M/S. PEARL BUILDTECH PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 3014/DEL/2017Status: DisposedITAT Delhi17 March 2021AY 2006-073 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The Tribunal dismissed the assessee's appeal as withdrawn, subject to the condition that if the dispute is not resolved under the Vivad se Vishwas Act, the assessee can approach the Tribunal for reinstitution of the appeal.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2006-07. The assessee later moved an application to resolve the pending issue through the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the pendency of the appeal and the assessee's subsequent decision to opt for the Vivad se Vishwas Scheme for resolution.

AI-generated summary — verify with the full judgment below

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

Before: SHRI ANIL CHATURVEDI & MS SUCHITRA KAMBLE

Hearing: 17.03.2021Pronounced: 17.03.2021

PER SUCHITRA KAMBLE, JM

1.

This appeal is filed by the assessee against the order dated 23/02/2017 passed by CIT(A)-7, New Delhi for Assessment Year 2006-07.

2.

Before us, the Ld. AR submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwas Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and received Form No. 3 dated 29.12.2020.

3.

In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider the same. The appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court in presence of both the parties on this 17th day of March, 2021.

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