STAR HOTELS AND TOURS PVT. LTD.,NEW DEHI vs. ACIT (OSD), 24(2), NEW DELHI

PDF · subscribers
ITA 9440/DEL/2019Status: DisposedITAT Delhi30 July 2021AY 2014-152 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 assessee requested withdrawal of the appeal as they opted to settle the dispute under the Vivad Se Vishwas Scheme. The Tribunal accepted the request.

What were the facts?

The assessee filed an appeal for assessment year 2014-15. During the virtual hearing, no one appeared on behalf of the assessee.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU, HON’BLE & SHRI AMIT SHUKLA

Hearing: 30.07.2021Pronounced: 30.07.2021

ORDER

More judgments on Section 5(1)

All 1,811 judgments and leading authorities on Section 5(1) →

Recent GST High Court judgments

Search GST case law →