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

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ITA 2265/DEL/2017Status: DisposedITAT Delhi18 February 2021AY 2010-113 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the withdrawal of the appeal as the assessee had opted for the Vivad Se Vishwas Scheme. The appeal was dismissed with liberty to restore it if the dispute settlement failed.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2010-11. The assessee subsequently opted to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee's participation in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘I-2’ : NEW DELHI

Before: SHRI KULDIP SINGH & SHRI PRASHANT MAHARISHI

For Appellant: Shri R.P. Mall, Advocate
For Respondent: Shri Ashish Kumar, CIT DR
Hearing: 18.02.2021

(PAN : AAACO1230F) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri R.P. Mall, Advocate REVENUE BY : Shri Ashish Kumar, CIT DR Date of Hearing : 18.02.2021 Date of Order : 18.02.2021 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, M/s. ONGC Videsh Limited (hereinafter referred to as ‘the assessee’), by filing the present appeal, sought to set aside the impugned order dated 18.10.2016 passed by the Commissioner of Income-tax (Appeals)-44, New Delhi qua the assessment year 2010-11.

2.

Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal on the ground 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” and has filed necessary Forms 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued by the Tax Department.

3.

Keeping in view the aforesaid facts, present appeal is hereby dismissed with liberty to get it restored by the assessee in case dispute is not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeal is dismissed. Order pronounced in open court on this 18th day of February, 2021 after the conclusion of the virtual hearing.

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