BRISK INFRASTRUCTURE AND DEVELOPERS P.LTD,NEW DELHI vs. ADDL.CIT, RANGE-73, NEW DELHI

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ITA 3027/DEL/2022Status: DisposedITAT Delhi09 January 2025AY 2015-16Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI M. BALAGANESH (Accountant Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the VSVS scheme to settle the dispute. Therefore, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Additional CIT under Section 271C of the Income Tax Act. Subsequently, the assessee opted to avail the Vivad se Vishwas Scheme (VSVS) 2024.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 271C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI

Hearing: 01/01/2025
1.

This appeal of the Assessee arises out of the order of the Commissioner of Income Tax (Appeals)-38, New Delhi [hereinafter referred to as ‘CITA(A)’] in Ap. No.10148/2019-20 for A.Y. 2015-16

Page 1 of 3 Brisk Infrastructure Vs. Addl. CIT against the order passed by Addl. CIT, Range-73, New Delhi u/s 271C of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) on 31.03.2018 for the Assessment Year 2014-15.

2.

The learned AR filed letter dated 01.01.2025 stating that assessee had opted to avail VSVS scheme 2024 for which declaration in form No.1 has already been filed.

3.

Since the assessee had opted settling the dispute arising out of this appeal by availing VSVS scheme, 2024, the appeal filed by the assessee is hereby treated as withdrawn with liberty to be given to the assessee to get this appeal restored on an application made by it in the event of the declaration made under VSVS scheme, 2024 not attaining finality for any reason whatsoever.

4.

With the above mentioned liberty given to the assessee, the appeal filed is hereby dismissed as withdrawn.

Order pronounced in the open court on 01.01.2025

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