BRISK INFRASTRUCTURE & DEVELOPERS P.LTD.,NEW DELHI vs. DCIT, CIRCLE-5(1), NEW DELHI

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ITA 4462/DEL/2017Status: DisposedITAT Delhi05 April 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal acknowledged the settlement under the Vivad se Vishwas Scheme. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee later informed the tribunal that the matter in dispute had been settled under the Vivad se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to a settlement under a tax dispute resolution scheme.

Which sections of the Income-tax Act were involved?

Vivad se Vishwas Scheme, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “A” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R KUMAR

Hearing: 05.04.2021Pronounced: 05.04.2021

ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-2, New Delhi, Dated 31.03.2017, for the A.Y. 2012-2013.

2.

Learned Counsel for the Assessee submitted that assessee has settled the matter in issue in VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have already been 2 ITA.No.4462/Del./2017 M/s. Brisk Infrastructure & Developers Pvt. Ltd., New Delhi. issued by the Department. He, therefore, prays that appeal of assessee may be dismissed as withdrawn.

3.

In view of the above, appeal of the assessee dismissed as withdrawn.

Order pronounced in the open Court.

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