Income Tax Appellate Tribunal - Delhi
Kanhaiya Dugar (Huf), New Delhi vs Ito Ward - 29(2), New Delhi on 12 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A': NEW DELHI
(Through Video Conferencing)
BEFORE,
SHRI G. S. PANNU, VICE PRESIDENT
AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
I.T.A No.48/Del/2021
(ASSESSMENT YEAR 2014-15)
M/s Kanhiya Dugar (Huf) Income Tax Officer,
399-A, 2nd Floor, Ward-29(2),
Hanuman Mandir Road, Vs. New Delhi.
Chirag Delhi,
New Delhi-110 017.
PAN-AAIHK 0952R
(Appellant) (Respondent)
Appellant By Sh. Ashwani Kumar, Adv.
Respondent by Sh. Jagdish Singh Dahiya,
Sr. DR.
Date of Hearing 12.02.2021
Date of Pronouncement 12.02 2021
ORDER
PER SUDHANSHU SRIVASTAVA, JM:
This appeal is preferred by the assessee against order dated 31.08.2018 passed by the Learned Commissioner of Income Tax (Appeals)-31, New Delhi {CIT(A)} for Assessment Year 2014-15. 2.0 The Ld. Authorized Representative (AR) submits that the assessee has opted to settle the dispute relating to the tax arrears 2 ITA No.48/Del/2021 Kanhaiya Dugar (Huf) vs. ITO for the assessment year 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.
3.0 Considering the aforesaid situation, the captioned appeal is consigned to the records and treated as dismissed. 4.0 However, the aforesaid is subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforestated Act, the appellant (i.e., 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. The respondent (i.e., the Revenue) has no objection with regard to the aforesaid caveat. 5.0 In view of the aforesaid, the appeal is consigned to the records and, for statistical purposes, is treated as dismissed.
Above decision was announced on conclusion of Virtual Hearing on 12th February, 2021.
[
Sd/- Sd/-
(G.S.PANNU) (SUDHANSHU SRIVASTAVA)
VICE PRESIDENT JUDICIAL MEMBER
Dated: 12/02/2021
PK/Ps
3 ITA No.48/Del/2021
Kanhaiya Dugar (Huf) vs. ITO
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI