DCIT, CIRCLE- 22(2), NEW DELHI vs. SATELLITE FINANCE PVT. LTD., NEW DELHI

PDF · subscribers
ITA 6423/DEL/2019Status: DisposedITAT Delhi21 June 2021AY 2013-143 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 the assessee had resolved the dispute under the Vivad se Vishwas Scheme. However, the Revenue was granted liberty to approach the Tribunal for reinstitution if the dispute was not ultimately resolved.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order for AY 2013-14. The assessee submitted that the pending issue was resolved under the Vivad se Vishwas Scheme, 2020, and had paid the tax dues.

What were the issues?

Whether the appeal filed by the Revenue should be dismissed in light of the assessee's settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G. S. PANNU & MS SUCHITRA KAMBLE

Hearing: 21.06.2021Pronounced: 21.06.2021

ORDER

PER SUCHITRA KAMBLE, JM

1.

This appeal is filed by the Revenue against the order dated 27/05/2019 passed by CIT(A)- XXV, for Assessment Year 2013-14.

2.

Before us, the assessee has moved an application and submitted that the assessee has resolved the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 the authorities have granted Certificate in Form No. 3 also. The Ld. AR also produced challan thereby pointing out that Rs.45,431/- was paid to the Revenue as tax dues as per Form No. 3 on 05.06.2021.

3.

In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeal of Revenue 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 Revenue shall be at liberty to approach the Tribunal for reinstitution of the appeal. The appeal of the Revenue is dismissed.

4.

In the result, appeal of the Revenue is dismissed. Order is pronounced in the open court in presence of both the parties on this 21stDay of June, 2021.

Recent GST High Court judgments

Search GST case law →