DCIT, CENTRAL CIRCLE- 18, NEW DELHI vs. ANANT OVERSEAS PVT. LTD., NEW DELHI

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ITA 7162/DEL/2017Status: DisposedITAT Delhi25 March 2021AY 2011-123 pages

In favour of the Revenue: the Revenue's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal disposed of the Revenue's appeals in favor of the assessee, noting that the assessee had opted for settlement under the Vivad se Vishwas Scheme. The Revenue was granted liberty to seek revival if the settlement was not finalized.

What were the facts?

The Revenue filed appeals against the orders of the CIT(A) for assessment years 2011-2012 and 2013-2014. The assessee had opted to settle the matter under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the disposal of pending appeals due to the assessee's participation in the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 25.03.2021Pronounced: 25.03.2021

ORDER PER BHAVNESH SAINI, J.M.

Both the appeals by Revenue are directed against the different Orders of the Ld. CIT(A)-29, New Delhi, Dated 11.09.2017, for the A.Ys. 2011-2012 and 2013-2014.

2 ITA.Nos.7162 & 7163/Del./2017 M/s. Anant Overseas Pvt. Ltd., New Delhi. 2. Learned Counsel for the Assessee at the outset submitted that assessee has opted to settle the matter in Departmental appeals under VIVAD SE VISHWAS SCHEME 2020 and have filed Form Nos.1 and 2 and is awaiting for issue of Form No.3. He has, therefore, prayed that Departmental appeals may be disposed of accordingly.

3.

The Ld. D.R. has no objection to the same.

4.

Considering the above fact that assessee has opted to settle the matter in Departmental appeals under VIVAD SE VISHWAS SCHEME 2020, both the Departmental appeals stands disposed of in terms of issue of Form No.3 etc., in favour of the assessee. We make it clear that in case ultimately if the matter is not settled in VIVAD SE VISHWAS SCHEME 2020, the Revenue would be at liberty to make a prayer for revival of both the Departmental appeals.

5.

In view of the above, both the Departmental appeals stands disposed of.

3 ITA.Nos.7162 & 7163/Del./2017 M/s. Anant Overseas Pvt. Ltd., New Delhi. Order pronounced in the open Court.

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