ITO, NEW DELHI vs. M/S. OZONE ARCHITECTURAL PRODUCTS, NEW DELHI

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ITA 4469/DEL/2016Status: DisposedITAT Delhi28 January 2021AY 2013-142 pages

In favour of the assessee: the Revenue'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 opted for settlement under the Vivaad Se Vishwas Scheme. Following a Bombay High Court decision, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The Revenue filed an appeal against an order of the CIT(A). The assessee submitted that they had opted for settlement under The Direct Taxes Vivaad Se Vishwas Scheme, 2020, and had filed the necessary forms.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Vivaad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI

For Appellant: Ms. Rashi Singhal, CA
For Respondent: Shri Sohil Malik, Sr. DR, Ms. Rashi Singhal, CA
Hearing: 28/01/2021

Revenue by : Shri Sohil Malik, Sr. DR Assessee by: Ms. Rashi Singhal, CA Date of Hearing 28/01/2021 Date of pronouncement 28 /01/2021 O R D E R PER PRASHANT MAHARISHI, A. M.

1.

The ld AO files this appeal against order of the Commissioner of Income Tax (Appeals)-14, New Delhi dated 03.06.2016 for Assessment Year 2013-14.

2.

When the matter is called up for hearing the assessee submitted a letter dated 25.01.2021 wherein, it is submitted that assessee has already opted for settlement of the dispute involved in this appeal Under The Direct Taxes Vivaad Se Vishwas Scheme, 2020 by filing Form No. 1 and 2. Subsequently, form No. 3 as per section 5(1) of the Vivaad Se Vishwas Scheme, 2020 was also issued to the assessee on 18/01/2021. Therefore, the appeal of the ld AO may be dismissed as withdrawn.

3.

The ld DR has not raised any objection on the request of the assessee.

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