JAYCO PROMOTORS & DEVELOPERS (P) LTD.,DELHI vs. ITO, NEW DELHI

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ITA 1688/DEL/2017Status: FixedITAT Delhi04 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 noted that the assessee had requested withdrawal of the appeal due to opting for settlement under the Vivaad Se Vishwas Act. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal before the ITAT. During the hearing, the assessee informed the tribunal that they had opted for settlement under the Direct Taxes Vivaad Se Vishwas Act, 2020, and had received Form No. 3.

What were the issues?

Whether the appeal should be dismissed as withdrawn when the assessee has opted for settlement under the Direct Taxes Vivaad Se Vishwas Act, 2020.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “D”: NEW DELHI

Before: SHRI BHAVNESH SAINI & SHRI PRASHANT MAHARISHI

For Appellant: Ms. Soumya Jain, CA
Hearing: 04/02/2021Pronounced: 04/02/2021

O R D E R PER PRASHANT MAHARISHI, A. M.

1.

This appeal is filed by the assessee against the order of the ld CIT(A)-5, Delhi dated 21.07.2016 for the Assessment Year 2007-08.

2.

At the time of hearing the ld AR of the assessee submitted that the assessee has opted for settlement of the dispute involved in this appeal under Direct Taxes Vivaad Se Vishwas Act, 2020. He further submitted that Form No. 3 has been issued on 25.12.2020 to the assessee. He therefore, submitted that the appeal of the assessee may be treated as withdrawn.

3.

The ld DR did not raise any objections.

4.

We have carefully considered the rival contentions and perused Form No. 3 issued by the Pr. CIT, Delhi-4 dated 25.12.2020 wherein, the issue involved in is proposed to be settled. The Form No. 3 is also specified the amount payable by the assessee. In view of the above facts the appeal filed by the assessee is dismissed as the assessee has requested for withdrawal of the same. Page | 1

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