DCIT, CIRCLE-25(1), NEW DELHI vs. THE STATE TRADING CORPORATION OF INDIA LTD., NEW DELHI

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ITA 4329/DEL/2018Status: DisposedITAT Delhi25 October 2021AY 2013-142 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 assessee opted to settle the tax dispute under the 'Vivad Se Vishwas Scheme, 2020'. The Revenue had no objection to the withdrawal.

What were the facts?

The Revenue filed an appeal for assessment year 2013-14. The assessee requested the dismissal of the appeal as withdrawn.

What were the issues?

Whether the appeal filed by the Revenue should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.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 ‘G’ NEW DLEHI

Before: SHRI N.K BILLAIYA & SHRI K. NARASIMHA CHARY

For Respondent: Ms. Deepti . John
Hearing: 25/10/2021

PER K. NARASIMHA CHARY, J.M. This appeal by the Revenue for the assessment year 2013-14 is directed against the order of Ld. Commissioner of Income-tax (Appeals)- 32, New Delhi dated 11/01/2018.

2.

Learned counsel for the assessee, vide its letter dated 12.10.2021, has requested for dismissal of appeal, filed by the Revenue, as withdrawn, as the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme,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 CIT/DR has no objection.

4.

In view of the above, we accept the request of the assessee for dismissal of this appeal as withdrawn.

5.

In the result, the appeal of the Revenue is dismissed as withdrawn.

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