ITO, WARD-8(2), NEW DELHI vs. EMPEROR INFRATECH P. LTD., NEW DELHI

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ITA 7002/DEL/2018Status: DisposedITAT Delhi01 September 2021AY 2010-112 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The Tribunal dismissed the Revenue's appeal as withdrawn, subject to the condition that if the dispute is not resolved under the Vivad Se Vishwas scheme, the assessee can seek reinstitution of the appeal.

What were the facts?

The Revenue filed an appeal against the CIT(A) order. The assessee opted for the Vivad Se Vishwas scheme and filed the necessary declarations.

What were the issues?

The primary issue was the withdrawal of the appeal due to the assessee's participation in the Vivad Se Vishwas scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

For Appellant: Shri Divyansh Jain, Adv
For Respondent: Ms. Nidhi Srivastava, CIT-D.R
Hearing: 01.09.2021Pronounced: 01.09.2021

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. KUL BHARAT, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) (Assessment Year : 2010-11) ITO Vs. Emperor Infratech P. Ltd. Ward – 8(2), E-18, 2nd Floor, New Delhi Model Town-II, New Delhi-110009 PAN : AABCE 2810 J (APPELLANT) (RESPONDENT) Assessee by Shri Divyansh Jain, Adv. Revenue by Ms. Nidhi Srivastava, CIT-D.R. Date of hearing: 01.09.2021 Date of Pronouncement: 01.09.2021 ORDER PER KUL BHARAT, JM:

This appeal filed by the Revenue is directed against the order dated 27.08.2018 of the Commissioner of Income Tax (Appeals)-3, Delhi relating to Assessment Year 2010-11.

2.

Before us, assessee has moved an application dated 10th April 2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- 1) and undertaking (Form-2) Scheme and department had issued

2 Form-3. The assessee, therefore, seeks to withdraw the appeal to which Revenue has no objection.

3.

After considering the request made by the assessee, we dismiss the appeal of Revenue as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid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 such application appropriately as per law. With these directions the appeal of the Revenue is dismissed as withdrawn.

In the result, appeal of the Revenue is dismissed. 4.

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