SHRI BALWANT RAI WADHWA,NEW DELHI vs. ITO, NEW DELHI

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ITA 4806/DEL/2010Status: DisposedITAT Delhi20 October 2020AY 2001-023 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal disposed of the assessee's appeals in terms of the Vivad se Vishwas Scheme, 2020. This disposal is subject to the approval of the Competent Authority.

What were the facts?

The assessee filed appeals against orders of the CIT(A) for AY 2001-2002 and 2002-2003. The assessee subsequently filed declarations under the Vivad se Vishwas Scheme, 2020 to settle the matters.

What were the issues?

Whether the appeals can be disposed of under the Vivad se Vishwas Scheme. The primary issue is the settlement of tax disputes through the scheme.

Which sections of the Income-tax Act were involved?

Vivad se Vishwas Scheme, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “A” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI PRASHANT MAHARISHI

Hearing: 20.10.2020Pronounced: 20.10.2020

ORDER PER BHAVNESH SAINI, J.M.

Both the appeals by assessee are directed against the different Orders of the Ld. CIT(A)-XXI, New Delhi, Dated 29.09.2010 for the A.Y. 2001-2002 and Dated 01.11.2010 for the A.Y. 2002-2003.

2 ITA.Nos.4806 & 6076/Del./2010 Shri Balwant Rai Wadhwa, New Delhi. 2. We have heard the Learned Representative of both the parties through video conferencing and perused the material available on record.

3.

The Learned Counsel for the Assessee at the outset submitted that assessee has filed Declaration in Form Nos.1 and 2 with the Income Tax Department under the Direct Taxes VIVAD SE VISHWAS SCHEME, 2020 to settle the matters. He has, therefore, submitted that appeals could be disposed of in terms thereto.

4.

In view of the above fact, since assessee has availed the benefit under VIVAD SE VISHWAS SCHEME, 2020 to settle the matters, therefore, the appeals of the assessee stands disposed of in terms thereof, subject to approval of the same by the Competent Authority. Appeals of the assessee are accordingly disposed of.

5.

In the result, appeals of the assessee disposed of.

3 ITA.Nos.4806 & 6076/Del./2010 Shri Balwant Rai Wadhwa, New Delhi. Order pronounced in the open Court.

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