M/S. VIRAT BHATIA,NEW DELHI vs. ACIT, NEW DELHI

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ITA 6285/DEL/2012Status: DisposedITAT Delhi05 April 2021AY 2008-093 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The Tribunal dismissed the appeal as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme. The dismissal was with liberty to restore the appeal if the dispute is not settled under the scheme.

What were the facts?

The assessee filed an appeal before the ITAT for assessment year 2008-09. The assessee subsequently opted to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's decision to settle the dispute under the Vivad Se Vishwas Scheme, leading to the withdrawal of the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘D’ : NEW DELHI

Before: SHRI ANIL CHATURVEDI & SHRI KULDIP SINGH

For Appellant: Shri Sanjeev Kapoor, CA
For Respondent: Dr. Shiv Swaroop Singh, Senior DR
Hearing: 05.04.2021

Date of Hearing : 05.04.2021 Date of Order : 05.04.2021 O R D E R PER BENCH : Appellant, Shri Virat Bhatia, (hereinafter referred to as ‘the assessee’), by filing the present appeal, sought to set aside the impugned order dated 20.09.2012 passed by the Commissioner of Income-tax (Appeals) - XXVI, Delhi qua the assessment year 2008-09. 2. Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal on the ground 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” and has filed necessary Forms 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued by the Tax Department.

3.

Keeping in view the aforesaid facts, present appeal is hereby dismissed with liberty to get it restored by the assessee in case dispute is not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeal is dismissed. Order pronounced in open court on this 5th day of April, 2021 after the conclusion of the virtual hearing.

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