DCIT, NEW DELHI vs. M/S. RELIGARE AVIATION LTD., NEW DELHI

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ITA 5033/DEL/2015Status: DisposedITAT Delhi03 March 2022AY 2010-112 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. This was based on the assessee opting to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A) for AY 2010-11. The assessee subsequently requested withdrawal of the appeal.

What were the issues?

Whether the Revenue's appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH, ‘A’: NEW DELHI

Before: SHRI R.K. PANDA & SHRI N. K. CHOUDHRY

For Respondent: DR Assessee by Sh. Rajat Juneja, CA
Hearing: 03.03.2022Pronounced: 03.03.2022

This appeal filed by the Revenue is directed against the order dated 12.05.2015 of the learned Ld. CIT(A)-7, New Delhi, relating to Assessment Year 2010-11.

2.

The ld. Counsel for the assessee, at the time of hearing submitted that the assessee, vide its letter dated 10.01.2022, has requested for withdrawal of the appeal filed by the Revenue stating that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

3.

Learned Sr. DR has no objection.

4.

In view of the above, we accept the request of the assessee.

5.

In the result, the appeal of the Revenue is dismissed as withdrawn.

Above decision was pronounced in the open court on conclusion of Virtual Hearing on 03.03.2022.

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