M/S. VARDHMAN INFRA ESTATE (P) LTD.,LALAITPUR vs. CIT(A)-3 BHOPAL, BHOPAL
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The tribunal allowed the withdrawal of the appeals filed by the assessee. The assessee was granted liberty to file a recall application if their application under the 'Vivad se Vishwas' scheme was not accepted or if they were unable to participate in the scheme.
What were the facts?
The assessee filed appeals before the ITAT against the order of the Commissioner of Income Tax (Appeals). During the proceedings, the assessee informed the tribunal that they had applied under the 'Vivad se Vishwas' scheme and wished to withdraw the current appeals.
What were the issues?
Whether the appeals should be dismissed as withdrawn due to the assessee's application under the 'Vivad se Vishwas' scheme.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
आदेश �यायपीठ �वारा �नधा�रण वष� 2012-13 से 2016-14 से संबं�धत आयकर अ�धनयम, 1963 क� धारा 153 सी के साथ प�ठत धारा 143(3), धारा 143(3) तथा धारा 271 (1)(सी) के अधीन �नधा�रती क� उपरो�त अपील� आयकर आयु�त (अपील)-3, भोपाल के आदेश �दनांक 14.12.2018 के �व�� दा�खल क� गई ह� ।
2 आ(एसएस) अ.सं. 21/इंदौर/2019 तथा अ�य वध�मान इं�ा इ�टेट �ा.�ल., ल�लतपुर 2. सुनवाई के �ारंभ म� ह�, �नधा�रती के �व�वान अ�धव�ताओं ने यह �नवेदन �कया �क �नधा�रती ने “�ववाद से �व�वास योजना” म� आवेदन �कया है तथा योजना के अनुसार, वत�मान अपील� को वा�पस लेना अपे��त है । अतः �नधा�रती वत�मान अपील� का अनुसरण करने का इ�छुक नह� है । दूसर� ओर, �व�वान व�र�ठ �वभागीय ��त�न�ध ने कोई आपि�त नह�ं क� है य�द इन अपील� को क�थत योजना के अंतग�त दबाव नह�ं डाले जाने के कारण खा�रज �कया जाता है ।
उपरो�त क� �ि�ट म�, हम �नधा�रती �वारा दा�खल इन अपील� को वा�पस �लए जाने के कारण खा�रज करते ह� । य�य�प, �नधा�रती �व�ध के अनुसार �व�न�हत अव�ध के अंदर आदेश को वा�पस बुलाने (recall) हेतु �व�वध आवेदन दा�खल करने के �लए �वतं� ह�गा य�द संबं�धत �नधा�रती का इस योजना के उपभोग करने हेतु आवेदन राज�व �वारा �कसी कारण से �वीकार नह�ं �कया जाता है या संबं�धत �नधा�रती �कसी कारण से इस योजना म� भाग नह�ं ले पाता है ।
प�रणामतः, �नधा�रती क� अपील� वा�पस �लए जाने के कारण खा�रज क� जाती ह�। यह आदेश 05.04.2021 को खुले �यायालय म� उ�घो�षत �कया गया है। ह�ता/- ह�ता/- (मधु�मता रॉय) (मनीष बोरड) �या�यक सद�य लेखा सद�य �दनांक : 05.04.2021 ��त�ल�प : अपीलाथ�, ��यथ�, आयकर आयु�त (अपील), आयकर आयु�त, �वभागीय ��त�न�ध, गाड� फ़ाइल
More judgments on Section 153C
- Neepaben Sunnybhai Motwani, Rajkot vs Income Tax Officer, RajkotITA 875/RJT/2026[2021-22]Status: Disposed19 Oct 2026AY 2021-22
- Neepaben Sunnybhai Motwani, Rajkot vs The Income Tax Officer, RajkotITA 874/RJT/2026[2020-21]Status: Disposed19 Oct 2026AY 2020-21
- Venish Vinodray Lalani, Rajkot vs Income Tax Officer, MorbiITA 197/RJT/2026[2019-20]Status: Disposed19 Oct 2026AY 2019-20
- Ajay Singh, Kota vs DCIT, Central Circle, KotaITA 495/JPR/2026[2016-17]Status: Disposed13 Oct 2026AY 2016-17
- Dineshkumar Chhaganlal Manavadaria, Junagadh vs ITO Ward 1, JunagadhITA 837/RJT/2025[2020-21]Status: Disposed9 Oct 2026AY 2020-21
Recent GST High Court judgments
Search GST case law →- Tvl. Annai Garden vs. The Commercial Tax Officer / The State Tax OfficerMadras · 15 Oct 2026
- Yadeshwar Mallekedi vs. The State Of TelanganaTelangana · 15 Oct 2026
- Manoj Kumar Das vs. The State Of BiharPatna · 15 Oct 2026
- M/S Superwealth Financial Enterprises Private Limited, Khordha vs. Joint Commissioner Good And Service Tax Central Excise, BhubaneswarOrissa · 15 Oct 2026
- Simanchal Sahoo vs. Commissioner Of CT And GST, Odisha, CuttackOrissa · 15 Oct 2026