DCIT, NEW DELHI vs. M/S HBN HOUSING FINANCE LTD., NEW DELHI

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ITA 4574/DEL/2013Status: DisposedITAT Delhi19 November 2020AY 2006-072 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal disposed of the departmental appeal in terms of the Vivad Se Vishwas Scheme, subject to the issuance of Form No. 3 in favour of the assessee.

What were the facts?

The Revenue filed an appeal against the order of the CIT(Appeals). The assessee submitted that they had opted for the Vivad Se Vishwas Scheme and filed the necessary forms.

What were the issues?

The primary issue was the disposal of the appeal given the assessee's participation in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “C” NEW DELHI

Before: SHRI BHAVNESH SAINI & SHRI ANIL CHATURVEDI

Hearing: 19.11.2020

आदेश /O R D E R PER BHAVNESH SAINI, J.M.

1.

This appeal by Revenue has been directed against the order of Ld. CIT(Appeals)-XXXIII, New Delhi dated 01.04.2013 for AY 2006-07.

2.

The assessee has placed on record an application and submission stating therein that in the aforesaid Departmental appeal assessee has already opted for Vivad Se Vishwas Scheme and duly filed the form no. 1 & 2.

3.

Ld. Representatives of both the parties, therefore, submitted that the Departmental appeal may be disposed of in terms of above subject to issue of form no. 3 in favour of the assessee.

DCIT Vs. HBN Housing Finance Ltd./ I.T.A.No.4574/Del/2013/A.Y.2006-07

4.

Considering the submission of the parties as above, Departmental appeal stands disposed of in terms of above subject to issue of form no. 3 in favour of the assessee under Vivad Se Vishwas Scheme.

5.

In the result, Departmental appeal stands disposed of in terms of above.

Order pronounced in the open court on 19/11/2020.

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