TARUN KUMAR SARAF & SONS (HUF),DELHI vs. ITO, WARD-48(2), NEW DELHI

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ITA 534/DEL/2019Status: DisposedITAT Delhi18 December 2020AY 2015-163 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 accepted the assessees' request to withdraw the appeals, noting that they had opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessees filed appeals before the ITAT for assessment years 2015-16 and 2011-12. Subsequently, they requested to withdraw these appeals.

What were the issues?

The primary issue was whether the appeals should be dismissed as withdrawn due to the assessees opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA SHRI SUDHANSHU SRIVASTAVASHRI SHRI

For Respondent: Shri Jagdish Singh, Senior DR

Heard together (4 matters)

ITA No .532/Del/2019
ITA No .533/Del/2019
ITA No .534/Del/2019
ITA No .7492/Del/2019

Read from the judgment's own cause title. This page is filed under one of them.

PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP These appeals by the assessees for the assessment years 2015- 16 and 2011-12 are directed against the order of learned CIT(A)-16, New Delhi dated 30th November, 2018 and learned CIT(A)-14, New Delhi dated 28th June, 2019.

1.

The learned counsel for the assessees, vide email dated 14th 2. December, 2020 has requested for withdrawal of the appeals filed by the assessees and stated that the assessees have opted to settle the dispute relating to the tax arrears for the assessment years under 3 ITA-531/Del/2019 & 4 Others consideration under the Vivad Se Vishwas Scheme, 2020. Certificates to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 have also been filed.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessees for withdrawal of the appeals.

5.

In the result, all the appeals of the assessees are dismissed as withdrawn.

Above decision was announced in the presence of both the sides on conclusion of Virtual Hearing on 18th December, 2020.

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