READERS DIGEST BOOK AND HOME ENTERTAINMENT INDIA (PVT.) LTD.,NEW DELHI vs. DCIT, CIRCLE- 21(1), NEW DELHI

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ITA 7575/DEL/2017Status: DisposedITAT Delhi17 February 2021AY 2013-143 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for settlement under the Vivaad Se Vishwas Act and the Revenue agreed with this submission. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the Dy. CIT (Appeals). During the pendency of the appeal, the assessee opted for settlement under The Direct Taxes Vivaad Se Vishwas Act, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Vivaad Se Vishwas Act.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, [ DELHI BENCH “I–2”: NEW DELHI ]

Before: SHRI KULDIP SINGHSHRI PRASHANT MAHARISHI

For Appellant: Ms. Latika, Advocate;
For Respondent: Shri M. Baranwal, Sr. DR;
Hearing: 17/02/2021Pronounced: 17/02/2021

O R D E R PER PRASHANT MAHARISHI, A. M.

1.

This appeal is filed by the assessee against the order passed by the Dy. CIT (Appeals), Circle 21 (1), New Delhi, dated 30.10.2017, under Section 143(3) read with Section 144C of the Income Tax Act, 1961 (the Act) for Assessment Year 2013-14.

2.

When the matter is called up for hearing the ld AR of the assessee submitted a letter dated 16.02.2021 wherein, it is submitted that assessee has already opted for settlement of the dispute involved in this appeal under The Direct Taxes Vivaad Se Vishwas Act, 2020 by filing Form Nos. 1 and 2. Subsequently, Form No. 3 as per section 5(1) of the Vivaad Se Vishwas Act, 2020 was also issued to the company on 24.12.2020. 3. The ld. DR also agreed with the above contentions.

ITA 7575/Del/2017 4. In view of the above facts the appeal of the assessee is dismissed as withdrawn. 5. Accordingly, appeal of the assessee is dismissed.

Order pronounced in the open court on 17/02/2021.

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