SPORTS AUTHORITY OF INDIA,NEW DELHI vs. JCIT (E), NEW DELHI

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ITA 7245/DEL/2017Status: DisposedITAT Delhi07 July 2021AY 2014-152 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The Tribunal dismissed the appeal as withdrawn, acknowledging the assessee's settlement under the Vivad se Vishwas Scheme. Liberty was granted to restore the appeal if the settlement was not finalized.

What were the facts?

The Sports Authority of India filed an appeal against an order for assessment year 2014-15. The assessee sought to withdraw the appeal as they had opted to settle the tax dispute under the 'Vivad se Vishwas Scheme, 2020'.

What were the issues?

The primary issue was the assessee's withdrawal of the appeal due to opting for a tax settlement scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI O.P.KANT & SHRI KULDIP SINGH

Hearing: 07.07.2021

PER KULDIP SINGH, JUDICIAL MEMBER :

1.

Appellant, Sports Authority of India, New Delhi (hereinafter referred to as ‘the assessee’) by filing the present appeal sought to set aside the impugned order dated 04.09.2017 passed by the Commissioner of Income-tax (Appeals)-40, New Delhi qua the assessment year 2014-15.

2.

The Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal on the ground that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad se Vishwas Scheme, 2020” and has filed necessary Form 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued by the Tax Department.

3.

Keeping in view the aforesaid facts, present appeal is hereby dismissed with liberty to get it restored by the assessee in case dispute is not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeal is dismissed. Order pronounced in open court on this 7th day of July, 2021 after conclusion of virtual hearing.

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