What did the Tribunal hold?

The Tribunal accepted the assessee's request for dismissal of the Revenue's appeal. The appeal was dismissed as it had become infructuous due to the settlement under the Vivad Se Vishwas Scheme.

The Revenue filed an appeal for assessment year 2010-11. The assessee requested the dismissal of the appeal as they had opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether an appeal filed by the Revenue should be dismissed if the assessee has settled the tax dispute under the Vivad Se Vishwas Scheme.

DCIT vs M/S. Nkc Projects Pvt. Ltd., New… | ITAT Delhi 2021

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

Before: SHRI G.S. PANNU & MS. SUCHITRA KAMBLE

For Appellant: Shri Ashok Gautam, Sr. DR

For Respondent: Shri Lalit Mohan, CA

Hearing: 11.03.2021Pronounced: 11.03.2021

This appeal filed by the Revenue for the assessment year 2010-11 is directed against the order of learned CIT(A)-42, New Delhi.

The learned Authorised Representative for the assessee, vide his letter dated 11.3.2021 has requested for dismissal of the appeal filed by the Revenue 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.

Learned Senior DR has no objection.

In view of the above, we accept the request of the assessee’s A.R. for dismissal of the Revenue’s appeal.

In the result, the appeal filed by the Revenue is dismissed having become infructuous.

Above decision was pronounced in the presence of both the parties on conclusion of Virtual Hearing on 11th March, 2021.

DCIT, NEW DELHI vs. M/S. NKC PROJECTS PVT. LTD., NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments