VEDANTA LTD(SUCCESSOR TO CAIRN INDIA LTD)DLF ATRIA BUILDING,NEW DELHI vs. ACIT, CIRCLE 25(1), NEW DELHI

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ITA 2277/DEL/2022Status: HeardITAT Delhi22 April 2025AY 2016-17Bench: SHRI RAMIT KOCHAR (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)2 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The Tribunal acknowledged the Assessee's submission and dismissed the appeal as withdrawn. It granted the Assessee the liberty to restore the appeal if its application under the 'DTVSVS-2024' scheme fails for any reason.

What were the facts?

The Assessee filed an appeal against the order of the Assistant Commissioner of Income Tax for AY 2016-17. The Assessee sought to withdraw the appeal, stating that it had opted to avail benefits under the 'Direct Tax Vivad se Vishwas Scheme, 2024' (DTVSVS) and provided Form No. 1. The Ld. DR had no objection to the withdrawal.

What were the issues?

Whether the appeal should be dismissed as withdrawn given the Assessee's election to proceed under the Direct Tax Vivad se Vishwas Scheme, 2024.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Hearing: 22/04/2025Pronounced: 22/04/2025

PER YOGESH KUMAR, U.S. JM:

1.

The present appeal is filed by the Assessee against the order of the Assistant Commissioner of Income Tax, (‘Ld. ACIT’ for short)Circle 25 (1), Delhi, dated 31/07/2022 for the Assessment Year 2016-17.

2.

The Ld. AR submitted that Assessee seeking to withdraw the present appeal on the ground that Assessee has opted to avail benefits of ‘Direct Tax Vivad se Vishwas Scheme, 2024’ (‘DTVSVS’) and also produced the Form No. 1 issued under the scheme.

3.

The ld. DR submitted no objection to withdraw the Appeal.

4.

Recoding the submission made by the Assessee, we dismiss the Appeal of the Assessee with a liberty to get the Appeal restored in case of application under ‘DTVSVS’-2024 fails for any reason.

5.

In the result, appeal is filed by the Assessee is dismissed as withdrawn.

Order pronounced in the open court on 22nd April, 2025

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