M/S. FOUR SEASONS WINES LIMITED,BANGALORE vs. COMMISSIONER OF INCOME TAX (APPEALS) -3, BANGALORE

PDF · subscribers
ITA 2584/BANG/2019Status: DisposedITAT Bangalore01 June 2020AY 2014-153 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeal as they had opted for the Vivad Se Vishwas Scheme. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against a penalty levied under Section 271(1)(c). There was a significant delay in filing the appeal, which was condoned by the tribunal. Subsequently, the assessee opted for the Vivad Se Vishwas Scheme.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES : “C”, BANGALORE

Before: SHRI N.V.VASUDEVAN & SHRI B.R.BASKARAN

For Respondent: Smt. R.Premi, JCIT

PER B.R.BASKARAN, ACCOUNTANT MEMBER :

1.

The assessee has filed this appeal challenging the order dated 04-12- 2018 passed by Ld CIT(A)-3, Bengaluru and it relates to the assessment year 2014-15. The assessee is aggrieved by the decision of Ld CIT(A) in confirming the penalty of Rs.25.00 lakhs levied by the assessing officer u/s 271(1)(c) of the Act.

2.

There is a delay of 313 days in preferring this appeal before the Tribunal. The appellant has filed an affidavit stating the reasons for the delay for filing appeal before the Tribunal. Having regard to the submissions

More judgments on Section 271(1)(c)

All 25,141 judgments and leading authorities on Section 271(1)(c) →

Latest GST High Court judgments

Search GST case law →