UDHAM SINGH NAGAR DISTRICT CO-OPERATIVE BANK LTD.,UTTRAKHAND vs. ACIT, UTTRAKHAND

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ITA 5357/DEL/2016Status: DisposedITAT Dehradun18 May 2021AY 2012-133 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 the assessee's submission and the Revenue's agreement. The appeal was treated as withdrawn and dismissed, subject to conditions related to the settlement under the Vivaad se Vishwas Act.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2012-13. During the hearing, the assessee submitted that they had opted for the Direct Taxes Vivaad se Vishwas Act, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Direct Taxes Vivaad se Vishwas Act, 2020.

Which sections of the Income-tax Act were involved?

Direct Taxes Vivaad se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DEHRADUN CIRCUIT BENCH: DEHRADUN

Before: SHRI SUDHANSHU SRIVASTAVA & SHRI PRASHANT MAHARISHI

For Appellant: Shri N. C. Uppadhay, Sr. DR
For Respondent: Shri N. C. Uppadhay, Sr. DR
Hearing: 05/03/2021Pronounced: 18/05/2021

O R D E R PER PRASHANT MAHARISHI, A. M.

1.

This appeal is filed by the assessee against the order of the ld CIT(A), Haldwani dated 19/07/2016 for the Assessment Year 2012-13.

2.

At the time of hearing the ld AR of the assessee submitted a letter dated 05.03.2021 stating that the appellant has opted for Direct Taxes Vivaad se Vishwas Act, 2020 for the said assessment year and therefore, the above case may be disposed off accordingly.

3.

The ld DR fairly agreed with the above submission of the ld AR.

4.

We have carefully considered the rival contentions and find that as the assessee has stated that it has opted to settled its dispute under Direct Taxes Vivaad se Vishwas Act, 2020 and therefore, the appeal may be disposed off accordingly. The letter dated 05.03.2021 is taken on record and the appeal of the assessee is treated as withdrawn and hence dismissed subject to the fact that in case the impugned dispute is not settled under Direct Taxes Vivaad se Vishwas Act, 2020 and Form No. 5(2) of the Act is not issued to the assessee, the assessee may make an application before the coordinate bench for recall of this order.

5.

In the result, appeal of the assessee is treated as dismissed as indicated above. Order pronounced in the open court on 18/05/2021.

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