PRACHI INDIA PRIVATE LIMITED,NEW DELHI vs. ACIT CIRCLE-20(1), NEW DELHI

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ITA 7133/DEL/2019Status: DisposedITAT Delhi09 September 2020AY 2011-123 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 assessee's request to withdraw the appeal as they had opted for the Vivad Se Vishwas Scheme. The withdrawal is subject to the condition that if the dispute is not resolved under the scheme, the assessee can seek reinstitution of the appeal.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed under section 147/143(3). The assessee later opted for the 'Vivad Se Vishwas Scheme, 2020' to resolve the tax arrears for the assessment year in question.

What were the issues?

Whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 147,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘F’, NEW DELHI

For Appellant: CA यथ क ओर से /
For Respondent: Ms. Rakhi Vimal, Sr. DR
Hearing: 09.09.2020Pronounced: 09.09.2020

सुनवाई क" तारीख / घोषणा क" तारीख / Date of Hearing : 09.09.2020 Date of Pronouncement: 09.09.2020 आदेश आदेश / ORDER आदेश आदेश PER SUSHMA CHOWLA, VP The present appeal filed by assessee is against order of CIT(A)-7, New Delhi dated 11.07.2019 relating to assessment year 2011-12 against the order passed under section 147/143(3) of the Income-tax Act, 1961 (in short ‘the Act’).

2 Assessment Year: 2011-12

2.

The Ld. AR for the assessee has requested for withdrawal of the appeal filed by the assessee and stated that the assessee has opted the dispute relating to the tax arrears for the Assessment Year under consideration under “Vivad Se Vishwas Scheme, 2020”. An application to this effect has been filed by assessee dated 27.08.2020.

3.

The Ld. DR for the Revenue has no objection to the same.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal.

5.

However, the aforesaid is subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the afore-stated Act, the appellant (i.e. the assessee) shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. The Ld. DR for the Revenue has no objection with regard to the aforesaid caveat.

6.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 09th September, 2020. (ANIL CHATURVEDI) (SUSHMA CHOWLA) लेखा सद"य/ACCOUNTANT MEMBER उपा"य" उपा"य" उपा"य" / VICE PRESIDENT उपा"य" लेखा सद"य लेखा सद"य लेखा सद"य "द"ली "द"ली "द"ली / "दनांक Dated : 09th September, 2020 "द"ली *Amit Kumar*

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