SHOWA INDIA PVT. LTD.,FARIDABAD vs. DCIT, CIRCLE- 11(1), NEW DELHI

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ITA 3893/DEL/2017Status: DisposedITAT Delhi15 April 2021AY 2011-123 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 noted that Form No. 3 under the Vivad se Vishwas Act had been issued, settling the dispute. Consequently, the appeal was treated as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. During the hearing, the assessee submitted a letter stating that the dispute had been settled under the Direct Taxes Vivad se Vishwas Act, 2020, and requested the appeal be treated as withdrawn.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad se Vishwas Act.

Which sections of the Income-tax Act were involved?

Section 5

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “G”: NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI

For Respondent: Ms. Meera Srivastava, CIT DR
Hearing: 15/04/2021Pronounced: 15/04/2021

PER PRASHANT MAHARISHI, A. M.

1.

This appeal is filed by the assessee against the order of the ld CIT(A)-44, New Delhi dated 13.01.2017 for the Assessment Year 2011-12. 2. At the time of hearing of the appeal a letter was placed on record dated 08/04/2021, wherein, the counsel of the assessee has mentioned that the assessee has obtained Form No. 3 dated 19/02/2021 under Sub-section (1) of Section 5 of Direct Taxes Vivaad and Vishwas Act, 2020, wherein, the dispute involved in this appeal has been settled. Therefore, the appeal of the assessee may be treated as withdrawn.

3.

The ld DR also conquered with the above statement.

4.

In view of the above facts that Form No. 3 under the provisions of Section 5 of Direct Taxes Vivaad and Vishwas Act, 2020 dated 19/02/2021 has already been issues to the assessee where there is a refund due to the assessee and settled the dispute involved in this appeal. In view this, the appeal of the assessee is treated as withdrawn and hence dismissed. Order pronounced in the open court on 15/04/2021. (AMIT SHUKLA) ACCOUNTANT MEMBER Dated: 15/04/2021 A K Keot

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