What did the Tribunal hold?

The Tribunal accepted the assessee's request to dismiss the appeal as withdrawn, in light of the settlement under the Vivad Se Vishwas Scheme and no objection from the Revenue.

The Revenue filed an appeal for assessment year 2014-15. The assessee opted to settle the tax dispute under the 'Vivad Se Vishwas Scheme, 2020'.

What were the issues?

Whether the Revenue's appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

DCIT vs Jai Bharat Gum & Chemicals Ltd… | ITAT Delhi 2023

Income Tax Appellate Tribunal, DELHI “C” BENCH: NEW DELHI

Before: SHRI KUL BHARAT & SHRI PRADIP KUMAR KEDIA

For Appellant: Shri Govind Singhal, Sr.DR

For Respondent: Shri V. Raja Kumar, Adv

Hearing: 12.01.2023Pronounced: 12.01.2023

ORDER

PER KUL BHARAT, JM :

The present appeal filed by the Revenue for the assessment year 2014- 15 is directed against the order of Ld. CIT(A)-3, Gurgaon dated 31.10.2017.

At the time of hearing, the Ld. Counsel for the assessee has requested for dismissal of Revenue’s appeal as withdrawn, as the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme,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. Form No.4 issued by the Department is also placed on record.

In view of the above-stated facts, evidence on record and no objection by Ld. Sr. DR, we are inclined to accept the prayer of the assessee for dismissal of the appeal as withdrawn.

In the result, the appeal of the Revenue is dismissed as withdrawn.

DCIT, CENTRAL CIRCLE, KARNAL vs. JAI BHARAT GUM & CHEMICALS LTD., BHIWANI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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