SHRI NIWAS LEASING AND FINANCE LTD,NEW DELHI vs. ITO, WARD-23(3), NEW DELHI

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ITA 5411/DEL/2019Status: DisposedITAT Delhi11 January 2021AY 2006-073 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The Tribunal dismissed the assessee's appeal as withdrawn, subject to the condition that if the dispute is not resolved under the Vivad se Vishwash Scheme, the assessee can request for reinstitution of the appeal.

What were the facts?

The assessee filed an appeal against an order for AY 2006-07. The assessee subsequently applied to resolve the issue through the Vivad se Vishwash Scheme, 2020, and has filed the necessary declarations.

What were the issues?

The primary issue was the assessee's intention to settle the tax dispute under the Vivad se Vishwash Scheme, leading to the withdrawal of the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘SMC-1’ NEW DELHI

Before: SHRI R. K. PANDA & MS SUCHITRA KAMBLE

Hearing: 11.01.2021Pronounced: 11.01.2021

This appeal is filed by the assessee against the order dated 01/04/2019 passed by CIT(A)-8, New Delhi for Assessment Year 2006-07.

2.

Before us, the assessee has moved an application dated 02/01/2021 where in it is submitted that the assessee is interested to resolve the pending issue through Direct Tax “ Vivad se Vishwash Scheme” (VSV) Act, 2020, and has filed Declaration Form No. 1 & 2 but the authorities have not yet granted Certificate in Form No. 3.

3.

In view of the aforesaid facts and after considering the submissions of the assessee, we dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider directions the appeal of the assessee is dismissed as withdrawn.

4.

In the result, appeal of the assessee is dismissed.

5.

Order is pronounced in the open court in presence of both the parties on 11th January, 2021.

Order pronounced in the Open Court on this 11th Day of JANUARY, 2021.

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