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Income Tax Appellate Tribunal - Delhi

Trident Information Systems Pvt. Ltd., ... vs Acit, Cpc- Tds, Ghaziabad on 24 August, 2020

            INCOME TAX APPELLATE TRIBUNAL
              DELHI BENCH "C": NEW DELHI
               (Through Video Conferencing)

                    BEFORE
     SHRI R.K. PANDA, ACCOUNTANT MEMBER
                      AND
 SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER

 ITA Nos.     5426, 5427,5428,5429,5430,5431,5432,5433,5434,
              5435,5436, 5437, 5438, 5439, 5440, 5441, 5442,
              5443, 5444,5445, 5446, 5447, 5448, 5449, 5450
              /Del/2018

 Asstt.Years:     2015-16, 2015-16, 2015-16, 2015-16, 2015-16,
                  2015-16, 2015-16, 2015-16, 2015-16, 2015-16,
                  2015-16, 2014-15, 2014-15, 2014-15, 2014-
                  15, 2014-15, 2014-15, 2014-15, 2014-15,
                  2013-14, 2013-14, 2013-14, 2013-14, 2013-14,
                  2013-14




Trident Information Systems Pvt. Ltd.   Vs. ACIT, CPC-
M-31A, 2nd Floor, M-Block Market,           TDS
Greater Kailash-II, New Delhi               Ghaziabad
Delhi, Pin-110 048
PAN AABCT3228M

(Appellant)                                 (Respondent)



    Assessee by:        None
    Department by :     Ms. Rakhi Vimal, Senior DR
    Date of Hearing     24/08/2020
    Date of             24/08/2020
    pronouncement
                                              ITA Nos. 5426 to 5450/Del/2018
                                   Trident Information Systems Pvt. Ltd. Vs ACIT

                              ORDER

PER BENCH:

The above appeals are a part of batch of appeals in which information has been received that the assessee has opted to settle the dispute relating to the arrears of tax for the captioned assessment years under consideration under The Direct Tax Vivad se Vishwas Act, 2020. It has been stated that the necessary declaration in accordance with Section 4 of The Direct Tax Vivad se Vishwas Act, 2020 has been filed by the assessee.

2.0 Duly Considering the fact that the assessee has filed the necessary declaration in accordance with section 4 of the Direct Tax Vivad se Vishwas Act, 2020. we consign the captioned appeals to the records and treat the same as dismissed.

3.0 However, the aforesaid is subject to a caveat that in case the dispute relating to the arrears of demand for the captioned assessment years is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law.

4.0 The Revenue has no objection with regard to the aforesaid caveat.

ITA Nos. 5426 to 5450/Del/2018 Trident Information Systems Pvt. Ltd. Vs ACIT 5.0 In view of the aforesaid, all the captioned appeals are consigned to the records and, for statistical purposes, are treated as dismissed.

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

        sd/-                                           sd/-

  (R.K. PANDA)                       (SUDHANSHU SRIVASTAVA)
ACCOUNTANT MEMBER                         JUDICIAL MEMBER

Dated:    24/08/2020
Veena
Copy forwarded to
  1.   Applicant
  2.   Respondent
  3.   CIT
  4.   CIT (A)
  5.   DR:ITAT
                                                ASSISTANT REGISTRAR
                                                     ITAT, New Delhi




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