THE STATE TRADING CORPORATION OF INDIA LTD.,NEW DELHI vs. DCIT, CIRCLE-25(1), NEW DELHI

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ITA 8320/DEL/2019Status: DisposedITAT Delhi17 March 2021AY 2013-142 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 appeals. However, it granted liberty to the assessee to seek reinstitution of the appeals if the dispute is not resolved under the Vivad se Vishwas Act.

What were the facts?

The assessee did not appear for the hearing. The Revenue representative submitted that the assessee has applied for resolution of pending tax issues under the Vivad se Vishwas Scheme.

What were the issues?

Whether the appeals should be dismissed in light of the assessee's application under the Vivad se Vishwas Scheme.

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 (3 matters)

I.T.A.Nos.8320/Del/2019
ITA No. 5190/Del/2018
ITA No. 4166/Del/2018

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

आदेश /O R D E R PER G.S. PANNU, V.P.

1.

None appeared on behalf of the assessee at the time of virtual hearing. These appeals by assessee for the assessment years 2013-14, 2014-15 and 2013-14 respectively are directed against the separate orders of Ld. CIT(A), New Delhi dated 30.08.2019, 22.05.2018 and 11.01.2018 respectively.

2.

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

I.T.A.Nos.8320/Del/2019, 5190/Del/2018 & 4166/Del/2018

3.

In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeals of assessee 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 appeal and the Tribunal shall consider the same. These appeals of the assessee are dismissed.

4.

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

Order pronounced in the open court in presence of Ld. DR on 17th day of March, 2021.

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