SHREE SIDHBALI ISPAT LTD,NEW DELHI vs. ACIT, CIRCLE-23(1), NEW DELHI

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ITA 7606/DEL/2018Status: DisposedITAT Delhi27 October 2021AY 2010-113 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 appeal of the assessee, subject to the condition that if the dispute is not resolved under the Vivad se Vishwas Act, the assessee can seek reinstitution of the appeal.

What were the facts?

The assessee filed an appeal against the CIT(A) order. The assessee subsequently filed an application to resolve the pending issue through the Vivad se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal should be dismissed in light of the assessee opting for the Vivad se Vishwas Scheme for dispute resolution.

Which sections of the Income-tax Act were involved?

Vivad se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

Before: SHRI R. K. PANDA & SH. KULDIP SINGH

Hearing: 27.10.2021Pronounced: 27.10.2021

ORDER

PER R. K. PANDA, AM

1.

This appeal is filed by the assessee against the order dated 10/09/2018 passed by CIT(A)-8 New Delhi for assessment year 2010-11.

2.

Before us, the Ld. AR submitted that the assessee has moved an application dated 22nd September, 2021 to resolve the pending issue through Direct Tax “Vivad se Vishwash Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and Form No. 3 is also received.

3.

In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeal of Revenue 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 reinstitution of the appeal and the Tribunal shall consider the same. The appeal of the Revenue is dismissed.

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