M/S STEEL SHOES PVT. LTD.,NEW DELHI vs. PR. CIT-8, NEW DELHI

PDF · subscribers
ITA 3361/DEL/2017Status: DisposedITAT Delhi24 December 2021AY 2010-113 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The Tribunal dismissed the appeal as withdrawn, subject to the condition that if the dispute is not resolved under the VSV Act, the assessee can approach the Tribunal for reinstitution of the appeal.

What were the facts?

The assessee filed an appeal against an order for AY 2010-11. The assessee later moved an application to resolve the pending issue through the Vivad se Vishwas Scheme (VSV) Act, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘B’ NEW DELHI

Before: SHRI R. K. PANDA & SH. NARENDER KUMAR CHOUDHARY

Hearing: 24.12.2021Pronounced: 24.12.2021

ORDER

PER R. K. PANDA, AM

1.

This appeal is filed by the assessee against the order dated 17/3/2017 passed by Pr. CIT(A)-8, New Delhi for assessment year 2010-11.

2.

Before us, the Ld. DR appeared and submitted that the assessee has moved an application dated 01st December, 2021 to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and received Form No. 3 dated 12.04.2021 and submitted Form No. 4 also dated 30th September, 2021.

3.

In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider the same. The appeal of the assessee is dismissed as withdrawn.

4.

In the result, appeal of the assessee is dismissed. Order pronounced in the Open Court on this 24th Day of December, 2021 in presence of both the parties.

Recent GST High Court judgments

Search GST case law →