ITO, WARD- 5(3), NEW DELHI vs. CALENDULA DEALCOM PVT. LTD., NEW DELHI

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ITA 4775/DEL/2017Status: DisposedITAT Delhi01 February 2021AY 2010-112 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 accepted the assessee's request for dismissal of the appeal. The Revenue's appeal was dismissed based on the settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The Revenue filed an appeal for assessment year 2010-11. The assessee requested the dismissal of the appeal as they opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the Revenue's appeal should be dismissed when the assessee has settled the dispute under the Vivad 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 ‘B’ : NEW DELHI

Before: JUSTICE P.P. BHATT, HON’BLE & SHRI G.S. PANNU, HON’BLE

For Appellant: Ms. Nidhi Srivastava, CIT(DR)
For Respondent: Ms. Umang Luthra, Advocate
Hearing: 01.02.2021Pronounced: 01.02.2021

PER JUSTICE P.P. BHATT, PRESIDENT

1.

This appeal by the Revenue for the assessment year 2010-11 is directed against the order of learned CIT(A)-2, New Delhi. 2. The Assessee’s A.R. vide letter dated 30.01.2021 has requested for dismissal of the appeal filed by the Revenue and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed. It was, accordingly prayed for dismissal of the appeal filed by the Revenue.

3.

Learned CIT(DR) has no objection.

4.

In view of the above, we accept the request of the Assessee’s Authorised Representative for dismissal of appeal filed by the Revenue.

5.

In the result, the appeal of the Revenue is dismissed.

Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 01st February, 2021.

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