M/S. INTERNATIONAL CARS & MOTORS LTD.,NEW DELHI vs. DCIT, NEW DELHI

ITA 3093/DEL/2014Status: DisposedITAT Delhi23 November 2020AY 2009-102 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 appeals with the liberty to the assessee to approach the Tribunal for revival if the dispute is not settled under the Vivad Se Vishwas Scheme. The appeals were dismissed with these directions.

What were the facts?

The assessee preferred appeals against the CIT(A) orders for assessment years 2007-08, 2008-09, and 2009-10. The assessee had moved an application under the Vivad Se Vishwas Scheme, 2020 to settle the dispute.

What were the issues?

The primary issue was the pendency of appeals before the ITAT, which were subsequently addressed by the assessee opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI FRIDAY BENCH ‘C’ : NEW DELHI

Before: SHRI N.K. BILLAIYA

For Appellant: Adv. &

The captioned appeals by the assessee are preferred against the order of the Ld. CIT(A)-28, New Delhi for the assessment year 2007-08, 2008-09 & 2009-10.

At the very outset, Ld. Counsel for the assessee stated that the Appellant has moved an Application under the Vivad Se Vishwas Scheme, 2020 to settle the dispute.

On such note, we dismiss the captioned appeals with the liberty to the Appellant to approach the Tribunal for the revival of the appeals, if for some reason the dispute is not settled under the Vivad Se Vishwas Scheme, 2020.

With the above directions, all the three appeals of the assessee are dismissed.

Above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 23rd November, 2020.

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