DCIT, CENTRAL CIRCLE-1, NOIDA vs. SUTAR BUILDCON PVT. LTD., NEW DELHI

PDF · subscribers
ITA 9041/DEL/2019Status: DisposedITAT Delhi15 April 2021AY 2012-132 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 assessee had submitted a certificate under the Vivad Se Vishwas Act and proof of payment.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order for AY 2012-13. The assessee requested the dismissal of the appeal as they had opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal filed by the Revenue should be dismissed in light of the assessee opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of 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

For Appellant: Shri. R.K. Gupta, Sr. DR
For Respondent: Ms. Timsi Sharma, CA
Hearing: 15.04.2021Pronounced: 15.04.2021

PER G.S. PANNU, VP : This appeal by the Revenue for the assessment year 2012-13 is directed against the order of learned CIT(A)-IV, Kanpur dated 07.08.2019. . 2. The learned counsel for the assessee, vide letter dated 08.01.2021, has requested for dismissal of the appeals filed by the Revenue and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Scheme,

1.

2 ITA-9041/Del/2019 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed. The applicant has also placed on record a copy of challan dated 18.03.2021 (Sr. No.23782) evidencing payment Rs.36,50,063/-, the amount determined as payable in Form No.3 (which is 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 appeal.

5.

In the result, the appeal of the Revenue is dismissed. Above decision was pronounced on conclusion of Virtual Hearing in the presence of both the parties on 15.04.2021.

Recent GST High Court judgments

Search GST case law →