SAHARA INDIA INTL. CORP. LTD.,NOIDA vs. DCIT, NEW DELHI

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ITA 1687/DEL/2012Status: DisposedITAT Delhi10 February 2021AY 2002-034 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal consigned the appeals to records and treated them as dismissed, subject to the condition that if the dispute is not resolved under the Vivad Se Vishwas Scheme, the parties can seek reinstitution of the appeals.

What were the facts?

The assessee and revenue filed appeals before the ITAT for various assessment years. The assessee requested withdrawal of its appeals and dismissal of the revenue's appeals.

What were the issues?

The primary issue was the resolution of tax arrears under the Vivad Se Vishwas Scheme, leading to the withdrawal and dismissal of pending appeals.

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 ‘C’ : NEW DELHI

Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY

For Appellant: Adv. & Sh. Arpit
Hearing: 10.02.2021Pronounced: 10.02.2021

Assessee by : Sh. Aditya Vohra, Adv. & Sh. Arpit Goyal, CA Department by : Sh. M. Baranwal, Sr. DR. Date of hearing : 10.02.2021 Date of pronouncement : 10.02.2021 ORDER PER G.S. PANNU, VP : These appeals filed by the Assessee and Revenue for the assessment years 2001-02, 2002-03, 2003-04 & 2005-06 are directed against the separate orders of Learned CIT(A)-I, New Delhi.

2.

The assessee’s A.R. vide his common letter dated 4.2.2021 has requested for withdrawal of the appeals filed by the Assessee and also requested that appeals filed by the Revenue may also be dismissed. He stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. The copies of the Certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed in all the appeals filed by the assessee and revenue.

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