ADHUNIK PLASTOCHEM PVT LTD,NEW DELHI vs. ITO WARD - 1(3), NEW DELHI

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ITA 8482/DEL/2019Status: DisposedITAT Delhi29 June 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 the assessee had received orders under the Vivad Se Vishwas Scheme for full and final settlement. Therefore, the appeal was allowed to be withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2015-16. The assessee later opted to settle the dispute under The Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, [ DELHI BENCH “S.M.C.” NEW DELHI ]

Before: SHRI CHALLA NAGENDRA PRASAD, S.M.C.

Hearing: 29/06/2022

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)-1, New Delhi, [hereinafter referred to CIT (Appeals)] dated 19.03.2019 for the assessment year 2015-16.

2.

At the time of hearing the ld. Counsel for the assessee by letter dated 28th June, 2022 submitted 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 Nos. 3 & 4 for full and final settlement of taxes under the said Act. Therefore, the appeal of the assessee may be allowed to be withdrawn.

3.

The ld. DR also agreed with the above contentions.

4.

On careful consideration of the fact it is found that Form Nos. 3 & 4 have been issued to the assessee by the Department on 05th February, 2021 under The Direct Tax Vivad Se Vishwas Act, 2020. Therefore, the appeal of the assessee is allowed as withdrawn and hence dismissed.

5.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on : 29/06/2022.

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