M/S I.K. GUJRAL PUNJAB TECHNICAL UNIVERSITY,KAPURTHALA vs. DCIT, C-1, (EXEMPTIONS), CHANDIGARH

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ITA 68/CHANDI/2019Status: DisposedITAT Chandigarh10 March 2021AY 2010-113 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 noted that the assessee had settled the dispute under the Vivad Se Vishwas Scheme. The revenue did not object to the withdrawal of the appeals.

What were the facts?

The appeals were filed by the I. K. Gujral Punjab Technical University against orders of the CIT(A) for assessment years 2009-10 and 2010-11. The assessee opted for settlement under the Vivad Se Vishwas Scheme-2020.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 250(6)

AI-generated summary — verify with the full judgment below

Heard together (2 matters)

ITA No. 830/CHD/2018
ITA No. 68/CHD/2019

Read from the judgment's own cause title. This page is filed under one of them.

PER ANNAPURNA GUPTA, ACCOUNTANT MEMBER:

1.

The present appeals relate to the same assessee and have been preferred against the orders dated 30.03.2018 &14.12.2018 of the Ld. Commissioner of Income Tax (Appeals)-2, Jalandhar [hereinafter referred to as ‘CIT(A)’] for the assessment years2009-10 & 2010-11 respectively ,passed u/s 250(6) of the Income Tax Act,1961(hereinafter referred to as “Act”).

2.

Ld. Counsel for the assessee submitted before us that it has opted for the settlement of the dispute under the “ Vivad Se Vishwas Scheme-2020” and Form No. 3 has also been issued by the designated authority accepting the assessee’s request.

An application stating the above, along with copy of Form No. 3 issued in both the cases was filed before us. The Ld. DR expressed no objection to the withdrawal.

3.

In view of the above, since the assessee has settled the dispute in the VSV scheme framed by the legislature in this regard, the impugned appeals are dismissed as withdrawn.

Order pronounced on 10.03.2021.

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