RATTAN INDUSTRIAL INDIA PVT. LTD.,GHAZIABAD vs. ITO, WARD-2(2), GHAZIABAD

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ITA 3975/DEL/2018Status: DisposedITAT Delhi25 March 2021AY 2010-113 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The Tribunal dismissed the appeals as withdrawn due to the assessee's settlement under the Vivad Se Vishwas Scheme. Liberty was granted to the assessee to seek restoration if the dispute is not settled as per the scheme.

What were the facts?

The assessee filed appeals against orders from the Commissioner of Income-tax (Appeals). The assessee had opted to settle tax arrears for the assessment years under consideration under the "Vivad Se Vishwas Scheme, 2020".

What were the issues?

The primary issue was the assessee's withdrawal of appeals due to opting for the Vivad Se Vishwas Scheme for dispute resolution.

AI-generated summary — verify with the full judgment below

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

Before: SHRI KULDIP SINGH & SHRI ANADEE NATH MISSHRA

For Appellant: Ms. Umang Luthra, Advocate
For Respondent: Smt. Sushma Singh, CIT DR
Hearing: 25.03.2021

Date of Hearing : 25.03.2021 Date of Order : 25.03.2021

O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, M/s. Rattan Industrial India Pvt. Ltd. (hereinafter referred to as ‘the assessee’), by filing the present appeal, sought to set aside the impugned order dated 30.04.2016 & 26.03.2018 passed by the Commissioner of Income-tax (Appeals), Ghaziabad assessment years 2012-13 & 2010-11 respectively.

2.

Ld. Counsel for the assessee filed an application seeking withdrawal of the appeals on the ground 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, 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 appeals are 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 appeals are dismissed. Order pronounced in open court on this 25th day of March, 2021 after the conclusion of the virtual hearing.

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