MGF SECURITIES PVT LTD,NEW DELHI vs. ITO WARD - 16(4), NEW DELHI

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ITA 7996/DEL/2019Status: DisposedITAT Delhi28 October 2020AY 2010-113 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The Tribunal treated the appeal as withdrawn, subject to the settlement under the Vivad Se Vishwas Scheme. The assessee was granted liberty to approach for restoration if the dispute was not settled.

What were the facts?

The assessee opted to settle the dispute under the Vivad Se Vishwas Scheme and was awaiting the Revenue's acceptance. The appeal was filed against the CIT(A)'s order for AY 2010-11.

What were the issues?

The primary issue was the settlement of the dispute under the Vivad Se Vishwas Scheme, leading to the withdrawal of the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘E’ NEW DELHI

Before: SH. H.S.SIDHU & SH. ANADEE NATH MISSHRA

For Appellant: Ms. Bharti Sharma, Adv
For Respondent: Ms. Rakhi Vimal, Sr. DR
Hearing: 27.10.2020Pronounced: 28.10.2020

This appeal filed by the assessee is directed against the appellate order of the Ld. CIT(A)-6, New Delhi, dated 23.09.2019 for the assessment year 2010-11.

2.

At the very outset, the Learned Counsel for the assessee stated that the appellant has opted to settle the dispute in the appeal, under Vivad Se Vishwas Scheme and 2 (ITA No. 7996.D.2019)

that the assessee was awaiting the acceptance by Revenue for settlement of the disputes under the aforesaid scheme.

3.

After due consideration of the matter and in view of the foregoing, we treat this appeal as withdrawn on account of the aforesaid scheme, subject to settlement of the disputes in this appeal under the aforesaid scheme.

4.

With these directions, the appeal of the assessee is dismissed, being treated as withdrawn. The assessee will be at liberty to approach Tribunal for restoration of appeal if the disputes in this appeal are not settled under the aforesaid scheme.

5.

For statistical purposes this appeal is dismissed.

Order pronounced in the Open Court on 28th October, 2020.

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