DGM-HEAD, CORPORATE TAX OIL AMND NATURAL GAS,DEHRADUN vs. DCIT INTERNATIONAL TAXATION,, DEHRADUN

The captioned are appeals filed by different assessees for the assessment years 2010-11, 2011-12, 2012-13 & 2013-14.

The Representative for the assessees, vide letter dated 4th March, 2021 has submitted that all the assessees in the captioned appeals have opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. The learned counsel for the assessee submitted that since the assessees were not allotted Permanent Account Numbers on the online system of the Income-tax Department, the prescribed Form Nos.1 and 2 in terms of the Vivad Se Vishwas Scheme, 2020 could not be uploaded. Instead, the assessees have applied manually and the matter for issuance of Form- 3 is pending with the Department.

Considering the aforesaid situation, the captioned appeals are consigned to records and treated as dismissed.

However, the aforesaid is subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment years is not ultimately resolved in terms of the aforestated Act, the appellants (i.e., the assessees) shall be at liberty to approach the Tribunal for reinstitution of the appeals and the Tribunal shall consider such application appropriately as per law. The respondent (i.e., the Revenue) has no objection with regard to the aforesaid caveat.

In view of the aforesaid, the appeals are consigned to record and, for statistical purposes, are treated as dismissed.