M/S. INDO RAMA SYNTHETICS (INDIA) LTD.,GURGAON vs. DCIT CIRCLE 11(1), NEW DELHI

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ITA 2343/DEL/2019Status: DisposedITAT Delhi17 March 2021AY 2006-072 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The Tribunal dismissed the appeals as withdrawn, subject to the condition that if the dispute is not resolved under the Vivad se Vishwas Act, the assessee can seek reinstitution of the appeals.

What were the facts?

The assessee filed appeals against orders for AY 2016-17 and AY 2006-07. The assessee subsequently applied to resolve the pending issues under the Direct Tax Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the resolution of tax disputes under the Vivad se Vishwas Scheme, leading to the withdrawal of appeals.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “D” NEW DELHI

Before: SHRI G.S. PANNU, HON’BLE & SHRI K.N. CHARY

Hearing: 17.03.2021

Heard together (2 matters)

I.T.A No.6920/Del/2019
I.T.A No.2343/Del/2019

Read from the judgment's own cause title. This page is filed under one of them.

सुनवाईक�तारीख/ Date of hearing: 17.03.2021 17.03.2021 उ�ोषणाक�तारीख/Pronouncement on आदेश /O R D E R PER G.S. PANNU, V.P.

These appeals are filed by the assessee against the order dated 24.06.2019 for AY 2016-17 passed by CIT(A)-4, New Delhi and order dated 31.12.2018 for AY 2006-07 passed by CIT(A)-22, New Delhi.

2.

Before us, the Ld. AR submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se 1

I.T.A.Nos.6920 & 2343/Del/2019 Vishwas Scheme” (VSVS) Act, 2020 and has filed Declaration Form No. 1 & 2 and received Form No. 3 (attached herewith).

3.

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of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeals of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment years are not ultimately resolved in terms of the aforesaid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 The appeals of the assessee are dismissed as withdrawn.

4.

In the result, the appeals of the assessee are dismissed.

Order pronounced in the open court in presence of both the parties on this 17th day of March, 2021.

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