STUDY OVERSEAS GLOBAL PRIVATE LTD.,NEW DELHI vs. DCIT, NEW DELHI

PDF · subscribers
ITA 643/DEL/2014Status: DisposedITAT Delhi03 February 2021AY 2010-112 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 allowed the withdrawal of the appeal, subject to the condition that it could be restored if the dispute was not settled under the scheme. The Revenue had no objection.

What were the facts?

The assessee filed an appeal against an order for AY 2010-11. The assessee later sought to withdraw the appeal as they had opted for the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’ : NEW DELHI

Before: SHRI R.K. PANDA & SHRI KULDIP SINGH

For Appellant: Smt. Ananya Kapoor, Advocate
For Respondent: Shri Prakash Dubey, Senior DR
Hearing: 03.02.2021

(PAN : AALCS0438G) (APPELLANT) (RESPONDENT) ASSESSEE BY : Smt. Ananya Kapoor, Advocate REVENUE BY : Shri Prakash Dubey, Senior DR Date of Hearing : 03.02.2021 Date of Order : 03.02.2021 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, Study Overseas Global Pvt. Ltd. (hereinafter referred to as ‘the assessee’), by filing the present appeal, sought to set aside the impugned order dated 29.11.2013 passed by Ld. CIT(A)-XI, 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 3rd day of February, 2021 after the conclusion of the virtual hearing.

Recent GST High Court judgments

Search GST case law →