GURMUKH SINGH BALI,NEW DELHI vs. ACIT, NEW DELHI

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ITA 1244/DEL/2019Status: HeardITAT Delhi06 February 2024AY 2015-16Bench: SHRI NARENDRA KUMAR BILLAIYA (Accountant Member), SHRI KUL BHARAT (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?

During the hearing, the assessee's counsel requested to withdraw the appeal, stating that the assessee had opted for the Vivad Se Vishwas Scheme, 2020, and had settled the tax arrears. The Departmental Representative did not object to this request. The Tribunal allowed the withdrawal, consequently dismissing the appeal as withdrawn.

What were the facts?

The assessee appealed against the disallowance of deduction amounting to Rs. 46,79,981/- under section 80IC of the Income Tax Act, 1961, pertaining to the assessment year 2015-16. The disallowance was related to the interpretation of "Eco-tourism" for the assessee's hotel business and a claim under section 80IC(2)(b) for substantial expansion.

What were the issues?

Whether the deduction under section 80IC for Eco-tourism related hotel activities and substantial expansion was correctly disallowed by the lower authorities.

Which sections of the Income-tax Act were involved?

Section 80IC,Section 80IC(2)(b)

AI-generated summary — verify with the full judgment below

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

Before: SHRI NARENDRA KUMAR BILLAIYA & SHRI KUL BHARAT

For Appellant: Shri Nikhil Goyal, Adv
For Respondent: Shri Sandeep Kumar, Mishra, Sr. DR
Hearing: 06.02.2024Pronounced: 06.02.2024

O R D E R PER KUL BHARAT, JM:

This appeal, by the assessee, is directed against the order of the learned Commissioner of Income-tax (Appeals)-14, New Delhi, dated 13.12.2018, pertaining to the assessment year 2015-16. The assessee has raised following grounds of appeal:

“1. That the order of the Ld. Assessing Officer's & Worthy CIT (A) order are contrary to law and facts of the case.

2. That the Ld. AO & Worthy CIT (A) grossly erred in making/upholding an addition of Rs. 46,79,981/- on account of disallowance of deduction u / s 80IC of the Income Tax Act, 1961.

3. That the Ld. A.O. & Worthy CIT(A) grossly erred both in law and facts while interpreting the meaning of Eco-Tourism and erred in law in disallowing the deduction u / s 80IC of the Act by holding the activity/business of hotels as conducted by the assessee outside of Eco-tourism.

4. That the Ld. A.O. & Worthy CIT(A) erred both in law and facts in disallowing the claim of assessee of deduction under section 80IC(2)(b) of the Act as claimed by the assessee in his return of income on account of substantial expansion taken in earlier years.

5. The appellant craves leave to add to or amend the aforesaid grounds before disposal of the appeal.”

2.

At the hearing, learned counsel for the assessee at the outset submitted that the assessee has filed an application for withdrawal of the appeal on the ground that for the assessment year in question the assessee had opted VIVAD SE VISHWAS SCHEME, 2020 and has also filed Form no. 5 issued by the Department for full and final settlement of tax arrear. Learned counsel submitted that since the assessee has duly paid the taxes due under the aforesaid Scheme, he may be permitted to withdraw the appeal.

3.

Learned DR raised no objection to the request so made on behalf of the assessee.

4.

In view of above and in absence of any objection from the side of the Ld. D.R, the request of the assessee for withdrawal of the appeal is allowed.

5.

Appeal of the assessee is dismissed as withdrawn.

Order pronounced in open court on 06.02.2024.

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