GANESHA SECURITIES PVT. LTD.,NEW DELHI vs. ITO, WARD- 10(1), NEW DELHI

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ITA 7067/DEL/2017Status: DisposedITAT Delhi02 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 noted the assessee's decision to opt for the Vivad se Vishwas scheme. Consequently, the appeal was dismissed as infructuous, with a liberty to approach the Tribunal if Form 3 was not issued.

What were the facts?

The assessee filed an appeal against the CIT(A) order. The assessee subsequently filed an application under the Direct Tax Vivad se Vishwas Act, 2020, and submitted relevant forms.

What were the issues?

The primary issue was the impact of the assessee opting for the Vivad se Vishwas scheme on the pending appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI

Before: Sh. Bhavnesh SainiDr. B. R. R. Kumar

Hearing: 02.03.2021Pronounced: 02.03.2021

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the assessee against the order of the ld. CIT(A)-35, New Delhi dated 07.09.2017.

2.

At the outset, it was brought to the notice of bench by the ld. AR that the assessee has filed application under the “Direct Tax Vivad se Vishwas Act 2020” and submitted Form 1 & 2.

3.

Keeping in view the exercise of option by the assessee to opt for the scheme, the appeal of the assessee is being dismissed as infructuous with liberty to the assessee to approach the Tribunal in case the “Form 3” has not been issued by the designated authority to the assessee.

2 Ganesha Securities Pvt. Ltd. 4. In the result, the appeal of the assessee is dismissed. Order Pronounced in the Open Court on 02/03/2021.

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