GREAT EASTERN ENERGY CORPORATION LTD.,GURGAON vs. ACIT, CIRCLE- 10(2), NEW DELHI

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ITA 2579/DEL/2018Status: DisposedITAT Delhi12 March 2021AY 2014-154 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request to dismiss the Revenue's appeal and also accepted the assessee's request to withdraw its own appeal. Both appeals were disposed of accordingly.

What were the facts?

The Revenue and the Assessee filed cross-appeals for assessment year 2014-15. Both parties have opted to settle their disputes under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

The primary issue was the disposal of cross-appeals after the parties opted for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY

For Appellant: Ms. Shubangi Arora, A.R
For Respondent: DR. Assessee by :, Ms. Shubangi Arora, A.R
Hearing: 12.03.2021Pronounced: 12.03.2021

ORDER PER G.S. PANNU, VP : These are cross appeals filed by the Revenue as well as Assessee for the assessment year 2014-15 are directed against the order of learned CIT(A)-4, New Delhi.

2.

In Revenue’s Appeal the learned Authorised Representative for the assessee, vide email dated 12th February, 2021 has intimated the receipt of Form 3 under the provisions of Section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020 and requested for dismissal of the Revenue’s appeal and in Assessee’s appeal the Learned Authorised Signatory for the assessee, vide letter dated 11.02.2021 has requested for withdrawal of the appeal filed by the assessee and stated that 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

3.

Learned Senior DR has no objection.

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