M/S. RANA IRON & POWER LTD.,MUZAFFARNAGAR vs. ACIT, MUZAFFARNAGAR

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ITA 1375/DEL/2017Status: DisposedITAT Delhi06 September 2021AY 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 noted that the assessee had opted to settle the dispute under the Vivaad se Vishwas Act. Consequently, the appeal was treated as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal against an order for Assessment Year 2012-13. During the hearing, the assessee stated it had opted to settle the dispute under the Direct Taxes Vivaad se Vishwas Act, 2020.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn due to opting for settlement under the Vivaad se Vishwas Act.

Which sections of the Income-tax Act were involved?

Direct Taxes Vivaad se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “F”: NEW DELHI

Before: SHRI KULDIP SINGH & SHRI PRASHANT MAHARISHI

For Respondent: Shri Dilip Kolhari, CIT DR
Hearing: 06/09/2021Pronounced: 06/09/2021

Assessee by : None Revenue by: Shri Dilip Kolhari, CIT DR Date of Hearing 06/09/2021 Date of pronouncement 06/09/2021 O R D E R PER PRASHANT MAHARISHI, A. M.

1.

This appeal is filed by the assessee against the order passed by the ld CIT(A), Muzaffarnagar dated 16.12.2016 for Assessment Year 2012-13.

2.

At the time of hearing the assessee submitted that it has opted to settle the dispute under Direct Taxes Vivaad se Vishwas Act, 2020 and submitted copy of Form No. 3 issued on 17.03.2021 and therefore, it was stated that the appeal of the assessee may be treated as withdrawn.

3.

The ld DR did not have any objection to the same.

4.

We have carefully perused the letter dated 05.09.2021 submitted by the assessee along with Form No. 3 issued by Ld PCIT, Dehradun on 17.02.2021 wherein, for Assessment Year 2012-13 the assessee has opted to settle the dispute under Direct Taxes Vivaad se Vishwas Act, 2020. In view of this the appeal of the assessee is dismissed as withdrawn.

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