EXOTIC BUILDCON PVT LTD,NEW DELHI vs. DCIT CENTRAL CIRCLE-01, GURGAON

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ITA 3461/DEL/2019Status: DisposedITAT Delhi16 July 2021AY 2011-122 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 accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as the dispute was settled under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed appeals for assessment years 2011-12 to 2014-15. The assessee subsequently requested withdrawal of these appeals, having opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee's appeals should be dismissed due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI KUL BHARAT

Hearing: 16.07.2021Pronounced: 16.07.2021

PER G.S. PANNU, VP :

These appeals by the assessee for the assessment years 2011-12 to 2014-15 are directed against the orders of learned CIT(A)-3 Gurgaon, dated 28.02.2019. .

2.

None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 22.06.2021, received through email, has requested for withdrawal of the appeals filed by him and stated that the 2 ITA Nos-3461 to 3464/Del/2019

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 certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee.

5.

In the result, the appeals of the assessee are dismissed. Above decision was pronounced on conclusion of Virtual Hearing on 16.07.2021. (KUL BHARAT) VICE PRESIDENT sh

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