BHIMRAO RAMAJI GEDAM,NAGPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX (OSD), NAGPUR

PDF · subscribers
ITA 96/NAG/2023Status: DisposedITAT Nagpur16 June 2025AY 2010-11Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's appeal was dismissed as withdrawn because they wished to settle the dispute amicably. The Tribunal granted liberty to the assessee to seek recall of the order if the dispute is not settled.

What were the facts?

The assessee filed an appeal against the order of the Ld. Commissioner of Income Tax (Appeals)/NFAC. The assessee sought to settle the dispute amicably and filed Form No.1, expressing willingness to deposit the requisite amount.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee's intention to settle the dispute amicably.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR “SMC” BENCH : NAGPUR

Before: SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL

Hearing: 16.06.2025Pronounced: 16.06.2025

This appeal has been preferred by the assessee against the order dated 22/12/2022 impugned herein passed by the Ld. Commissioner of Income Tax (Appeals)/NFAC, Delhi [in short, “Ld. Commissioner”] u/sec. 250 of the Income Tax Act, 1961 (for short, “the Act”) for the Assessment Year (for short, “AY”) 2010– 11.

2 ITA.No.96/NAG/2023 2. The assessee, in order to settle the dispute amicably, has already filed Form No.1 and willing to deposit the requisite amount to be determined by the Revenue Authority while issuing Form No.2 & 4. Thus, the appeal of the assessee is dismissed as withdrawn, however, with liberty to the assessee to seek recall of this order on non–settling the dispute finally.

3.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 16.06.2025.

Recent GST High Court judgments

Search GST case law →