What did the Tribunal hold?

The tribunal noted the assessee's settlement under the Vivad se Vishwas Act and the Revenue's concession. Consequently, the appeals were dismissed as withdrawn.

The Revenue filed two appeals against the orders of the CIT(A) for AYs 2012-13 and 2013-14. The assessee informed the tribunal that it had opted for settlement under the Vivad se Vishwas Act, 2020.

What were the issues?

Whether the appeals filed by the Revenue should be dismissed as withdrawn in light of the assessee opting for settlement under the Vivad se Vishwas Act.

ACIT vs Allied Strips Ltd., New Delhi | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH “A” NEW DELHI

Before: SHRI N.K. BILLAIYA & SHRI AMIT SHUKLA

Hearing: 15.06.2021

सुनवाईक�तारीख/ Date of hearing: 15.06.2021 15.06.2021 उ�ोषणाक�तारीख/Pronouncement on आदेश /O R D E R PER N.K. BILLAIYA, A.M. 1. These are two appeals by the Revenue preferred against two separate orders of the Ld. CIT(A)-25, Delhi dated 30.03.2017 pertaining to AY 2012-13 and 2013-14. 2. At the very outset, the assessee vide letter dated 14.06.2021 brought to our notice that the assessee company has opted for settlement of pending dispute under the Vivad se Vishwas Act,

I.T.A.Nos.4354 & 4355/Del/2017/A.Ys.2012-13 & 2013-14 2020. It has also been brought to our notice that Form 4 has been issued by the Revenue on 16.02.2021 copy of the same has been placed on record.

Noting the contents the DR fairly conceded to dismiss these appeals as withdrawn.

In the result, both the appeals are, accordingly, dismissed as withdrawn.

ACIT, CC- 15, NEW DELHI vs. ALLIED STRIPS LTD., NEW DELHI

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