RAVI ORGANICS LTD.,MUZAFFARNAGAR vs. ACIT, CIRCLE- 2, MUZAFFARNAGAR

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ITA 5859/DEL/2017Status: DisposedITAT Delhi24 February 2021AY 2012-133 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 noted that the assessee had settled the dispute under the Vivad se Vishwas Act. Consequently, the appeal was consigned to the records and treated as dismissed for statistical purposes.

What were the facts?

The assessee, Ravi Organics Ltd., filed an appeal for Assessment Year 2012-13. The assessee subsequently opted to settle the tax arrears under The Direct Tax Vivad se Vishwas Act, 2020, by filing the necessary declaration and receiving Form-III.

What were the issues?

Whether an appeal filed before the ITAT should be dismissed when the assessee has opted for settlement under The Direct Tax 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 ‘F’: NEW DELHI

Hearing: 24.02.2021Pronounced: 24.02.2021

ORDER PER A.N.MISSHRA, AM: This appeal is preferred by the assessee against order dated 25.07.2017 passed by the Learned Commissioner of Income Tax (Appeals)-Muzaffarnagar {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 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 24th February, 2021.

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