RITU MIGLANI,NEW DELHI vs. ITO, WARD-46(5), NEW DELHI

PDF · subscribers
ITA 1514/DEL/2019Status: DisposedITAT Delhi11 January 2021AY 2008-093 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The Tribunal dismissed the appeal as withdrawn, subject to the condition that if the dispute is not resolved under the Vivad se Vishwash Act, the assessee can seek reinstitution of the appeal.

What were the facts?

The assessee filed an appeal against an order for Assessment Year 2008-09. The assessee later filed an application to withdraw the appeal as they had opted for the Direct Tax Vivad se Vishwash Scheme, 2020.

What were the issues?

The primary issue was the withdrawal of the appeal due to the assessee's participation in the Vivad se Vishwash Scheme.

Which sections of the Income-tax Act were involved?

N/A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘SMC-1’ NEW DELHI

Before: SHRI R. K. PANDA & MS SUCHITRA KAMBLE

Hearing: 11.01.2021Pronounced: 11.01.2021

This appeal is filed by the assessee against the order dated 19/12/2018 passed by CIT(A)-16, New Delhi for Assessment Year 2008-09.

2.

Before us, the assessee has moved an application dated 10/01/2021, where in it is submitted that the assessee has filed Form No. 1 & 2 in the Direct Tax “ Vivad se Vishwash Scheme” (VSV) Act, 2020 and has received Form No. 3 from the Department.

The assessee, therefore, seeks to withdraw the appeal to which revenue has no objection.

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of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid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for reinstitution of the appeal and the Tribunal shall consider directions the appeal of the assessee is dismissed as withdrawn.

4.

In the result, appeal of the assessee is dismissed.

5.

Order is pronounced in the open court in presence of both the parties on 11th January, 2021. Order pronounced in the Open Court on this 11th Day of JANUARY, 2021.

Recent GST High Court judgments

Search GST case law →