STANDING CONFERENCE OF PUBLIC ENTERPRISES (SCOPE),NEW DELHI vs. ACIT, NEW DELHI

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ITA 6699/DEL/2015Status: DisposedITAT Delhi02 March 2021AY 2011-123 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 noted that Form No. 3 under the Vivad se Vishwas Act had been issued, confirming the settlement of the dispute. Consequently, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order. During the hearing, the assessee submitted a letter stating that the dispute was settled under the Direct Taxes Vivad se Vishwas Act, 2020, and requested the appeal be treated as withdrawn.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad se Vishwas Act.

Which sections of the Income-tax Act were involved?

Section 5

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “G”: NEW DELHI

Before: SHRI SUDHANSHU SRIVASTAVA & SHRI PRASHANT MAHARISHI

For Appellant: Ms. Shivani Kataria, Ca
For Respondent: Shri Prakash Dubey, Sr. DR
Hearing: 02/03/2021Pronounced: 02/03/2021

Assessee by : Ms. Shivani Kataria, Ca Revenue by: Shri Prakash Dubey, Sr. DR Date of Hearing 02/03/2021 Date of pronouncement 02/03/2021 O R D E R PER PRASHANT MAHARISHI, A. M.

1.

This appeal is filed by the assessee against the order of the ld CIT(A)-18, New Delhi dated 16.10.2015 for the Assessment Year 2011-12.

2.

At the time of hearing of the appeal a letter was placed on record dated 27.02.2021, wherein, the counsel of the assessee has mentioned that the assessee has obtained Form No. 3 dated 31.01.2021 under Sub-section (1) of Section 5 of Direct Taxes Vivaad and Vishwas Act, 2020, wherein, the dispute involved in this appeal has been settled. Therefore, the appeal of the assessee may be treated as withdrawn.

3.

The ld DR also conquered with the above statement.

4.

In view of the above facts that Form No. 3 under the provisions of Section 5 of Direct Taxes Vivaad and Vishwas Act, 2020 dated 31.01.2021 has already been issues to the assessee where there is a refund due to the assessee, thus, assessee’s dispute is settled involved in this appeal.

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