VIJAY POWER GENERATORS LTD vs. ITO WARD-17 (3), NEW DELHI

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ITA 2157/DEL/2008Status: DisposedITAT Delhi11 February 2025AY 2003-2004Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), Ms. MADHUMITA ROY (Judicial Member)2 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 noted that the assessee had opted for settlement under the Vivad Se Vishwas Scheme. The Revenue did not object to this submission.

What were the facts?

The assessee filed an appeal against the assessment order for AY 2003-04. During the pendency of the appeal, the assessee opted for settlement under the Direct Taxes Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “F ”: NEW DELHI

Before: SHRI S. RIFAUR RAHMAN

For Appellant: Ms. Harpreet Kaur Hansra, Sr. DR
For Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Hearing: 11.02.2025Pronounced: 11.02.2025

O R D E R

PER Ms. MADHUMITA ROY, JM:

1.

The instant appeal, filed by the assessee, is directed against the order dated 20.03.2008 passed by the learned Commissioner of Income-tax (Appeals)-XIX, New Delhi, arising out of the order dated 29.03.2006 passed by the ITO, Ward 17(3), New Delhi u/s 143(3) of the Income Tax Act, 1961 (hereinafter referred to as “the Act”), for assessment year 2003-04.

2.

The learned counsel appearing for the assessee filed an application at the Bar stating that for the impugned assessment year 2003-04, the assessee has opted for settlement under the Direct Taxes Vivad Se Vishwas Scheme, 2024. To this effect he has also filed Form 1 under the DTVSV 2024. He prayed for withdrawal of the instant appeal accordingly. The Revenue fairly did not controvert the aforesaid

3.

In the result, assessee’s appeal is dismissed as withdrawn. Order pronounced in open court on 11.02.2025.

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