VALVOLINE CUMMINS PVT. LTD.,NEW DELHI vs. ADDL.CIT, SPECIAL RANGE-9, NEW DELHI

PDF · subscribers
ITA 7539/DEL/2018Status: DisposedITAT Delhi17 January 2025AY 2013-14Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)3 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's application for withdrawal of the appeal. Liberty was granted to revive the appeal if the VSVS settlement fails.

What were the facts?

The assessee filed an appeal against an order for AY 2013-14. The assessee later filed an application to withdraw the appeal as the issue was settled under the Vivad Se Vishwas Scheme, 2024.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Not Applicable

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘D’: NEW DELHI

For Appellant: Shri Arpit Goel, AR
For Respondent: Shri Amit Katoch, Sr. DR
Hearing: 17.01.2025

(Assessment Year: 2013-14) Valvoline Cummins Pvt. Ltd., vs. Addl.CIT, Spl. Range 9, 50/8, 1st Floor, Janpath, New Delhi. Tolstoy Lane, Parliament Street, New Delhi – 110 001. (PAN : AAACW0287A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Arpit Goel, AR REVENUE BY : Shri Amit Katoch, Sr. DR Date of Hearing : 17.01.2025 Date of Order : 17.01.2025 O R D E R

PER S.RIFAUR RAHMAN,AM:

1.

This appeal has been filed by the assessee against the order of ld. Commissioner of Income-tax (Appeals)-16, New Delhi dated 21.09.2018 for the Assessment Year 2013-14.

2.

The assessee through its Authorised Representative has filed an application dated 10.01.2025 for withdrawal of present appeal as the assessee has settled the issue under Vivad Se Vishwas Scheme, 2024 (in short ‘VSVS’). The assessee alongwith aforesaid application has filed copy of Form No.2 Department. In view of the aforesaid application, appeal of the assessee is dismissed as withdrawn.

3.

Liberty is granted to the assessee to revive appeal in the event application filed by the assessee under VSVS fails to mature. It is further made clear that if the assessee seeks to restore the appeal in the event assessee’s declaration made under VSVS is not accepted, the Registry shall not insist for filing of application for condonation of delay, if the Miscellaneous Application for recalling the order is filed beyond time on account of delay in communication of outcome under VSVS. [Revenue. M/s. Nannusamy Mohan (HUF) vs. ACIT in T.C.A. No.372 of 2020 decided on 16.10.2020 by Hon’ble Madras High Court.] 4. In the result, appeal of the assessee is dismissed in the terms aforesaid. Order pronounced in the open court on this 17TH day of January, 2025 after the conclusion of hearing. SD/- SD/- (VIMAL KUMAR) (S.RIFAUR RAHMAN) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 17.01.2025 TS

Recent GST High Court judgments

Search GST case law →