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“settlement application”

Settlement & AmnestySection 245CSection 245C247 judgments

The decision most relied on for settlement application is CIT v. CPR Capital Services Ltd. (331 ITR 483), cited in 29 judgments on BharatTax.

Leading authorities on settlement application

CIT v. CPR Capital Services Ltd.
331 ITR 483 · 2011 · High Court
29
citing judgments

If there is a change in the assessing officer, a new notice under section 143(2) should be issued, especially after a settlement application is filed or jurisdiction is transferred.

Star Television News Limited v. UOI & Others
317 ITR 66 · 2009 · High Court
22
citing judgments

The Settlement Commission must hear applications where delay in disposal before March 31, 2008, is not attributable to the applicant. Section 245HA(1)(iv) is arbitrary and unreasonable if an applicant faces hardship due to the Settlement Commission's inability to dispose of applications by a specified date.

Nanji Enterprise Ltd. v. DCIT
84 Taxmann.com 155 · 2017 · High Court
15
citing judgments

Income offered to tax under a settlement application with the Income Tax Settlement Commission cannot be taxed again in the hands of the assessee, as the settlement order by its statutory scheme is final.

Dolat Investments Ltd. v. DCIT
38 SOT 123 · 2010 · ITAT
13
citing judgments

Confidential information disclosed to the Settlement Commission cannot be used by the Assessing Officer to make additions if the settlement application is not admitted under section 245D(1).

Ram Jethmalani v. Union of India
219 ITR 618 · 1996 · Supreme Court
12
citing judgments

Penalty proceedings do not fall within the ambit of Section 245E of the Income-tax Act, and the Settlement Commission exceeds its jurisdiction if it drops penalty proceedings while deciding a settlement application.

Omaxe Ltd. v. ACIT
254 CTR 370 · 2012 · High Court
11
citing judgments

Once an application is admitted by the Settlement Commission, it has exclusive jurisdiction over the assessee's case until a final order is passed, precluding the Assessing Officer and Commissioner (Appeals) from invoking reassessment provisions.

Komalkant Faikirchand Sharma v. DCIT
108 Taxmann.com 50 · High Court
10
citing judgments

Once an application for settlement is made under Section 245C(1) and accepted by the Income Tax Settlement Commission (ITSC), and a final order is passed under Section 245D(4), the Assessing Officer loses jurisdiction to reopen the assessment. An order under Section 245D(4) is distinct from a regular assessment under Sections 143(1), 143(3), or 144.

Gupta Perfumers (P.) Ltd. v. ITSC
348 ITR 86 · 2012 · High Court
10
citing judgments

Seized papers referred to in a settlement application, even if they belong to third persons, can be used and utilized against those third persons.

Judgments citing settlement application