MINDA FINANCE LTD.,NEW DELHI vs. ITO, WARD- 16(4), NEW DELHI

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ITA 7264/DEL/2017Status: DisposedITAT Delhi09 March 2021AY 2014-153 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 noted that the assessee had opted for the Vivad Se Vishwas Scheme and filed the necessary forms. Consequently, the appeal was dismissed with liberty to restore it if the dispute was not settled as per the scheme.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2014-15. The assessee later sought to withdraw the appeal as they had opted to settle the tax arrears under the "Vivad Se Vishwas Scheme, 2020".

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI N.K. BILLAIYA & SHRI KULDIP SINGH

For Appellant: Shri Anil Kumar, Advocate
For Respondent: Shri Gayasuddin Ansari, Senior DR
Hearing: 09.03.2021

Date of Hearing : 09.03.2021 Date of Order : 09.03.2021 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, M/s. Minda Finance Ltd. (hereinafter referred to as ‘the assessee’), by filing the present appeal, sought to set aside the impugned order dated 22.09.2017 passed by the Commissioner of Income-tax (Appeals)-28, New Delhi qua the assessment year 2014-15. 2. Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal on the ground that 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” 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 appeal is 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 appeal is dismissed. Order pronounced in open court on this 9TH day of March, 2021 after the conclusion of the virtual hearing.

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