ADDL. CIT, SPECIAL RANGE- 7, NEW DELHI vs. POWER GRID CORP. OF INDIA LTD., NEW DELHI

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ITA 4683/DEL/2018Status: HeardITAT Delhi28 January 2022AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request to dismiss the Revenue's appeal. The appeal was dismissed as the dispute was settled under the Vivad Se Vishwas Scheme.

What were the facts?

The Revenue filed an appeal for assessment year 2014-15. The assessee opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020, and a Form-5 was issued.

What were the issues?

Whether the Revenue's appeal should be dismissed when the assessee has settled the dispute under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

PER G.S. PANNU, PRESIDENT :

1.

This appeal by the Revenue for the assessment year 2014-15 is directed against the order of Learned CIT(A)-38, New Delhi.

2.

At the time of hearing, Learned Authorised Representative for the assessee has submitted that 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. He further submitted that Form-5 dated 27.10.2021 has been issued by the Pr. CIT-07, New Delhi.

Therefore, he requested for dismissal of the Revenue’s appeal.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee’s A.R. for dismissal of the Revenue’s appeal.

5.

In the result, the appeal filed by the Revenue is dismissed.

Above decision was pronounced in the presence of both the parties on conclusion of Virtual Hearing on 28th January, 2022.

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