M.N.BUILDCON P.LTD,DELHI vs. DCIT, CIRCLE-16(1), NEW DELHI

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ITA 6387/DEL/2017Status: DisposedITAT Delhi20 September 2021AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had opted to settle the dispute under the Vivaad se Vishwas Act and had paid the settlement amount. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). During the hearing, the assessee stated that they had opted to settle the dispute under the Direct Taxes Vivaad se Vishwas Act, 2020. The assessee had paid the determined amount and requested the appeal be treated as withdrawn.

What were the issues?

Whether an appeal should be dismissed as withdrawn when the assessee has settled the dispute under the Vivaad se Vishwas Act.

Which sections of the Income-tax Act were involved?

Direct Taxes Vivaad se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

Before: SHRI KULDIP SINGH & SHRI PRASHANT MAHARISHI

For Respondent: Shri Gaurav Pundir, Sr. DR
Hearing: 20/09/2021Pronounced: 20/09/2021

PER PRASHANT MAHARISHI, A. M.

1.

This appeal is filed by the assessee against the order passed by the ld CIT(A)-28, New Delhi dated 24.08.2017 for Assessment Year 2008-09. 2. At the time of hearing the assessee submitted that it has opted to settle the dispute under Direct Taxes Vivaad se Vishwas Act, 2020 and submitted that copy of Form No. 3 has already been issued by the designated authority determining the amount of Rs. 77,250/- of tax arrears to be paid as the full and final settlement. The assessee submitted that he has already paid the amount and therefore, it was stated that the appeal of the assessee may be treated as withdrawn.

3.

The ld DR did not have any objection to the same.

4.

We have carefully perused the letter dated 27.08.2021 submitted by the assessee along with Form No. 3 for Assessment Year 2008-09 the assessee has opted to settle the dispute under Direct Taxes Vivaad se Vishwas Act, 2020. In view of this the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 20/09/2021. - (KULDIP SINGH) ACCOUNTANT MEMBER Dated: 20/09/2021 A K Keot

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