NANAK RAM JAISINGHANI,NEW DELHI vs. ITO, NEW DELHI

ITA 3247/DEL/2017Status: DisposedITAT Delhi13 January 2021AY 2011-123 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 appeal as the assessee opted for the Vivad Se Vishwas Scheme. The assessee was granted liberty to revive the appeal if the dispute settlement fails.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2011-12. The assessee subsequently moved an application under the Vivad Se Vishwas Scheme, 2020 to settle the dispute.

What were the issues?

The primary issue was the pendency of the appeal before the Tribunal in light of the assessee's decision to settle the dispute under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI FRIDAY BENCH ‘E’ : NEW DELHI

Before: SHRI H.S. SIDHU & SHRI PRASHANT MAHARISHI

ORDER PER H.S. SIDHU, JM :

The captioned appeal by the assessee is preferred against the order of the Ld. CIT(A)-38, New Delhi for the assessment year 2011-12.

At the very outset, Ld. Counsel for the assessee stated that the Appellant has moved an Application under the Vivad Se Vishwas Scheme, 2020 to settle the dispute.

On such note, we dismiss the captioned appeal with the liberty to the Appellant to approach the Tribunal for the revival of the appeal, if for some reason the dispute is not settled under the Vivad Se Vishwas Scheme, 2020.

With the above directions, the appeal of the assessee is dismissed.

Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 13th January, 2021.

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