M/S. NEW GURU TRADERS,AURANGABAD vs. INCOME-TAX OFFICER, WARD - 1(4), AURANGABAD

PDF · subscribers
ITA 1146/PUN/2018Status: DisposedITAT Pune07 May 2021AY 2013-144 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 Tribunal allowed the assessee's request to withdraw the appeal. Consequently, both appeals filed by the assessee were dismissed.

What were the facts?

The assessee filed two appeals against a penalty order. One appeal was dismissed as a duplicate. The assessee then sought to withdraw the remaining appeal due to opting for the 'Vivad Se Vishwas Scheme'.

What were the issues?

Whether the assessee should be allowed to withdraw their appeal to avail the 'Vivad Se Vishwas Scheme'.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH, ‘B’ PUNE – VIRTUAL COURT

Before: SHRI R.S. SYAL & SHRI S.S.VISWANETHRA RAVI

For Appellant: Shri Shivam D. Jaiswal
For Respondent: Shri A.M. Mahedevan Krishnan

आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अदिकरण ,पुणे / ITAT, Pune Date 1. Draft dictated on 07-05-2021 Sr.PS 2. Draft placed before author 07-05-2021 Sr.PS 3. Draft proposed & placed before JM the second member 4. Draft discussed/approved by JM Second Member. 5. Approved Draft comes to the Sr.PS Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order. *

More judgments on Section 271(1)(c)

All 25,141 judgments and leading authorities on Section 271(1)(c) →

Recent GST High Court judgments

Search GST case law →