ITO, NEW DELHI vs. M/S BHARTIYA RAIL BIJLEE CO. LTD., NEW DELHI

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ITA 2153/DEL/2017Status: DisposedITAT Delhi30 December 2020AY 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 assessee opted to settle the tax disputes under the Vivad Se Vishwas Scheme, 2020. The Tribunal accepted the assessee's request for withdrawal.

What were the facts?

The Revenue filed appeals, and the assessee filed a cross-objection for assessment years 2012-13, 2013-14, and 2014-15. The assessee requested withdrawal of their appeals and cross-objection.

What were the issues?

Whether the appeals and cross-objection should be dismissed due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “C” BENCH: NEW DELHI

Before: SHRI G.S. PANNU & SHRI K.N.CHARY

Hearing: 30.12.2020Pronounced: 30.12.2020

Heard together (2 matters)

ITA Nos.2153/Del/2017
C.O.No.130/Del/2017

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

PER G.S. PANNU, VP : These appeals by the Revenue and Cross-objection by the assessee for the assessment years 2012-13, 2013-14 & 2014-15 is directed against the orders of learned CIT(A), New Delhi dated 19.01.2017, 24.09.2018 and 24.09.2018 respectively.

2.

None appeared on behalf of the assessee at the time of Virtual hearing before us. The learned counsel for the assessee, vide its letter dated 22.12.2020, received through email, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeals.

5.

In view of the above, all appeals filed by the Revenue are dismissed as well as cross-objection filed by the assessee is also dismissed.

Above decision was announced on conclusion of Virtual Hearing on 30th December, 2020.

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