ADDL. CIT, SPECIAL RANGE-8, NEW DELHI vs. STEEL AUTHORITY OF INDIA LTD., NEW DELHI

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ITA 98/DEL/2019Status: DisposedITAT Delhi12 March 2021AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal filed by the Revenue was dismissed.

What were the facts?

The Revenue filed an appeal for assessment year 2014-15. The assessee requested withdrawal of the appeal as they opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether an appeal filed by the Revenue can be dismissed on the assessee's request for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020

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

Hearing: 12.03.2021Pronounced: 12.03.2021

ORDER PER G.S. PANNU, VP :

This appeal by the Revenue for the assessment year 2014-15 is directed against the order of learned CIT(A)-43, New Delhi, dated 03.10.2018

2.

None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter dated 26.02.2021, has requested for withdrawal of the appeal filed by the Revenue and stated that 2 ITA-98/Del/2019 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. 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.

4.

In view of the above, we accept the request of the assessee.

5.

In the result, the appeal of the Revenue is dismissed.

Above decision was announced on conclusion of Virtual Hearing on 12th March, 2021.

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