BPEA INVESTMENT MANAGERS PRIVATE LIMITED,GURGAON vs. INCOME-TAX OFFICER, WARD 1(5) GURGAON, GURGAON

PDF · subscribers
ITA 1415/DEL/2024Status: HeardITAT Delhi27 December 2024AY 2017-18Bench: SHRI MAHAVIR SINGH (Vice President), SHRI AVDHESH KUMAR MISHRA (Accountant 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 Income Tax Appellate Tribunal allowed the assessee's request for withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn, as per the facts presented by the appellant.

What were the facts?

The assessee, BPEA Investment Managers Private Limited, filed an appeal for AY 2017-18 against an order of the CIT(A). During the appellate proceedings, the assessee submitted a certificate in Form No. 2, dated 11th December, 2024, issued by the designated authority under Rule 5 of the Vivad Se Vishwas (VSVS) Rules, along with a request to withdraw the appeal.

What were the issues?

Whether the appeal should be allowed to be withdrawn given the assessee's submission of a certificate under Rule 5 of the VSVS Rules.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

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

Before: SHRI MAHAVIR SINGH & SHRI AVDHESH KUMAR MISHRA

Hearing: 27/12/2024Pronounced: 27/12/2024

BPEA Investment Managers ITO, Private Limited Ward 1(5) 1002B-C, Time Tower, Vs. Gurgaon MG Road, Gurgaon Haryana PAN : AAGCK2996Q (Appellant) (Respondent) Appellant by An application for withdrawal Respondent by Sh. Om Parkash, Sr. DR Date of Hearing 27/12/2024 Date of Pronouncement 27/12/2024 ORDER

PER AVDHESH KUMAR MISHRA, AM

1.

This appeal for the Assessment Year (hereinafter, the ‘AY’) 2017- 18 filed by the Assessee is directed against the order dated 29.01.2024 passed by the Commissioner of Income Tax (Appeal)-Addl.-JCIT(A)-12, Mumbai [hereinafter, the ‘CIT(A)’].

2.

During the course of appellate proceeding before us, the appellant/assessee submitted that the appellant had been granted a certificate by the designated authority in Form No. 2 on 11th December, 2024 under the provision of Rule 5 of VSVS Rules for the relevant year. A 1

Recent GST High Court judgments

Search GST case law →