COMMISSIONER OF INCOME TAX CEN vs. M/S OSWAL CHEMICALS & FERTILIZ
What did the High Court hold?
The High Court allowed the applications for withdrawal of appeals. The appeals were disposed of with liberty to the respondent to settle under the VSV Act, and liberty to revive the appeals if not settled.
What were the facts?
The revenue filed appeals before the High Court. The respondent sought to withdraw the appeals to settle the dispute under the Vivaad Se Vishwaas (VSV) Act. The tax amount was deposited by the respondent.
What were the issues?
Whether the appeals should be withdrawn to facilitate settlement under the VSV Act and if liberty should be granted to revive the appeals.
Which sections of the Income-tax Act were involved?
Vivaad Se Vishwaas Act
AI-generated summary — verify with the full judgment below
ITA 459/2006 & ITA 108/2008
Page 1 of 2
$~13-14 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 459/2006
COMMISSIONER OF INCOME TAX CEN ..... Appellant
Through Mr. Abhishek Maratha, Advocate.
versus
M/S OSWAL CHEMICALS & FERTILIZ ..... Respondent
Through + ITA 108/2008
COMMISSIONER OF INCOME TAX DELHI I ..... Appellant
Through Mr. Abhishek Maratha, Advocate.
versus
OSWAL CHEMICALS & FERTILIZERS LTD. ..... Respondent
Through
Date of Decision: 28th October, 2021
CORAM: HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA J U D G M E N T
MANMOHAN, J: (Oral)
The hearing has been done by way of a video conferencing. CM APPL. 29289/2021 in ITA 459/2006 1. Present applications have been filed seeking a direction to the appellant-revenue to withdraw the appeal. CM APPL. 29366/2021 in ITA 108/2008 Digitally Signed By:KRISHNA BHOJ Signing Date:29.10.2021 22:27:43 Signature Not Verified
ITA 459/2006 & ITA 108/2008
Page 2 of 2
In pursuance to the order dated 2nd 3. Learned counsel for the respondent states that the tax amount has been deposited as mentioned in the rectified Form 3. He further states that the present applications have been filed seeking direction to dispose of the appeals in view of the Vivaad Se Vishwaas [VSV] Act, so that the applicant- revenue is able to file intimation regarding the same in Form 4 for final settlement. He clarifies that if the captioned income tax appeals are not settled in terms of the Scheme given under the VSV Act, the appellant- revenue may be granted liberty to revive the income tax appeals. September, 2021 passed by this Court, learned counsel for the appellant states that respondent has been issued revised Form 3 by the designated authority. 4. Consequently, the present applications are allowed and the appeals are disposed of with liberty to applicant-respondent to settle its dispute under VSV Act. However, in the event the matter is not settled in terms of the Scheme given under the VSV Act, the appellant-revenue is given liberty to seek revival of the present income tax appeals. 5. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J
NAVIN CHAWLA, J OCTOBER 28, 2021 AS
Digitally Signed By:KRISHNA BHOJ Signing Date:29.10.2021 22:27:43 Signature Not Verified
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