SAIJEE DEVELOPERS PVT LTD,NEW DELHI vs. ITO WARD - 7(2), NEW DELHI

PDF · subscribers
ITA 6288/DEL/2019Status: DisposedITAT Delhi07 June 2022AY 2006-073 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 allowed the withdrawal of the appeal as the assessee had opted for the VSV scheme. The assessee was granted liberty to seek restoration if they failed to avail the VSV benefits for bonafide reasons.

What were the facts?

The assessee filed an appeal against an order for AY 2006-07. The assessee subsequently opted to avail benefits under the 'Vivad se Vishwas Scheme, 2020' (VSV). Due to this, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee's participation in the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “G” NEW DELHI

Before: SHRI SAKTIJIT DEY & SHRI PRADIP KUMAR KEDIA

For Appellant: CA Sh. Abhishek Kumar, Sr. DR
Hearing: 07.06.2022

आदेश/O R D E R

PER PRADIP KUMAR KEDIA, AM:

1.

The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-15, Delhi (‘CIT(A)’ in short), dated 24.06.2019 concerning AY 2006-07.

2.

The captioned assessee has sought to withdraw the appeal listed above on the ground that assessee has opted to avail benefits of ‘Vivad se Vishwas Scheme, 2020’ (VSV). As per letter filed by assessee, it is submitted that assessee does not seek to pursue the said appeal owing to exercise of option for availing VSV Scheme and consequently requested that assessee’s application for withdrawal of appeal may please be granted.

3.

The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw the appeals in the circumstances narrated on behalf of the assessee.

4.

In the light of written requests made on behalf of the captioned party, the appeal is dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any bonafide reasons, then the assessee concerned will be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with law.

5.

In the result, the captioned appeal is dismissed as withdrawn.

This Order pronounced on 07/06/2022

Recent GST High Court judgments

Search GST case law →