ACIT, CIRCLE-77(1), NEW DELHI vs. SISTEMA SHYAM TELESERVICES LTD, NEW DELHI

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ITA 7545/DEL/2018Status: DisposedITAT Delhi10 February 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee had settled the dispute under the Vivad Se Vishwas Scheme and the Revenue had no objection. Therefore, the appeals were dismissed as withdrawn.

What were the facts?

The Revenue filed appeals for assessment years 2013-14, 2014-15, and 2015-16. The assessee opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the Revenue's appeals should be dismissed as withdrawn due to the assessee settling the dispute under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020

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.N. CHARY

For Appellant: Ms Poonam Ahuja, CA
For Respondent: Shri M. Barnwal, Sr. DR, Ms Poonam Ahuja, CA
Hearing: 10.02.2021Pronounced: 10.02.2021

PER G.S. PANNU, VICE PRESIDENT These appeals by the Revenue for assessment years 2013-14, 2014-15 and 2015-16 are directed against the order of learned Commissioner of Income Tax(A)-41, New Delhi dated 04.09.2018.

2.

The learned counsel for the assessee, vide email dated 06.02.2021, has submitted that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the Vivad Se ITA 7544, 7545,7546/Del/2018 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. It was, accordingly, prayed for withdrawal of the appeals filed by the Revenue.

3.

Learned Senior DR has no objection.

4.

In view of the above, the appeals of the Revenue are dismissed as withdrawn, as having become infructuous.

5.

In the result, the appeals of the Revenue are dismissed as withdrawn.

1.

Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 10th February, 2021.

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