JAGAT POLYMERS P.LTD,NEW DELHI vs. ITO, WARD-13(1), NEW DELHI

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ITA 4622/DEL/2019Status: DisposedITAT Delhi24 February 2021AY 2009-103 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The tribunal dismissed the appeals as withdrawn, with a liberty to the assessee to approach the tribunal for reinstitution if the dispute is not resolved under the Vivad se Vishwas Act.

What were the facts?

The assessee filed appeals against the CIT(A) orders for AY 2009-10 and 2010-11. The assessee informed the tribunal that they have applied for resolution of the pending issue under the Vivad se Vishwas Scheme, 2020.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘SMC-2’ NEW DELHI

Before: SHRI N. K. BILLAIYA & MS SUCHITRA KAMBLE

Hearing: 24.02.2021Pronounced: 24.02.2021

Heard together (2 matters)

I.T.A. No. 4622 /DEL/2019
I.T.A. No. 4623/DEL/2019

Read from the judgment's own cause title. This page is filed under one of them.

ORDER PER SUCHITRA KAMBLE, JM

These two appeals are filed by the assessee against the order dated 29/03/2019 passed by the CIT(A)-36, New Delhi for Assessment Year 2009-10 & 2010-11 respectively.

2.

Before us, the Ld. AR submitted that the assessee has moved an application to resolve the pending issue through Direct Tax “Vivad se Vishwash Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 and awaited for Form No. 3.

3.

In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeals of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of both the appeals and the Tribunal shall consider the same. The appeals of the assessee are dismissed as withdrawn.

4.

In result, both the appeals of the assessee are dismissed. Order pronounced in the open court in presence of both the parties on this 24th day of February, 2021.

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