ACIT AMRAVATI CIRCLE, AMRAVATI, AMRAVATI vs. BHARAT RAIL AUTOMATION PRIVATE LIMITED, AMRAVATI

PDF · subscribers
ITA 357/NAG/2023Status: DisposedITAT Nagpur17 February 2026AY 2017-18Bench: SHRI PAWAN SINGH (Judicial Member), SHRI KHETTRA MOHAN ROY (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the submissions and the contents of Form-4. It was held that since the assessee has availed the benefit of the DTVSV-24 scheme and Form-4 was issued, the appeal is infructuous.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A)/NFAC for AY 2017-18. The assessee had availed benefit under the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV-24), and the department had issued Form-4.

What were the issues?

Whether the appeal filed by the Revenue has become infructuous due to the assessee availing the benefit of the Direct Tax Vivad Se Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

Section 254(1)

AI-generated summary — verify with the full judgment below

PER PAWAN SINGH, JUDICIAL MEMBER:

1.

This appeal by Revenue is directed against the order of ld. CIT(A)/NFAC, Delhi dated 09.09.2023 for Assessment Year (A.Y.) 2017–18.

2.

At the outset of hearing, the learned Authorised Representative (ld. AR) of the assessee submits that assessee has availed benefit under the Direct Tax Vivad Se Vishwas Scheme, 2024 (DTVSV-24) and competent authority of department / Principal Commissioner of Income Tax-1 (PCIT) Nagpur has issued Form – 4, copy of which is placed on record. Therefore, either the revenue should withdraw their appeal, or it may be treated as infructuous.

3.

On the other hand, the learned Commissioner of Income Tax – Departmental Representative (ld. CIT–DR) for the Revenue after going through the contents of

Recent GST High Court judgments

Search GST case law →