ACIT, CIRCLE- 20(2), NEW DELHI vs. QUIPPO ENERGY PVT. LTD., DELHI

PDF · subscribers
ITA 2492/DEL/2018Status: DisposedITAT Delhi17 February 2021AY 2012-133 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 noted that the assessee had settled the dispute under the Vivad Se Vishwas Scheme and had filed a certificate to that effect. Both parties agreed to withdraw their respective filings.

What were the facts?

The Revenue filed an appeal and the assessee filed a cross-objection for assessment year 2012-13. The assessee subsequently opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the settlement of tax arrears under the Vivad Se Vishwas Scheme, leading to the withdrawal of the appeal and cross-objection.

Which sections of the Income-tax Act were involved?

The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Ms. Alka Aren, CA
For Respondent: Shri M. Baranwal, Senior DR, Ms. Alka Aren, CA
Hearing: 17.02.2021Pronounced: 17.02.2021

the assessment year 2012-13 are directed against the order of learned CIT(A)-31, New Delhi dated 10th January, 2018.

2.

The assessee, vide letter dated 4th February, 2021 has submitted 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.

A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed. It was, accordingly prayed for withdrawal of the Cross-objection filed by the assessee and the appeal filed by the Revenue.

3.

Learned Senior DR has no objection.

4.

In view of the above, the appeal of the Revenue and the Cross-objection of the assessee are dismissed as withdrawn.

5.

In the result, the appeal of the Revenue and the Cross-objection of the assessee are dismissed as withdrawn.

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

Latest GST High Court judgments

Search GST case law →