CBS STEEL (P) LTD.,DELHI vs. PR. CIT- 2, NEW DELHI

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ITA 2477/DEL/2017Status: DisposedITAT Delhi06 January 2022AY 2012-132 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The Tribunal dismissed the assessee's appeal as withdrawn, subject to the condition that if the dispute is not resolved under the Vivad se Vishwas Act, the assessee can seek restoration of the appeal.

What were the facts?

The assessee filed an appeal against an order for AY 2012-13. The assessee subsequently applied to resolve the pending issue through the Vivad se Vishwas Scheme, 2020, and filed the necessary declarations.

What were the issues?

The primary issue was the pendency of the appeal in light of the assessee's decision to opt for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Hearing: 06.01.2022Pronounced: 06.01.2022

ORDER

PER N. K. CHOUDHARY, JM

1.

This appeal is filed by the assessee against the order dated 30/03/2017 passed by Pr. CIT-2, New Delhi for Assessment Year 2012-13.

2.

Before us, the Ld. AR submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSVS) Act, 2020, and has filed Declaration Form No. 1 & 2 and received Form No. 3 dated 27/05/2021.

3.

In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for restoration of the appeal and the Tribunal shall consider the same. The appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed.

Above decision was pronounced on conclusion of Virtual Hearing on 06th January, 2022.

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