MIDEAST INTEGRATED STEELS LTD,NEW DELHI vs. ACIT CENTRAL CIRCLE-2, NEW DELHI

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ITA 9567/DEL/2019Status: DisposedITAT Delhi06 July 2022AY 2015-163 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 a Form No. 5 was issued for full and final settlement of taxes under the Vivad Se Vishwas Act, 2020. Consequently, the appeal was allowed to be withdrawn.

What were the facts?

The assessee opted to settle the dispute under The Direct Tax Vivad Se Vishwas Scheme, 2020. The assessee filed the necessary forms and received an order for full and final settlement of taxes.

What were the issues?

The primary issue was the settlement of tax disputes under the Vivad Se Vishwas Scheme, leading to the withdrawal of the appeal.

Which sections of the Income-tax Act were involved?

The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, [ DELHI BENCH “E” : DELHI ]

Before: SHRI CHALLA NAGENDRA PRASADSHRI ANADEE NATH MISSHRA

For Appellant: Shri Shailesh Gupta, C. A.;
For Respondent: Smt. Rano Mukherjee
Hearing: 06/07/2022

आदेश / O R D E R PER C. N. PRASAD, J. M. :

1.

This appeal is filed by the assessee against the order of the ld. Commissioner of Income Tax (Appeals)-23, New Delhi [hereinafter referred to CIT (Appeals)] dated 31.10.2019 for assessment year 2015-16.

2.

The ld. Counsel for the assessee vide letter of even date submitts that the assessee has opted to settle the dispute involved in the impugned appeal under The Direct Tax Vivad Se Vishwas Scheme, 2020 and has already filed Form Nos. 1 and 2 under the Scheme and also received order in Form No. 5 for full and final settlement of taxes under the said Act. Therefore, the appeal of the assessee may be allowed to be withdrawn. 3. On careful consideration of the fact it is found that Form No. 5 has been issued to the assessee by the Department on 07th October, 2021 under The Direct Tax Vivad Se Vishwas Act, 2020 for full and final settlement of taxes. Therefore, the appeal of the assessee for Assessment Year 2015-16 is allowed as withdrawn and hence dismissed. 4. In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on : 06/07/2022.

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