DCIT,CENTRAL CIRCLE-1, FARIDABAD vs. EPICU AGRO P.LTD, NEW DELHI

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ITA 5573/DEL/2017Status: DisposedITAT Delhi05 January 2021AY 2009-102 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 agreed with the assessee's proposition to settle the dispute. Consequently, the appeals filed by the Revenue were rendered infructuous.

What were the facts?

The Revenue filed appeals for assessment years 2009-10 and 2010-11. The assessee expressed an intention to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the fate of the Revenue's appeals given the assessee's intent to utilize the Vivad Se Vishwas Scheme for dispute resolution.

AI-generated summary — verify with the full judgment below

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

Before: SHRI H.S. SIDHU & SHRI A.N. MISSHRA

For Appellant: Ms. Nidhi Srivastava, CIT(DR)

ORDER PER H.S. SIDHU, JM : These appeals by the Revenue for the assessment years 2009-10 & 2010-11 are directed against the respective orders of Ld. CIT(A)-3, Gurgaon dated 08.06.2017.

2.

Ld. Counsel for the assessee has requested for withdrawal of these appeals filed by the Revenue and stated that assessee has decided to file 2 ITA-5573 & 5574/Del/2017 applications to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.

3.

Learned DR has agreed to the aforesaid proposition of the Ld. Counsel for the Assessee.

4.

In view of the above, both the appeals filed by the Revenue have become infructuous, hence, the same are dismissed as such.

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