THE NEMMARA CO OP URBAN BANK ,PALAKKAD vs. ITO WARD 5, PALAKKAD, PALAKKAD
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal dismissed the appeals and stay petitions as withdrawn, noting that the Departmental Representative had no objection. It granted the assessee the liberty to seek reinstatement of the appeals if the dispute is not settled under VSVS 2024. The Tribunal also held that the delay in filing the appeals was insignificant given the withdrawal due to VSVS 2024.
What were the facts?
The assessee filed multiple appeals and stay petitions against CIT(A) orders for assessment years 2013-14, 2016-17, and 2017-18. The assessee's counsel requested to withdraw these appeals, stating that the assessee had opted for the Vivad Se Vishwas (VSVS) 2024 scheme. There was also a 77-day delay in filing these appeals.
What were the issues?
1. Withdrawal of appeals by the assessee upon opting for the VSVS 2024 scheme. 2. The relevance of delay in filing appeals when they are subsequently withdrawn due to opting for VSVS.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN
Before: Shri Inturi Rama Rao & Shri Prakash Chand Yadav
Heard together (6 matters)
Read from the judgment's own cause title. This page is filed under one of them.
Asst.Year 2013-2014 SA No.170/Coch/2024 : Asst.Year 2016-2017 SA No.171/Coch/2024 : Asst.Year 2017-2018 SA No.172/Coch/2024 The Nemmara Co-op Urban Bank The Income Tax Officer XV/182, M.G.Road, Nemmara Ward 5 v. Palakkad – 678 508. Palakkad. PAN : AAAAT7124K. (Appellant) (Respondent) Appellant by : Sri.Amaljith, CA Respondent by : Smt.Leena Lal, Sr.AR Date of Pronouncement : 07.02.2025 Date of Hearing : 08.01.2024 O R D E R Per Prakash Chand Yadav, JM : These appeals and as many as stay petitions are arising from the orders of the learned Commissioner of Income-tax (Appeals) and it relates to the assessment years 2013-2014, 2016-2017 and 2017-2018, respectively.
At the very outset, the learned Counsel for the assessee submitted that the assessee wants to withdraw its appeals on the ground that the assessee has opted for VSVS 2024.
In view of the fact that the assessee has opted for VSVS 2024, we are dismissing the appeals as withdrawn, with a liberty to the assessee in case its dispute is not settled in VSVS, then the assessee may request the Tribunal for reinstatement of its appeal in accordance with law. Since the appeals are disposed of, the stay petitions become infructuous and accordingly dismissed.
Further, there was delay of 77 days in filing these appeals before the Tribunal. Since the assessee has opted for VSVS 2024, and there is no loss of revenue to the department, there is no significance in dealing with the condonation of delay.
In the result, the appeals as well as the stay petitions filed by the assessee are dismissed. Order pronounced on this 07th day of February, 2025.
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