What did the Tribunal hold?

The Tribunal accepted the assessee's request for dismissal of the appeals. The appeals were dismissed as they had become infructuous due to the settlement under the Vivad Se Vishwas Scheme.

The Revenue filed appeals for assessment years 2014-15 and 2015-16. The assessee requested dismissal of these appeals as they had opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the Revenue's appeals are to be dismissed as infructuous due to the assessee opting for the Vivad Se Vishwas Scheme for settlement of tax arrears.

ACIT vs Nhpc Ltd, Faridabad | ITAT Delhi 2021

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

Before: SHRI R.K. PANDA & SHRI KUL BHARAT

For Appellant: Ms. Pratima M. Biswas, CIT(DR)

For Respondent: Ms. Soumya Jain, CA

Hearing: 15.09.2021Pronounced: 15.09.2021

ORDER PER BENCH:

These appeals by the Revenue for the assessment years 2014-15 & 2015-16 are directed against the separate Orders both dated 13.02.2018 of the Learned CIT(A), Faridabad. 2. At the time of hearing, the assessee’s A.R. has requested for dismissal of the appeals filed by the Revenue and stated that assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. A copy of Form-5 issued on 27.1.2021 by the PCIT, Faridabad in both the assessment years has also been filed.

Learned CIT(DR) has no objection.

In view of the above, we accept the request of the assessee’s A.R. for dismissal of the captioned appeals filed by the Revenue.

In the result, both the appeals of the Revenue are dismissed having become infructuous Above decision was pronounced in the presence of both the parties on conclusion of Virtual Hearing on 15th September, 2021.

ACIT,CIRCLE-II, FARIDABAD vs. NHPC LTD, FARIDABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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