DCIT, CENTRAL CIRCLE - 2(1), KOLKATA, KOLKATA vs. M/S. GREENLAND COMMODITIES PVT. LTD., HOWRAH

PDF · subscribers
ITA 2165/KOL/2017Status: DisposedITAT Kolkata21 October 2020AY 2008-092 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal dismissed both the appeal and the cross-objection as withdrawn. This dismissal is conditional, with the understanding that both will be restored if the assessee's application under the 'Vivad Se Vishwas Scheme' is rejected.

What were the facts?

The Revenue filed an appeal and the assessee filed a cross-objection against the CIT(A)'s order. The assessee informed the tribunal that they have opted for the 'Vivad Se Vishwas Scheme'.

What were the issues?

The primary issue was the pendency of the assessee's application under the 'Vivad Se Vishwas Scheme' and its impact on the ongoing appeal and cross-objection.

Which sections of the Income-tax Act were involved?

Section 251

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA

Before: Sri J. Sudhakar Reddy & Sri S.S. Godara

Heard together (2 matters)

I.T.A. No. 2165/Kol/2017
C.O. No. 07/Kol/2017

Read from the judgment's own cause title. This page is filed under one of them.

IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) Assessment Year: 2008-09 DCIT, Central Circle-2(1), Kolkata.................................................................................Appellant Vs. M/s. Greenland Commodities Pvt. Ltd.....………………..…........................................Respondent [PAN: AABCG 2796 D] C.O. No. 07/Kol/2017 Assessment Year: 2008-09 M/s. Greenland Commodities Pvt. Ltd..........................................................................Appellant [PAN: AABCG 2796 D] Vs. DCIT, Central Circle-2(1), Kolkata.....………………..…...............................................Respondent Appearances by: Sh. Dhrubajyoti Ray, JCIT, appeared on behalf of the Revenue. Sh. Nirav Seth, A/R, appeared on behalf of the Assessee. Date of concluding the hearing : October 1st, 2020 Date of pronouncing the order : October 21st, 2020 ORDER Per J. Sudhakar Reddy, AM:

This appeal filed by the Revenue and the Cross Objection filed by the assessee are directed against the order of the Learned Commissioner of Income Tax (Appeals)- 20, Kolkata, [hereinafter the “CIT(A)”], passed u/s. 251 of the Income Tax Act, 1961 (the ‘Act’), dated 18.07.2017 for the Assessment Year 2008-09.

2.

The ld. Counsel for the assessee submitted that the assessee is availing the “Vivad Se Vishwas Scheme” and has filed an application in this regard. He wanted an adjournment or in the alternative pleaded for protection that, if its application under the scheme is rejected by the authorities, the Cross Objection may be restored. He

C.O. No. 07/Kol/2017 Assessment Year: 2008-09 M/s. Greenland Commodities Pvt. Ltd. submitted that if such an assurance is recorded in the order, he would withdraw his Cross Objection before the Tribunal. The ld. DR had no objection.

3.

After hearing rival contentions, we dismiss this appeal as well as the Cross Objection as withdrawn with the condition that both the Revenue appeal as well as the Cross Objection shall be restored in case the authorities do not approve the application filed by the assessee for resolution of the dispute under “Vivad Se Vishwas Scheme”.

4.

In the result, the appeal filed by the Revenue and the Cross Objection filed by the assessee are dismissed as withdrawn. Kolkata, the 21st October, 2020. Sd/- Sd/- [S.S. Godara] [J. Sudhakar Reddy] Judicial Member Accountant Member Dated: 21.10.2020 Bidhan Copy of the order forwarded to:

1. 1. DCIT, Central Circle-2(1), Kolkata.

2. M/s. Greenland Commodities Pvt. Ltd., 493B, G.T. Road, Godown No.-M6, BJM Industries Compound, Howrah-711 102.

3. CIT(A)-20, Kolkata. (sent through mail) 4. CIT- 5. CIT(DR), Kolkata Benches, Kolkata. (sent through mail)

More judgments on Section 251

All 1,124 judgments and leading authorities on Section 251 →

Recent GST High Court judgments

Search GST case law →