M/S KANPUR INDUSTRIAL DEVELOPMENT CO-OPERATIVE ESTATE LTD.,KANPUR vs. ACIT, KANPUR
What did the Tribunal hold?
The Tribunal dismissed all three appeals as infructuous because the assessee had opted for the VSVS. It clarified that the assessee is at liberty to approach the Tribunal for restoration of appeals if the issues in dispute are not settled under the VSVS.
What were the facts?
The assessee filed three appeals against appellate orders of the CIT(A) for assessment years 2003-04 to 2005-06. During the hearing, the assessee informed the Tribunal that it had opted for the Vivad Se Viswas Scheme-2024 (VSVS) and had been issued certificates in Form-1 by the designated authority.
What were the issues?
Whether the appeals become infructuous and are liable for dismissal when the assessee opts for the Vivad Se Viswas Scheme and obtains necessary certificates.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, LUCKNOW BENCH ‘A’, LUCKNOW
Before: SHRI KUL BHARAT & SHRI ANADEE NATH MISSHRA
(Order pronounced in the open court on 23/01/2025)
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