POWER GRID CORPORATION OF INDIA LTD.,NEW DELHI vs. ACIT, CIRCLE-20(1), NEW DELHI

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ITA 1165/DEL/2018Status: DisposedITAT Delhi29 June 2021AY 2013-143 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal accepted the assessee's request to dismiss the Revenue's appeal as infructuous and the assessee's appeal as withdrawn, in light of the settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee opted to settle tax arrears for AY 2013-14 under the Vivad Se Vishwas Scheme, 2020. A certificate and payment challan were submitted to the tribunal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & MS. MADHUMITA ROY

For Appellant: Ms. Akansha Dawar, CA
For Respondent: Ms. Anima Baranwal, Sr. DR
Hearing: 29.06.2021Pronounced: 29.06.2021

ORDER PER G.S. PANNU, VP :

These are cross appeals filed by the Assessee as well as Revenue for the assessment year 2013-14 are directed against the order dated 04.01.2018 of learned CIT(A)-7, New Delhi.

2.

The Learned Authorised Representative for the assessee, vide letter dated 08.06.2021 has submitted that 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed. So far as the Department’s appeal in is concerned, the appellant has also attached the copy of challan dated 30.03.2021, evidencing the payment of Rs. 60,82,356/-, as directed by the Ld. PCIT, Delhi-7 vide Form-3 dated 12.2.2021.

Therefore, she requested for dismissal of the Revenue’s appeal and also requested for dismissal of the assessee’s appeal being withdrawn.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee’s A.R. for dismissal of the Revenue’s appeal and also accept the request for withdrawal of the appeal filed by the Assessee.

5.

In the result, the appeal filed by the Revenue is dismissed having become infructuous and Assessee’s appeal is dismissed as withdrawn.

Above decision was pronounced in the presence of both the parties on conclusion of Virtual Hearing on 29th June, 2021.

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