BABITA,HARIDWAR vs. ITO WARD 01(3)(1), HARIDWAR

PDF · subscribers
ITA 3480/DEL/2019Status: DisposedITAT Dehradun17 August 2020AY 2014-153 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 filed the necessary declaration under the Vivad se Vishwas Act. Consequently, the appeal was consigned to records and treated as dismissed.

What were the facts?

The assessee had appealed an order from the CIT(A) for the assessment year 2014-15. Information was received that the assessee opted to settle the dispute under The Direct Tax Vivad se Vishwas Act, 2020.

What were the issues?

Whether the appeal should be dismissed in light of the assessee opting for settlement under The Direct Tax Vivad se Vishwas Act, 2020.

Which sections of the Income-tax Act were involved?

Section 4

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DEHRADUN BENCH, DEHRADUN

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Shri Balesh Bhargava, Advocate
For Respondent: Shri S.K. Chatterjee, Senior DR
Hearing: 17.08.2020Pronounced: 17.08.2020

BABITA Vs. Income Tax Officer, C/o Balesh Bhargava, Ward-1(3)(1), 56, Niranjani Akhara Haridwar. Mayapur, Haridwar Uttrakhand-249401 PAN : AAQPB5614B). (Appellant) (Respondent) Appellant by : Shri Balesh Bhargava, Advocate. Respondent by : Shri S.K. Chatterjee, Senior DR. Date of hearing : 17.08.2020 Date of pronouncement : 17.08.2020 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A), Dehradun dated 21st February, 2019.

2 ITA-3480/DEL/2019

2.

The captioned is a part of appeals in which information has been received that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas Act, 2020 has been filed by the assessee.

3.

Considering the aforesaid situation, the captioned appeal is consigned to records and treated as dismissed.

4.

However, the aforesaid is subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforestated Act, the appellant (i.e., the assessee) shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. The respondent (i.e., the Revenue) has no objection with regard to the aforesaid caveat.

5.

In view of the aforesaid, the appeal is consigned to record and, for statistical purposes, is treated as dismissed.

More judgments on Section 4

All 1,145 judgments and leading authorities on Section 4 →

Recent GST High Court judgments

Search GST case law →