SOREGAM SA,BELGIUM vs. ACIT, INT.TAXATION, GURGAON

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ITA 1917/DEL/2022Status: DisposedITAT Delhi08 April 2025AY 2012-13Bench: SH. PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SH. SUDHIR KUMAR (Judicial Member)2 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The Tribunal treated the appeal as withdrawn because the assessee opted for the VSVS scheme. Liberty was granted to the assessee to restore the appeal if the VSVS declaration does not attain finality.

What were the facts?

The assessee filed an appeal against an assessment order for AY 2012-13. The assessee subsequently opted to settle the dispute by availing the VSVS scheme 2024.

What were the issues?

The primary issue was the assessee's decision to withdraw the appeal due to opting for a settlement scheme.

AI-generated summary — verify with the full judgment below

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

Before: SH. PRADIP KUMAR KEDIA & SH. SUDHIR KUMAR

For Appellant: Ms. Sumisha Murgi, CA
Hearing: 08/04/2025Pronounced: 08/04/2025

Appellant by Ms. Sumisha Murgi, CA Respondent by Sh. Santosh Kumar, CIT DR Date of hearing: 08/04/2025 Date of Pronouncement: 08/04/2025 ORDER PER SUDHIR KUMAR, JM:

The assessee has filed the present appeal against the order final assessment order dated 22.06.2022 passed under Section in pursuance to the directions of Ld. Dispute Resolution Panel (“DRP”) pertaining to the Assessment year (“AY”) 2012-13.

2.

The learned AR stating that assessee had opted to avail VSVS scheme 2024 for which declaration in form No.1 has already been filed.

3.

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dispute arising out of this appeal by availing VSVS scheme, 2024, the appeal filed by the assessee is hereby treated as withdrawn with liberty to be given to the assessee to get this appeal restored on an application made by it in the event of the declaration made under VSVS scheme, 2024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

4.

With the above mentioned liberty given to the assessee, the appeal filed is hereby dismissed as withdrawn.

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