JCIT, SPECIAL RANGE-1, NEW DELHI vs. AXIS RISK CONSULTING SERVICES PVT. LTD., GURGAON

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ITA 4486/DEL/2018Status: DisposedITAT Delhi15 April 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 accepted the assessee's request for dismissal of the appeal. The Revenue's appeal was accordingly dismissed.

What were the facts?

The Revenue filed an appeal for assessment year 2013-14. The assessee, however, opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020, and submitted a certificate and proof of payment.

What were the issues?

Whether the appeal filed by the Revenue 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 & SHRI KUL BHARAT

Hearing: 15.04.2021Pronounced: 15.04.2021

ORDER PER G.S. PANNU, VP :

This appeal by the revenue for the assessment year 2013-14 is directed against the order of learned CIT(A)-1, New Delhi, dated 10.04.2018.

2 ITA-4486/Del/2018

2.

None appeared on behalf of the assessee at the time of virtual hearing.

The assessee authorized signatory vide its letter dated 17.03.2021, received by email, has requested for dismissal of the appeal filed by Revenue and stated that the 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. A copy of Form no. 4 dated 25/03/2021 filed vide Acknowledgement no. 306099091250321 showing payment of Rs. 5,15,945/- determined as per Form no. 3 dated 28/12/2020 issued of PCIT, Delhi has been placed on record.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for dismissal of the captioned appeal.

5.

In the result, the appeal of the Revenue is dismissed.

Above decision was announced on conclusion of Virtual Hearing on 15th March, 2021 in presence of both the parties.

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