DCIT, CIRCLE-18(1), NEW DELHI vs. LIFESTYLE & MEDIA BROADCASTING LTD, NEW DELHI
In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal accepted the assessee's request, allowing withdrawal of their appeals and dismissing the Revenue's appeals as infructuous. The settlement under the Vivad Se Vishwas Scheme was the basis for this decision.
What were the facts?
The assessee requested withdrawal of their appeals and dismissal of the Revenue's appeals for various assessment years. This was due to opting for settlement under the "Vivad Se Vishwas Scheme, 2020".
What were the issues?
Whether appeals should be withdrawn or dismissed based on the assessee's participation in the Vivad Se Vishwas Scheme.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH: ‘C’ NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
PER G.S. PANNU, VP:
These appeals by the Assessee and the Revenue for the respective assessment years are directed against separate orders of learned CIT(A), New Delhi.
None appeared on behalf of the assessee at the time of Virtual hearing before us. The leaned counsel for the assessee, vide his letter dated 30th March, 2021, has requested for withdrawal of the appeals filed by him for Assessment Years 2011-12 and 2015-16 and also requested for dismissal of appeals filed by the Revenue for Assessment Years 2011-12 and 2012-13 and stated that the assessee has opted to settle the disputes relating to the tax arrears for all the assessment years 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 in the appeals for assessment years under consideration. Copies of Form No.3 has been filed in respect of Departmental appeals which shows that no tax is payable.
Learned Senior DR has no objection.
In view of the above, we accept the request of the assessee for withdrawal of the appeals filed by the assessee and dismissal of appeals filed by the Revenue having been infructuous.
In the result, the appeals filed by the Revenue as well as by the assessee are dismissed.
Above decision was announced on conclusion of Virtual Hearing on 15th April, 2021
More judgments on Section 5(1)
- Bajrang Singh Rajawat, Jaipur vs ITO Ward-7(2), JaipurITA 1120/JPR/2025[2014-15]Status: Disposed30 Jul 2026AY 2014-15
- Krrishraj Construction Pvt. Ltd., Ahmedabad vs The ACIT, Central Circle-3, SuratITA 1232/SRT/2025[2016-17]Status: Disposed4 May 2026AY 2016-17
- Krrishraj Construction Pvt. Ltd., Ahmedabad vs The ACIT, Central Circle-3, SuratITA 1231/SRT/2025[2015-16]Status: Disposed4 May 2026AY 2015-16
- Amit Satpathy, Mumbai vs ITO-42(2)(1), MumbaiITA 5930/MUM/2025[2017-18]Status: Disposed27 Feb 2026AY 2017-18
- Amish Anantrai Modi, Mumbai vs Central Circel 2(1), MumbaiITA 6281/MUM/2025[2011-2012]Status: Disposed9 Dec 2025AY 2011-2012
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