ONGC VIDESH LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

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ITA 3152/DEL/2014Status: DisposedITAT Delhi22 February 2021AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for settlement under the Vivaad Se Vishwas Act. Consequently, both appeals were treated as dismissed as withdrawn.

What were the facts?

The assessee, ONGC Videsh Ltd, filed appeals for AY 2007-08 and 2008-09. The assessee opted for settlement under the Direct Taxes Vivaad Se Vishwas Act, 2020, and Form No. 3 was issued.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee opting for settlement under the Vivaad Se Vishwas Act.

Which sections of the Income-tax Act were involved?

Direct Taxes Vivaad Se Vishwas Act 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “E: NEW DELHI

Before: SHRI KULDIP SINGH & SHRI PRASHANT MAHARISHI

For Appellant: Shri C. S. Aggarwal, Sr. Adv, Shri R. P. Mall, Adv
For Respondent: Ms. Pramita M. Biswas, CIT DR
Hearing: 22/02/2021Pronounced: 22/02/2021

PER PRASHANT MAHARISHI, A. M.

1.

ITA No. 3151/Del/2014 for Assessment Year 2007-08 is filed by the assessee against the order of the ld CIT(A)-26, New Delhi dated 25.02.2015 and ITA No. 3152/Del/2014 for Assessment Year 2008-09 is also filed by the assessee against the order of the ld CIT(A) dated 28.02.2014. 2. At the time of hearing, the assessee submitted that it has opted for settlement of the dispute under Direct Taxes Vivaad Se Vishwas Act 2020 and Form No. 3 has also been issued to the assessee and therefore, both these appeals may be treated as dismissed as withdrawn. The ld DR concurred with the same.

3.

We have carefully considered the rival contentions and find that assessee has opted for settlement of the dispute under Direct Taxes Vivaad Se Vishwas Act 2020 for the settlement of the above dispute in both these appeals for which Form No. 3 has also been issued. In view of this both these appeals filed by the assessee are treated as dismissed as withdrawn. Order pronounced in the open court on 22/02/2021. - - (KULDIP SINGH) ACCOUNTANT MEMBER Dated: 22/02/2021 A K Keot

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