M/S. POWER SYSTEM OPERATION CORPORATION LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 3253/DEL/2014Status: DisposedITAT Delhi17 February 2021AY 2011-122 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 accepted the assessee's request to withdraw the appeals. This was based on the assessee opting to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee filed appeals for assessment years 2011-12 and 2014-15. The assessee subsequently requested to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee's appeals could be withdrawn due to their participation in the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI K.N.CHARY

For Appellant: Ms. Soumya Jain, Adv
Hearing: 17.02.2021Pronounced: 17.02.2021

PER G.S. PANNU, VP : These appeal by the assessee for the assessment years 2011-12 & 2014-15 are directed against the separate orders of learned CIT(A)-XVII & CIT(A)-7, Delhi dated 31.03.2014 & 31.03.2017 respectively.

2.

The learned counsel for the assessee, vide its letter dated 10.02.2021, received through email, has requested for withdrawal of the appeals filed by her and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the “Vivad Se Vishwas Scheme, 2020”. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeals.

5.

In the result, appeals of the assessee are dismissed as withdrawn.

1.

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 17th February, 2021.

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