TUF METALLURGICAL PVT. LTD.,DELHI vs. ACIT, CIRCLE- 25(2), NEW DELHI

PDF · subscribers
ITA 3157/DEL/2019Status: DisposedITAT Delhi02 May 2022AY 2012-132 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 Vivad se Vishwas scheme. Consequently, the appeal was rendered infructuous.

What were the facts?

The assessee company engaged in manufacturing and trading filed an appeal against a penalty levied under Section 271(1)(c). The assessee subsequently opted for the Direct Tax Vivad se Vishwas Act, 2020, and submitted the necessary forms.

What were the issues?

Whether the appeal is maintainable when the assessee has opted 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, DELHI BENCH ‘B’, NEW DELHI

Before: Dr. B. R. R. KumarSh. Anubhav Sharma

For Respondent: Ms. Shashi Kajle, Sr. DR
Hearing: 02.05.2022Pronounced: 02.05.2022

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the assessee against the order of ld. CIT(A)-28, New Delhi dated 27.03.2019.

2.

The assessee company is engaged in the business of manufacturing of Cored Wire/Trading of Ferro Alloys.

3.

The appeal is against the levy of penalty u/s 271(1)(c). The assessee has filed application before the revenue authorities under the “Direct Tax Vivad se Vishwas Act 2020” in the quantum appeal and has already submitted Form 1 & 2 and Form 5 has been issued by the designated authority.

4.

Keeping in view the exercise of option by the assessee to opt for the scheme, the appeal of the assessee is being dismissed as infructuous.

5.

In the result, the appeal of the assessee is dismissed. Order Pronounced in the Open Court on 02/05/2022.

More judgments on Section 271(1)(c)

All 25,141 judgments and leading authorities on Section 271(1)(c) →

Recent GST High Court judgments

Search GST case law →