M/S MANGLAM AGRICULTURE & FARMS PVT LTD,RAIPUR (CG) vs. THE INCOME TAX OFFICER,1(1), RAIPUR (CG)

PDF · subscribers
ITA 285/BIL/2016Status: DisposedITAT Raipur21 July 2022AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee sought withdrawal of the appeal as the amount in question was already included in the total income computed by the Settlement Commission. The Tribunal allowed the withdrawal application.

What were the facts?

The assessee filed an appeal against an addition of Rs. 49,24,720/- treating 'village sales' of agricultural produce as income from undisclosed sources. The assessee had approached the Settlement Commission after a search action.

What were the issues?

Whether the appeal should be withdrawn as the issue was settled by the Settlement Commission.

Which sections of the Income-tax Act were involved?

Section 132,Section 245D(4)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM

Hearing: 21/07/2022Pronounced: 21/07/2022

नििााररती की ओर से /Assessee by : Shri Subash Agarwal, AR राजस्व की ओर से /Revenue by : Shri G.N.Singh, Sr. DR सुनिाई की तारीख / Date of Hearing : 21/07/2022 घोषणा की तारीख/Date of Pronouncement : 21/07/2022 आदेश / O R D E R Per Arun Khodpia, AM :

This appeal is filed by the assessee against the order passed by the CIT(A)-1, Raipur, dated 01.03.2016 for the assessment year 2011-2012.

2.

At the outset, ld. AR filed before us an application dated 21.07.2022 for withdrawal of the appeal on the ground stated as below :- Hon’ble Sirs, On instructions from my client, I humbly submit as under :- The sole issue raised in the instant appeal of the assessee relates to addition of Rs.49,24,720/- made by the AO by treating “village sales” of agricultural produce as income from undisclosed of the sources. The assessee has approached the settlement commission pursuant to search action u/s.132 on the assessee group. The said amount has already been included by the ld. Settlement Commission in the Total Income computed by it u/s.245D(4) and tax and interest thereon have been collected/paid. In the circumstances, the assessee is not desirous of pursuing the instant appeal.

More judgments on Section 132

All 14,598 judgments and leading authorities on Section 132 →

Recent GST High Court judgments

Search GST case law →