PACIFIC PROJECTS LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 1776/DEL/2017Status: DisposedITAT Delhi03 February 2021AY 2006-072 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 consigned the appeals to records and treated them as dismissed, subject to the condition that if the dispute is not resolved under the Act, the assessee can seek reinstitution of the appeals.

What were the facts?

The assessee opted to settle tax arrears for AY 2006-07 under the Vivad se Vishwas Act, 2020. The assessee requested withdrawal of the appeals based on this settlement.

What were the issues?

The primary issue was the assessee's request to withdraw appeals due to opting for a settlement scheme under the Vivad se Vishwas Act.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “F” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI B.R.R. KUMAR

For Appellant: Shri Rano Jain, Adv
For Respondent: Shri Apoorv Bhardwaj, Sr.D.R

PER AMIT SHUKLA, J.M.: The aforesaid appeals have been filed by the assessee against the impugned order dated 04.09.2013 passed by Commissioner of Income Tax (Appeals)-XVII, Delhi for the Assessment Year 2006-07 and order dated 04.01.2017 passed by Commissioner of Income Tax (Appeals)-XXXVI, New Delhi for the Assessment Year 2006-07.

2.

The ld. counsel for the assessee, vide its letter dated 3rd February, 2021 has intimated the Tribunal that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad se

1.

2 I.T.As. No.443/DEL/2014 & 1776/DEL/2017 Vishwas Act, 2020 (in short ‘the Act’) and requested for withdrawal of the said appeal.

3.

Considering the aforesaid situation, the captioned appeals are consigned to records and treated as dismissed.

4.

However, the aforesaid is 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 aforestated Act, the appellant (i.e., the assessee) shall be at liberty to approach the Tribunal for reinstitution of the appeals and the Tribunal shall consider such application appropriately as per law. The respondent (i.e., the Revenue) has no objection with regard to the aforesaid caveat.

5.

In view of the aforesaid, both appeals are consigned to record and, for statistical purposes, are treated as dismissed. Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 3rd January, 2021.

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