u/s. 68 of the Act.

3.

Vide letter dated 21.07.2022 the authorised representative of the assessee moved an application for the withdrawal of the appeal as the tax demand has been settled under the VSV Act, 2020.

4.

On such concession the appeal is dismissed as withdrawn.

5.

Decision announced in the open court on 05.08.2022.

More judgments on Section 68

All 29,931 judgments and leading authorities on Section 68 →

Recent GST High Court judgments

Search GST case law →