AIRADS LTD.,NEW DELHI vs. DCIT CIRCLE-2(1), NEW DELHI

PDF · subscribers
ITA 6651/DEL/2019Status: DisposedITAT Delhi07 December 2020AY 2007-083 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of their appeal and cross-objection. The Revenue's appeal was also dismissed as infructuous.

What were the facts?

The assessee opted to settle tax arrears for AY 2007-08 under the Vivad Se Vishwas Scheme, 2020. The assessee requested withdrawal of their appeal and cross-objection.

What were the issues?

Whether the assessee's appeal and cross-objection should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.S. PANNU BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI AMIT SHUKLA SHRI AMIT SHUKLASHRI AMIT SHUKLA SHRI AMIT SHUKLA

For Appellant: Ms. Soumya Jain, CA
For Respondent: Shri Shiv Swaroop Singh, Senior DR
Hearing: 07.12Pronounced: 07.12.2020

ORDER ORDER ORDER ORDER

2 ITA-5354/Del/2016 ITA-6651/Del/2019 C.O. No.124/Del/2017 PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP

The cross-appeals by the Revenue and the assessee and the Cross-Objection by the assessee for the assessment year 2007-08 are directed against the order of learned CIT(A), New Delhi dated 18.07.2016 & 25.06.2019 respectively.

2.

The learned counsel for the assessee, vide its letter dated 02.12.2020, received through email, has requested for withdrawal of the appeal as well as the cross-objection filed by the assessee and stated 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.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal as well as the cross-objection. Accordingly, the appeal of the Revenue in and the cross- objection of the assessee in C.O. No.124/Del/2017 are dismissed as infructuous.

5.

Further, the dispute in the appeal of the assessee in Vivad Se Vishwas Scheme, 2020. Accordingly, the same is also dismissed as withdrawn.

6.

In the result, the cross-appeals of the assessee and the Revenue and the Cross-objection of the assessee are dismissed. Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 07th December, 2020. Sd/- Sd/- (AMIT SHUKLA AMIT SHUKLA AMIT SHUKLA) AMIT SHUKLA (G.S. PANNU (G.S. PANNU) (G.S. PANNU (G.S. PANNU JUDICIAL JUDICIAL MEMBER JUDICIAL JUDICIAL MEMBER MEMBER MEMBER VICE PRESIDENT VICE PRESIDENT VICE PRESIDENT VICE PRESIDENT sh

3 ITA-5354/Del/2016 ITA-6651/Del/2019 C.O. No.124/Del/2017

Recent GST High Court judgments

Search GST case law →