ORISSA STEVEDORS LIMITED,CUTTACK vs. JCIT, RANGE-2, CUTTACK

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ITA 223/CTK/2016Status: HeardITAT Cuttack07 June 2022AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for settlement under the Vivad Se Vishwas Act and submitted the necessary declaration and form. Consequently, the appeals were rendered infructuous.

What were the facts?

The assessee filed appeals against the orders of the CIT(A) for assessment years 2010-11 and 2011-12. The assessee subsequently applied to settle the disputes under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

Whether the appeals are to be dismissed as infructuous due to the assessee opting for settlement under the Vivad Se Vishwas Act, 2020.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,

Before: ARUN KHODPIA & ARUN KHODPIA & ARUN KHODPIA

For Appellant: Shri P.R.Mohanty
For Respondent: Shri M.k.Gautam
Hearing: 07/6

O R D E R Per Bench These are These are appeals filed by the assessee against the order of the filed by the assessee against the order of the CIT(A),1, Bhubaneswar for the assessment year CIT(A),1, Bhubaneswar for the assessment years 2010 s 2010-11 & 2011-12, respectively .

2.

Shri P.R.Mohanty, ld AR appeared for the assessee and Shri Shri P.R.Mohanty, ld AR appeared for the assessee and Shri Shri P.R.Mohanty, ld AR appeared for the assessee and Shri M.K.Gautam, ld CIT DR appeared for the revenue. M.K.Gautam, ld CIT DR appeared for the revenue.

3.

At the time of hearing, ld AR of the assessee submitted that the At the time of hearing, ld AR of the assessee submitted that the At the time of hearing, ld AR of the assessee submitted that the assessee has filed application assessee has filed application to settle the dispute involved to settle the dispute involved in respect of all three assessment years three assessment years under the Direct Tax Vivad Se Vishwas Act, 2020. under the Direct Tax Vivad Se Vishwas Act, 2020. The assessee has The assessee has also submitted Form No.3 issued by submitted Form No.3 issued by the Designated

1.

P a g e 1 | 2 & 258 /CTK/2015 Assessment Year : 2010- Authority as per Section 5(1) of the Scheme accepting the assessee’s declaration under the same Scheme for the three appeals.

4.

Consequently, as the assessee has filed application to settle the dispute under Direct Tax Vivad Se Vishwas Act, 2020, all the appeals of the assessee are treated as infructuous and are dismissed as such.

5.

In the result, appeals filed by the assessee are dismissed.

Order dictated and pronounced in the open court on 7 /6/2022.

Sd/- sd/- (Arun Khodpia) (George Mathan) ACCOUNTANT MEMBER JUDICIAL MEMBER Cuttack; Dated 7 /06/2022 B.K.Parida, SPS (OS) Copy of the Order forwarded to : 1. The Appellant : Orissa Stevedors Limited, OSL Towers, Link Road, Cuttack 2. The Respondent. ACIT, Circle-2(2), Cuttack 3. The CIT(A)-, Cuttack 4. Pr.CIT-, Cuttack 5. DR, ITAT, Cuttack 6. Guard file. //True Copy// By order

Sr.Pvt.secretary ITAT, Cuttack

P a g e 2 | 2

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