Income Tax Appellate Tribunal - Delhi
Addl. Cit, Special Range- 7, New Delhi vs Power Grid Corp. Of India Ltd.,, New ... on 29 June, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C' : NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
MS. MADHUMITA ROY, JUDICIAL MEMBER
ITA No. 1165/Del/2018
Assessment Year : 2013-14
POWER GRID Vs. ACIT, CIRCLE 20(1),
CORPORATION OF INDIA 2
nd FLOOR, C.R. BUILDING,
LTD., NEW DELHI
B-9, QUTAB INSTITUTIONAL
AREA,
KATWARIA SARAI,
NEW DELHI - 110 016
(PAN: AAACP0252G)
(Appellant) (Respondent)
AND
ITA No. 2402/Del/2018
Assessment Year : 2013-14
ADDL. CIT, SPECIAL RANGE- Vs. M/S POWER GRID CORPORATION
7, ROOM NO. 211, C.R. OF INDIA LTD.
BUILDING, I.P. ESTATE, B-9, QUTAB INSTITUTIONAL AREA,
NEW DELHI KATWARIA SARAI,
NEW DELHI - 110 016
(PAN: AAACP0252G)
(Appellant) (Respondent)
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Assessee by : Ms. Akansha Dawar, CA
Department by : Ms. Anima Baranwal, Sr. DR.
Date of hearing : 29.06.2021
Date of pronouncement : 29.06.2021
ORDER
PER G.S. PANNU, VP :
These are cross appeals filed by the Assessee as well as Revenue for the assessment year 2013-14 are directed against the order dated 04.01.2018 of learned CIT(A)-7, New Delhi.
2. The Learned Authorised Representative for the assessee, vide letter dated 08.06.2021 has submitted that 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. So far as the Department's appeal in ITA No. 2042/Del/2018 is concerned, the appellant has also attached the copy of challan dated 30.03.2021, evidencing the payment of Rs. 60,82,356/-, as directed by the Ld. PCIT, Delhi-7 vide Form-3 dated 12.2.2021. Therefore, she requested for dismissal of the Revenue's appeal and also requested for dismissal of the assessee's appeal being withdrawn.
3. Learned Senior DR has no objection.
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4. In view of the above, we accept the request of the assessee's A.R. for dismissal of the Revenue's appeal and also accept the request for withdrawal of the appeal filed by the Assessee.
5. In the result, the appeal filed by the Revenue is dismissed having become infructuous and Assessee's appeal is dismissed as withdrawn.
Above decision was pronounced in the presence of both the parties on conclusion of Virtual Hearing on 29th June, 2021.
Sd/- Sd/-
(MADHUMITA ROY) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
SRB
Copy forwarded to: -
1. Appellant.
2. Respondent.
3. CIT
4. CIT(A)
5. DR, ITAT
Assistant Registrar