What did the Tribunal hold?

The Tribunal dismissed all the appeals as withdrawn based on the assessee's statement about settling the dispute under the Vivaad Se Vishwas Scheme. Liberty was granted to revive the appeals if settlement failed for technical reasons.

The assessee and revenue filed cross-appeals before the ITAT for assessment years 2001-02 to 2004-05. The assessee informed the tribunal that declarations were filed under the Vivaad Se Vishwas Scheme, 2020 to settle the dispute.

What were the issues?

The primary issue was the pendency of appeals before the tribunal. The settlement of the dispute under the Vivaad Se Vishwas Scheme rendered the appeals infructuous.

ADIT vs M/S. Ge Capital European Treasury… | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH ‘D’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. KULDIP SINGH

For Respondent: DR Assessee by Sh. Sachit Jolly, Advocate

Hearing: 11/01/2021Pronounced: 11/01/2021

PER N. K. BILLAIYA, AM: and 5921/Del/2013, 5733/Del/2013 and 5922/Del/2013, 5734/Del/2013 and 5923/Del/2013, 5735/Del/2013 and 5924/Del/2013 are cross appeals by the assessee and the revenue preferred against the orders for A.Y.2001-02 to 2004-05 respectively.

At the very outset the counsel for the assessee stated that the appellant has filed declarations under Vivaad Se Vishwas Scheme, 2020 to settle the dispute. The counsel stated that relevant forms have already been filed.

On such statement all these appeals are dismissed as withdrawn. However, liberty is given to the appellants to approach the Tribunal for the revival of the appeals if for some technical reason the dispute could not be settled under the Vivaad Se Vishwas Scheme, 2020.

On such concession all the appeals are dismissed. 5. Decision announced in the open court in the presence of both the representatives on 11.01.2021.

ADIT, NEW DELHI vs. M/S. GE CAPITAL EUROPEAN TREASURY SERVICES LTD., NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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