ITO, NEW DELHI vs. M/S. TECHNICO STRIPS AND TUBES PVT. LTD., NEW DELHI

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ITA 3540/DEL/2017Status: DisposedITAT Delhi04 March 2021AY 2012-132 pages

In favour of the assessee: the Revenue'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. Consequently, the appeal filed by the Revenue was rendered infructuous.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order. The assessee subsequently filed an application under the Direct Tax Vivad se Vishwas Act, 2020, and completed the necessary forms.

What were the issues?

Whether the appeal filed by the Revenue is to be dismissed as infructuous in light of the assessee opting for the Vivad se Vishwas scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI

Before: Sh. Bhavnesh SainiDr. B. R. R. Kumar

Hearing: 04.03.2021Pronounced: 04.03.2021

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the revenue against the order of the ld. CIT(A)-13, New Delhi dated 03.01.2017.

2.

At the outset, it was brought to the notice of bench by the ld. AR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and has already submitted Form 1 & 2 and Form 3 has been issued by the designated authority.

3.

Keeping in view the exercise of option by the assessee to opt for the scheme, the appeal of the revenue is being dismissed as infructuous.

2 Technico Strips & Tubes Pvt. Ltd. 4. In the result, the appeal of the revenue is dismissed. Order Pronounced in the Open Court on 04/03/2021.

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