ANU COLONISERS LTD,NEW DELHI vs. ITO WARD - 2(4), NEW DELHI

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ITA 5905/DEL/2019Status: DisposedITAT Delhi07 January 2021AY 2015-162 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 had opted for the Vivad Se Vishwas Scheme. The dismissal was with liberty to restore the appeal if the dispute is not settled under the scheme.

What were the facts?

The assessee filed an appeal against an order for AY 2015-16. The assessee subsequently opted to settle the tax arrears under the "Vivad Se Vishwas Scheme, 2020".

What were the issues?

Whether the appeal should be dismissed or adjourned in light of 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 R.K. PANDA & SHRI KULDIP SINGH

For Appellant: Ms. Monica Aggarwal, CA
For Respondent: Ms. Shivani Bansal, Senior DR
Hearing: 07.01.2021

PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, M/s. Anu Colonisers Limited (hereinafter referred to as ‘the assessee’), by filing the present appeal, sought to set aside the impugned order dated 04.06.2019 passed by Ld.

Commissioner of Income-tax (Appeals)-19, New Delhi qua the assessment year 2015-16.

2.

Ld. Counsel for the assessee filed an application seeking adjournment of the case on the ground 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” and has filed necessary Forms 1 & 2 with the Tax Department.

3.

Keeping in view the aforesaid facts, present appeal is hereby dismissed with liberty to get it restored by the assessee in case dispute is not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeal is dismissed. Order pronounced in open court on this 7th day of January, 2021 after the conclusion of the virtual hearing.

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