MEDHA ENERGY PVT. LTD,NEW DELHI vs. PCIT, GURGAON

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ITA 4970/DEL/2019Status: DisposedITAT Delhi04 May 2022AY 2014-152 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 opted for the Vivad se Vishwas scheme. Consequently, the appeal was rendered infructuous.

What were the facts?

The assessee filed an appeal against an order of the PCIT. The Revenue informed the tribunal that the assessee had opted for the Direct Tax Vivad se Vishwas Act, 2020, and had submitted the necessary forms.

What were the issues?

Whether the appeal is maintainable when the assessee has opted for the Vivad se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI

Before: Dr. B. R. R. KumarSh. Anubhav Sharma

For Respondent: Ms. Pramita M. Biswas, CIT DR
Hearing: 04.05.2022Pronounced: 04.05.2022

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the assessee against the order of ld. PCIT, Gurgaon dated 07.03.2019.

2.

At the outset, it was brought to the notice of bench by the ld. DR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and has already submitted Form 1 & 2 and Form 5 have been issued by the designated authority.

3.

Keeping in view the exercise of option by the assessee to opt for the scheme, the appeal of the assessee against the order u/s 263 is being dismissed as infructuous.

4.

In the result, the appeal of the assessee is dismissed. Order Pronounced in the Open Court on 04/05/2022.

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