What did the Tribunal hold?

The Tribunal accepted the assessee's request for dismissal of the appeal. The Revenue's appeal was dismissed based on the settlement under the Vivad Se Vishwas Scheme.

The Revenue filed an appeal for assessment year 2013-14. The assessee requested for the dismissal of the appeal as they opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the Revenue's appeal should be dismissed due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

Addl. CIT, Special Range-8, New… vs Steel Authority of India Ltd… | ITAT Delhi 2021

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

Before: SHRI G.S. PANNU & SHRI KUL BHARAT

For Respondent: DR Appellant by :

Hearing: 03.03.2021Pronounced: 03.03.2021

ORDER PER G.S. PANNU, VP :

This appeal by the revenue for the assessment year 2013-14 is directed against the order of learned CIT(A)-42, New Delhi, dated 16.04.2018.

None appeared on behalf of the assessee at the time of virtual hearing.

The assessee authorized signatory vide its letter dated 26.02.2020, received by hand, has requested for dismissal of the appeal filed by Revenue and stated

2 ITA-4332Del/2018 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. 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 for dismissal of the captioned appeal.

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

Above decision was announced on conclusion of Virtual Hearing on 3rd March, 2021.

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