DCIT, NEW DELHI vs. M/S. LVMH WATCH & JEWELLERY INDIA PVT. LTD., NEW DELHI

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ITA 3148/DEL/2017Status: DisposedITAT Delhi20 December 2024AY 2010-11Bench: SHRI MAHAVIR SINGH (Vice President), SHRI PRADIP KUMAR KEDIA (Accountant Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal acknowledged the assessee's decision to pursue the DTVSV Scheme and their request for withdrawal, which was agreed to by the Revenue's Senior Departmental Representative. Consequently, all appeals were dismissed as withdrawn, with a proviso that the Revenue could seek restoration if the assessee failed to benefit from the scheme.

What were the facts?

The Revenue filed appeals against various first appellate orders related to assessment orders for different assessment years. The assessee opted for the 'Direct Tax Vivad Se Vishwas (DTVSV) Scheme, 2024', having filed Form 1 and received Form 2, leading to a request for withdrawal of the appeals.

What were the issues?

Whether appeals filed by the Revenue should be dismissed as withdrawn due to the assessee's election to opt for the Direct Tax Vivad Se Vishwas (DTVSV) Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

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

Before: SHRI MAHAVIR SINGH & SHRI PRADIP KUMAR KEDIA

For Appellant: Ms. Harpreet Kaur Hansra, Sr. DR
For Respondent: Shri Rachit Agarwal, CA
Hearing: 20.12.2024Pronounced: 20.12.2024

ITA Nos. 2939/Del/2015 & 3148/Del/2017 [Assessment Years : 2009-10 & 2010-11] DCIT vs LVMH Watch & Jewellery India Pvt.Ltd. Circle-15(2) 301-312, 3rd Floor, Block F New Delhi International trade Tower, Nehru Place New Delhi-110019 PAN-AAACL7814N APPELLANT RESPONDENT Appellant by Ms. Harpreet Kaur Hansra, Sr. DR Respondent by Shri Rachit Agarwal, CA Date of Hearing 20.12.2024 Date of Pronouncement 20.12.2024 ORDER

PER PRADIP KUMAR KEDIA, AM :

1.

The captioned appeals arise from the first appellate orders in the case of Revenue in respective assessment orders passed by the Assessing Officer tabulated hereunder: Sr.

Assessment Remarks Nos. Order dated Order dated 1. 2711/Del/2014 CIT(A)-XX, 31.01.2011 Assessment Order passed New Delhi under section 143(3) r.w.s order dated 144C of the Income Tax 20.02.2014 Act, 1961. 2 4349/Del/2014 CIT(A)-XX, 19.01.2012 -do- New Delhi order dated 30.05.2014

3.

2939/Del/2015 CIT(A)-44, 15.03.2013 -do- New Delhi order dated 24.02.2015 4. 3148/Del/2017 CIT(A)-44, 28.04.2014 Assessment Order passed New Delhi under section 143(3) of order dated the Income Tax Act, 15.11.2016 1961. All captioned appeals of the Revenue have been heard together and therefore, a consolidated order is being passed hereunder: 2. When the matter was called for hearing, the Ld. Counsel for the assessee referred to the letter dated 03.12.2024 submitted that the assessee has filed declaration in Form 1 in order to avail “The Direct Tax Vivad Se Vishwas (DTVSV) Scheme, 2024”. Form 2 has also been issued by the Income Tax Department. The Ld. Counsel of the assessee thus sought withdrawal of the appeals. 3. The Ld. Sr. DR for the Revenue fairly agreed to the application of the assessee.

4.

In the light of oral/written request made on behalf of the assessee, the captioned appeals are deemed to be dismissed as withdrawn. However, in the event, the assessee fails to avail the benefit of DTVSV Scheme for any reasons, then the Revenue concerned shall be at liberty to seek restoration of original appeals for hearing before ITAT in accordance with law.

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