DCIT, NEW DELHI vs. M/S. NETWORK 18 MEDIA & INVESTMENT LTD, NEW DELHI
ITA 2240/DEL/2016Status: DisposedITAT Delhi29 September 2021AY 2009-102 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 dismissal of the appeal. The appeal was dismissed as it had become infructuous due to the settlement.
What were the facts?
The Revenue filed an appeal for assessment year 2009-10. The assessee opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
Whether the Revenue's appeal should be dismissed as infructuous because the assessee settled the dispute under the Vivad Se Vishwas Scheme.
Which sections of the Income-tax Act were involved?
Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘E’: NEW DELHI
Before: SHRI R.K. PANDA & MS. SUCHITRA KAMBLE
For Appellant: Shri Gaurav Pundir, Sr. DR
Hearing: 29.09.2021Pronounced: 29.09.2021
ORDER
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