WELDON POLYMERS PRIVATE LIMITED,DELHI vs. ACIT, CENTRAL CIRCLE- 20, DELHI, NEW DELHI

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ITA 1269/DEL/2024Status: DisposedITAT Delhi19 December 2024AY 2010-112 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 the assessee's election to settle the dispute under the Direct Taxes Vivad Se Vishwas Act, 2020, which the Revenue did not dispute. Consequently, the assessee's appeal was dismissed.

What were the facts?

The assessee filed an appeal for Assessment Year 2010-11 against an order by the Commissioner of Income-tax (Appeals) concerning proceedings under Section 271(1)(c) of the Income-tax Act, 1961. During the hearing, the assessee submitted an application indicating that it had opted for settlement under the Direct Taxes Vivad Se Vishwas Act, 2020, for the relevant assessment year.

What were the issues?

Whether the appeal should be adjudicated or dismissed given the assessee's decision to settle the dispute under the Direct Taxes Vivad Se Vishwas Act, 2020.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

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

Before: SHRI SATBEER SINGH GODARA

For Appellant: Ms. Ananya Kapoor, Adv.; &, Shri Shivam Yadav, Adv
For Respondent: Shri Siddharth B.S. Meena, Sr. DR
Hearing: 19.12.2024Pronounced: 19.12.2024

O R D E R

PER SATBEER SINGH GODARA, JM:

1.

This assessee’s appeal for assessment year 2010-11 arises against Commissioner of Income-tax (Appeals), New Delhi DIN and order no. ITBA/APL/M/250/2023-24/1059153361(1), dated 28.12.2023, in case no. CIT(A), Delhi-27/10078/2009-10, in proceedings u/s 271(1)(c) of the Income-tax Act, 1961, hereinafter referred to as the ‘Act’.

Heard both the parties. Case file perused.

2.

Learned counsel appearing for the assessee submits that assessee herein has filed application dated 16.12.2024 stating that for the impugned assessment year, it

3.

This assessee’s instant appeal is dismissed in above terms subject to all just exceptions..

Order pronounced in open court on 19.12.2024.

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