BSC C&C (JV),NEW DELHI vs. ACIT CIRCLE-62(1), NEW DELHI

PDF · subscribers
ITA 8099/DEL/2019Status: DisposedITAT Delhi07 April 2025AY 2007-08Bench: BEFORESHRI SHAMIM YAHYA (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)4 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 Tribunal noted that the assessee had opted for the DTVSVS scheme. Consequently, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal challenging a penalty order for AY 2007-08. The assessee subsequently opted for the Direct Tax Vivad se Vishwas Scheme (DTVSVS) 2024.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the DTVSVS scheme.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHIBENCH”A”DELHI

For Appellant: Shri Tavish Verma, Adv
For Respondent: Shri Javed Akhtar, CIT DR
Hearing: 07.04.2025Pronounced: 07.04.2025

ORDER PERSUDHIR PAREEK, JUDICIAL MEMBER: The assessee preferred the captioned appeal, challenging the order dated 22.07.2019 passed by the Ld. Commissioner of Income Tax(Appeals)-20 New Delhi(“Ld. CIT(A) for short”)pertaining to penalty order for Assessment year 2007-2008 dated 29.03.2016 passed under Sections 271 (1) (c)(1) of the Income Tax Act, 1961 (“The Act for short”). 2.The learned AR filed letter stating that assessee had opted to owned DTVSVS scheme 2024 for which certificate in Form no 2 has been issued by the department.

3.

Since the assessee had opted settling the dispute arising out of this appeal by availing DTVSVS scheme 2024, the appeal filed by the assessee is hereby treated as withdrawn with liberty to be given to the assessee to get this appeal restored and an application made by it in the event of the declaration made under DT VSVS scheme, 2024 not reaching the logical conclusion for any reason whatsoever.

4.

With the above, mentioned liberty given to the assessee the appeal filed is hereby dismissed as withdrawn. Order pronounced in the open court on 07/04/2025.

More judgments on Section 271(1)(c)

All 25,141 judgments and leading authorities on Section 271(1)(c) →

Recent GST High Court judgments

Search GST case law →