SHIPRA ESTATE LTD. & JAI KRISHAN ESTATE DEVELOPERS PVT. LTD.,GHAZIABAD vs. JCIT, RANGE-58, NEW DELHI

PDF · subscribers
ITA 5762/DEL/2017Status: DisposedITAT Delhi02 March 2021AY 2013-143 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 consigned the appeal to records and treated it as dismissed, subject to the condition that if the dispute is not resolved under the Vivad se Vishwas Act, the assessee can seek reinstitution of the appeal.

What were the facts?

The assessee opted to settle tax arrears for AY 2013-14 under The Direct Tax Vivad se Vishwas Act, 2020. A declaration under Section 4 of the Act was filed.

What were the issues?

Whether the appeal should be dismissed due to the assessee opting for settlement under the Vivad se Vishwas Act, 2020.

Which sections of the Income-tax Act were involved?

Section 4

AI-generated summary — verify with the full judgment below

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

Hearing: 02.03.2021Pronounced: 02.03.2021

ORDER PER SUDHANSHU SRIVASTAVA, JM: This appeal is preferred by the assessee against order dated 30.06.2017 passed by the Learned Commissioner of Income Tax (Appeals)-19, New Delhi {CIT(A)} for Assessment Year 2013-14.

M/s Shipra Estate Ltd. & Jai Krishan Estate Developers Pvt. Ltd. vs. JCIT 2.0 The Ld. Authorized Representative (AR) submits that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas Act, 2020 has been filed by the assessee.

3.0 Considering the aforesaid situation, the captioned appeal is consigned to the records and treated as dismissed.

4.0 However, the aforesaid is 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 aforestated Act, the appellant (i.e., the assessee) shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. The respondent (i.e., the Revenue) has no objection with regard to the aforesaid caveat.

M/s Shipra Estate Ltd. & Jai Krishan Estate Developers Pvt. Ltd. vs. JCIT 5.0 In view of the aforesaid, the appeal is consigned to the records and, for statistical purposes, is treated as dismissed

Above decision was announced on conclusion of Virtual Hearing on 2nd March, 2021.

More judgments on Section 4

All 1,145 judgments and leading authorities on Section 4 →

Recent GST High Court judgments

Search GST case law →