G.I POWER CORPORATION. LTD.,JAMMU vs. DY. COMMISSIONER OF INCOME TAX CIRCLE-2, JAMMU

PDF · subscribers
ITA 192/ASR/2019Status: DisposedITAT Amritsar20 December 2022AY 2006-073 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeals. Both appeals were accordingly dismissed as withdrawn.

What were the facts?

The assessee requested withdrawal of appeals for AY 2006-07, stating the dispute was settled under the Vivad Se Vishwas Scheme. A certificate under Section 5(1) of the scheme was provided.

What were the issues?

Whether the appeals can be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.

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, AMRITSAR BENCH, AMRITSAR

Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE

Hearing: 12.12.2022Pronounced: 20.12.2022

These appeals have been filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals)-1, Ludhiana dated 09.01.2019 in respect of AY 2006-07. withdrawal of the appeals vide application dated 01/02.11.2022 stating therein that the assessee has settled the dispute in relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme, 2020”. A certificate to this effect under Section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020 has also been filed. Accordingly, he requested to withdraw the ITA No. 205/Asr/2019. The ld. DR has no objection for the same.

3.

It is mentioned in the application that the appellant has filed an appeal for the same assessment year at ITAT Chandigarh with same PAN being registered as , which has been transferred to ITAT Amritsar Bench. Since, this appeal was filed with separate ITA Number on same ground, and therefore, the assessee has requested to withdraw the 01.11.2022.

The ld. DR has no objection. Accordingly, this appeal of the assessee stands withdrawn.

4.

In view of the above, we accept the request of the assessees for withdrawal of the appeals. withdrawn.

Order pronounced in the open court on 20.12.2022

More judgments on Section 5(1)

All 1,811 judgments and leading authorities on Section 5(1) →

Recent GST High Court judgments

Search GST case law →