BHARAT INDUSTRIES,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 14, PUNE

PDF · subscribers
ITA 105/PUN/2019Status: DisposedITAT Pune25 May 2022AY 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 to withdraw the appeal, and the Revenue had no objection. The Tribunal considered the settlement under VSV-20 and allowed the withdrawal.

What were the facts?

The assessee had filed an appeal before the ITAT. Subsequently, the assessee settled the dispute with the Income Tax Department under the Vivad se Vishwas Scheme (VSV-20) and received Form-5.

What were the issues?

The primary issue was the withdrawal of the appeal due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH,

Before: SHRI R S SYAL & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Smt. Deepa Khare – AR
For Respondent: Shri S P Walimbe – DR
Hearing: 24/05/2022Pronounced: 25/05/2022

ORDER

PER PARTHA SARATHI CHAUDHURY, JM:

1.

This appeal preferred by the assessee emanates from the order of ld.Commissioner of Income Tax(Appeals)-7, Pune dated 06.11.2018 for the Assessment Year 2014-15.

The appeal came up hearing on 24th May, 2022. Smt.Deepa Khare, 2. ld.Authorised Representative(ld.AR) of the assessee appeared on behalf of the assessee. However, perusal of record reveals that the assessee has already settled dispute with Income Tax Department by availing the benefits of Vivad se Visvas Scheme -2020 (VSV-20) and received Form-5 of VSV-20 from designated authority vide Acknowledgment No.354028151250821 dated 25.08.2021. The ld.AR of the assessee requested to withdraw the appeal.

A.Y. 2014-15 Bharat Industries (A)

3.

On the other hand the learned Departmental Representative (DR) submits that he has no objection, if the appeal of the assessee is dismissed as withdrawn.

4.

We have considered the contents of the application filed by the assessee and the submissions of the Ld.DR for the Revenue. Considering the facts that the assessee has already filed application before the prescribed authority and settled the tax liability with the income–tax department under VSV-20 and have received Form-5 vide acknowledgement No354028151250821 dated 25.08.2021 from designated authority. Hence, the appeal of the assessee is dismissed as withdrawn

5.

In the result, the appeal filed by the Assessee stands dismissed as ‘withdrawn’. Order pronounced in the open Court on 25th May, 2022.

Recent GST High Court judgments

Search GST case law →