ITO, NEW DELHI vs. M/S. BALGOTA MARKETING PVT. LTD., NEW DELHI

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ITA 5732/DEL/2016Status: DisposedITAT Delhi24 December 2020AY 2012-132 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 accepted the assessee's request to settle the dispute under the Vivad Se Vishwas Scheme. The Revenue's appeal was accordingly dismissed.

What were the facts?

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

What were the issues?

Whether the appeal should be dismissed in light of the assessee opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

Hearing: 24.12.2020Pronounced: 24.12.2020

ORDER PER G.S. PANNU, VP :

This appeal by the Revenue for the assessment year 2012-13 is directed against the order of learned CIT(A)-2, New Delhi, dated 29.07.2016.

2.

None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter dated 17.12.2020, received through email, has opted to settle the dispute relating to the tax arrears for 2 ITA-5732/Del/2016 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.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee.

5.

In the result, the appeal of the Revenue is dismissed.

Above decision was announced on conclusion of Virtual Hearing on 24th December, 2020.

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