ACIT(E),CIRCLE-2(1), NEW DELHI vs. SHRI RAM SCIENTIFIC & INDUSTRIAL RESEARCH FOUNDATION, NEW DELHI

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ITA 258/DEL/2018Status: DisposedITAT Delhi02 March 2021AY 2014-152 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request for dismissal of the appeals. The Senior DR for the Revenue had no objection to this course of action.

What were the facts?

The Revenue filed appeals for assessment years 2013-14 and 2014-15. The assessee requested dismissal of these appeals as they had opted to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the Revenue's appeals should be dismissed due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Shri. Prakash Dubey, Sr. DR
For Respondent: Shri. R.K. Kapoor, C.A
Hearing: 15.01.2021Pronounced: 02.03.2021

PER G.S. PANNU, VP :

These appeals by the Revenue for the assessment years 2013-14 and 2014-15 are directed against the separate orders of learned CIT(A)-40, Delhi dated 05.12.2017 and 17.10.2017. 2 ITAs-257,258/Del/2018

2.

The learned counsel for the assessee, vide email dated 08.01.2021, has requested for dismissal of the appeals filed by the Revenue and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed in both the appeals.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for dismissal of appeals.

5.

In the result, both the appeals of the Revenue are dismissed. Above decision was pronounced on 02.03.2021. (SUDHANSHU SRIVASTAVA) VICE PRESIDENT sh

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