ULTRA WIRING & CONNECTIVITY SYSTEM (P) LTD.,FARIDABAD vs. ITO WARD -27(1), NEW DELHI

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ITA 4842/DEL/2019Status: DisposedITAT Delhi16 January 2024AY 2008-09Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI ANUBHAV SHARMA (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 acknowledged the settlement made by the assessee under the Vivad Se Viswas Scheme 2020. Consequently, the appeal was deemed infructuous and dismissed.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order dated 27.03.2019 for AY 2008-09 concerning a penalty of Rs. 14,83,200/-. During the hearing, the Revenue informed the Tribunal that the assessee had settled both the quantum and penalty disputes under the Vivad Se Viswas Scheme 2020 (VSVS).

What were the issues?

Whether the appeal against the levy of penalty becomes infructuous due to settlement under the Vivad Se Viswas 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, ‘H’: NEW DELHI

For Respondent: Shri Amit Katoch, Sr. DR
Hearing: 11.01.2024

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘H’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER (Assessment Year: 2008-09) Ultra Wiring & Connectivity System (P) Ltd., vs. ITO, Ward 27 (1), Plot No.287, 287A & 287B, Sector 59, New Delhi. HSIDC Industrial Estate, Ballabhgarh – 121 004 (Haryana). (PAN : AAACU7563K) (APPELLANT) (RESPONDENT) ASSESSEE BY : None REVENUE BY : Shri Amit Katoch, Sr. DR Date of Hearing : 11.01.2024 Date of Order : 16.01.2024

ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER :

This appeal by the assessee is directed against the order of the ld. CIT (Appeals)-16, New Delhi dated 27.03.2019 for the assessment year 2008-09.

2.

The issue raised is levy of penalty of Rs.14,83,200/-.

3.

At the outset, in this case, ld. DR for the Revenue provided a communication from the Assessing Officer that assessee has settled their dispute in the quantum appeal as well as penalty appeal by resolution of the dispute under Vivad Se Viswas Scheme 2020 (VSVS). Accordingly, in Revenue, we treat this appeal as infructuous. Hence, this appeal is dismissed as infructuous.

Order pronounced in the open court on this 16th day of January, 2024.

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