RAVVA OIL (SINGAPORE) PTE. LTD.,NEW DELHI vs. ADIT, NEW DELHI

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ITA 2814/DEL/2013Status: DisposedITAT Delhi03 February 2021AY 2009-103 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had availed the Vivad se Vishwas Scheme and the Designated Authority had issued settlement orders. Consequently, the assessee's appeals and cross-objections were dismissed as withdrawn.

What were the facts?

The assessee had filed appeals and cross-objections before the ITAT. The assessee subsequently opted for the Vivad se Vishwas Scheme, 2020, and made a declaration to the government.

What were the issues?

The primary issue was the disposal of pending appeals and cross-objections after the assessee opted for the Vivad se Vishwas settlement scheme.

Which sections of the Income-tax Act were involved?

Vivad se Vishwas Scheme, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “D” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI PRASHANT MAHARISHI

Hearing: 03.02.2021Pronounced: 03.02.2021

This Order shall dispose of all the above appeals of Assessee, Departmental Appeals and Cross Objections filed by the Assessee for the above assessment years.

2.

We have heard the Learned Representatives of both the parties through video conferencing.

3.

Learned Counsel for the Assessee submitted that assessee has availed the benefit of VIVAD SE VISHWAS SCHEME, 2020 in all the above matters and has made a declaration in prescribed Form No.1 with the Government of India. He has submitted that the Designated Authority has issued the Orders for the above assessment years confirming the settlement of the issues involved in the above cross-appeals. He has submitted that Assessee’s appeals as 3 ITA.Nos.2979/Del./2011 etc., M/s. Ravva Oil (Singapore) Pte Ltd., Gurgaon, Haryana. well as cross objections may be dismissed as withdrawn and Departmental Appeals may be disposed of accordingly.

4.

In view of the above, all the appeals of the Assessee along with Cross Objections are dismissed as withdrawn and Departmental Appeals are disposed of accordingly.

5.

In the result, all the appeals of the Assessee along with Cross Objections are dismissed as withdrawn and Departmental Appeals are disposed of accordingly.

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