ACIT, CIRCLE- 11(2), NEW DELHI vs. HYPER QUALITY INDIA PVT. LTD., GURGAON

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ITA 7301/DEL/2018Status: DisposedITAT Delhi03 March 2021AY 2013-142 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 accepted the assessee's request for dismissal of the Revenue's appeals. This was based on the assessee's participation in the Vivad Se Vishwas Scheme and the Senior DR having no objection.

What were the facts?

The Revenue filed appeals for assessment years 2012-13 and 2013-14. The assessee requested dismissal of these appeals as they opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the Revenue's appeals should be dismissed in light of the assessee's 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 ‘D’: NEW DELHI

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

Hearing: 03.03.2021Pronounced: 03.03.2021

Date of hearing : 03.03.2021 Date of pronouncement : 03.03.2021 ORDER PER G.S. PANNU, VP :

These appeals by the Revenue for the assessment years 2012-13 and 2013-14 are directed against the orders of learned CIT(A)-44, dated 21.08.2018 and 22.08.2018 respectively.

2.

None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter, received through email, dated 23.02.2021, has requested for dismissal of the appeals filed by the Revenue and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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 appeals of the Revenue are dismissed.

Above decision was announced on conclusion of Virtual Hearing on 03rd March, 2021.

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