SH. PRASHANK BINDAL,NEW DELHI vs. DCIT, NEW DELHI

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ITA 1146/DEL/2014Status: DisposedITAT Delhi18 February 2021AY 2007-082 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The Tribunal dismissed the assessee's appeal as withdrawn, subject to the condition that if the dispute is not resolved under the VSV scheme, the assessee can seek reinstitution of the appeal.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2007-08. The assessee subsequently opted for the Vivad Se Vishwas (VSV) scheme and sought withdrawal of the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal due to the assessee opting for the Vivad Se Vishwas scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Before: SH. ANIL CHATURVEDI & SH. AMIT SHUKLA

For Appellant: Shri Nippun Mittal, C.A
For Respondent: Shri Govind Singhal, Sr. DR
Hearing: 18/02/2021Pronounced: 18/02/2021

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. AMIT SHUKLA, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) Assessment Year : 2007-08 Prashank Bindal, Vs. DCIT B-38, Madhuban, Central Circle – 3, Near Nirman Vihar, New Delhi New Delhi - 110092 PAN : ACTPB 6727 A (APPELLANT) (RESPONDENT) Assessee by Shri Nippun Mittal, C.A. Revenue by Shri Govind Singhal, Sr. DR Date of hearing: 18/02/2021 Date of Pronouncement: 18/02/2021 ORDER PER ANIL CHATURVEDI, AM:

This appeal filed by the assessee is directed against the order dated 06.12.2013 of the Commissioner of Income Tax (Appeals)- XII, New Delhi relating to Assessment Year 2007-08.

2.

Before us, assessee has moved an application wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV)

Prashank Bindal vs. DCIT A.Y. 2007-08 2 2020 and has filed the declaration (Form-1) and undertaking (Form-2) Scheme and seeking for withdrawal of appeal.

3.

After considering the request made by the assessee, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. With these directions, appeal of the assessee is dismissed as withdrawn.

4.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on 18.02.2021, immediately after conclusion of the hearing of the matter in virtual mode.

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