ACIT CIRCLE-52(1), NEW DELHI vs. SUBHASH CHANDER KHANEJA, NEW DELHI

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ITA 1266/DEL/2020Status: DisposedITAT Delhi22 February 2023AY 2010-112 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Vivad se Vishwas scheme. Consequently, the appeal filed by the Revenue was rendered infructuous.

What were the facts?

The Revenue filed an appeal against the CIT(A) order. The assessee, however, opted for the Direct Tax Vivad se Vishwas Act, 2020, and submitted the necessary forms.

What were the issues?

Whether the appeal filed by the Revenue should be dismissed as infructuous due to the assessee opting for the Vivad se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad se Vishwas Act 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

Before: Dr. B. R. R. KumarSh. Yogesh Kumar US

Hearing: 22.02.2023Pronounced: 22.02.2023

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the Revenue against the order of ld. CIT(A)-35, New Delhi dated 24.01.2020.

2.

At the outset, it was brought to the notice of bench by the ld. DR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and has already submitted Form 1 & 2 and Form 5 have been issued by the designated authority.

3.

Keeping in view the exercise of option by the assessee to opt for the scheme, the appeal of the revenue is being dismissed as infructuous.

4.

In the result, the appeal of the Revenue is dismissed. Order Pronounced in the Open Court on 22/02/2023.

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