ACIT CIRCLE-8(2), NEW DELHI vs. EFFICIENT TECHNOLOGY PVT LTD, NEW DELHI

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ITA 656/DEL/2020Status: DisposedITAT Delhi25 January 2024AY 2014-15Bench: SHRI SHAMIM YAHYA (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)2 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeal filed by the Revenue. This dismissal was granted with the liberty for the Revenue to restore the appeal if the dispute is not ultimately settled as per the Vivad Se Vishwas Scheme. Both parties expressed no objection to this condition.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order for the assessment year 2014-15. The assessee's Authorized Representative requested to withdraw the appeal, stating that the assessee had opted to settle the tax dispute under the 'Vivad Se Vishwas Scheme, 2020' and had filed Form 5.

What were the issues?

Whether the Revenue's appeal should be dismissed as the assessee opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

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

Before: SHRI SHAMIM YAHYA & MS. ASTHA CHANDRA

For Appellant: Ms. Praveen Gupta, CA
For Respondent: Shri T. James Singson, CIT DR
Hearing: 23.01.2024

Date of Hearing : 23.01.2024 Date of Order : 25.01.2024

ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER : This appeal by the Revenue is directed against the order of the ld. CIT (Appeals)-15, New Delhi dated 15.11.2019 for the assessment year 2014-15.

2.

Ld. AR for the assessee submitted that an application has been filed seeking withdrawal of the appeal on the ground that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme, 2020” and has filed Form 5 issued by the Tax Department.

3.

Keeping in view the aforesaid facts, present appeal is hereby dismissed with liberty to get it restored in case dispute is not settled as per scheme. Both the parties have no objection with regard to the aforesaid caveat. Consequently, the appeal filed by the Revenue is dismissed.

Order pronounced in the open court on this 25th day of January, 2024.

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