ITO, NEW DELHI vs. M/S SAGU INVESTMENT & FINANCE LTD., NEW DELHI

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ITA 5973/DEL/2016Status: DisposedITAT Delhi25 January 2021AY 2012-132 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 settled the dispute under the Vivad se Vishwas Act. Consequently, the appeal was consigned to the records.

What were the facts?

The Revenue preferred an appeal against an order for Assessment Year 2012-13. The assessee opted to settle the tax arrears under The Direct Tax Vivad se Vishwas Act, 2020 and filed the necessary declaration.

What were the issues?

Whether the appeal should be dismissed as the assessee has settled the dispute under the Vivad se Vishwas Act, 2020.

Which sections of the Income-tax Act were involved?

Section 4

AI-generated summary — verify with the full judgment below

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

Hearing: 25.01.2021Pronounced: 25.01.2021

Appellant By Sh. Prakash Dubey, Sr. DR Respondent by Sh. Ravi P. Mall, Adv. Date of Hearing 25.01.2021 Date of Pronouncement 25.01.2021 ORDER

PER SUDHANSHU SRIVASTAVA, JM:

1.

This appeal is preferred by the Revenue against order dated 30.09.2016 passed by the Learned Commissioner of Income Tax (Appeals)-14, New Delhi {CIT(A)} for Assessment Year 2012-13.

2.0 The Ld. Authorized Representative (AR) submits that the assessee has opted to settle the dispute relating to the tax arrears

ITO vs. M/s Sagu Investment & Finance Ltd. for the assessment year under consideration under The Direct Tax Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas Act, 2020 has been filed by the assessee and that Form-III has also been received.

3.0 Considering the aforesaid situation, the captioned appeal is consigned to the records and treated as dismissed.

4.0 In view of the aforesaid, the appeal is consigned to the records and, for statistical purposes, is treated as dismissed.

Above decision was announced on conclusion of Virtual Hearing on 25th January, 2021.

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