Income Tax Appellate Tribunal - Delhi
M/S. Nipun Builders & Developers (P) ... vs Acit, New Delhi on 29 December, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'E': NEW DELHI
(Through Video Conferencing)
BEFORE,
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
AND
SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER
ITA No.440/Del/2015
(ASSESSMENT YEAR 2004-05)
M/s. Nipun Builders Asst. CIT,
& Developers (Pvt.) Circle-13(1),
Vs.
Ltd. New Delhi.
501, Nipun Tower,
Plot No.15,
Community Centre,
Karkardooma,
Delhi-110 092.
PAN-AABCN 7240B
(Appellant) (Respondent)
Appellant By Sh. Dharender Kumar, CA.
Respondent by Sh. Jagdish Singh, Sr. DR
Date of Hearing 29.12.2020
Date of Pronouncement 29.12.2020
ORDER
PER PRASHANT MAHARISHI, AM:
This appeal is preferred by the assessee against order dated 20.11.2014 passed by the Learned Commissioner of Income Tax (Appeals)-6, Delhi {CIT(A)} for Assessment Year 2004-05.
2 ITA N0.440 /Del/2015 M/s Nipun Builders & Developers (Pvt.) Ltd. vs. ACIT 2.0 The Ld. Authorized Representative (AR) submits that the assessee has opted to settle the dispute relating to the tax arrears 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.
3 ITA N0.440 /Del/2015 M/s Nipun Builders & Developers (Pvt.) Ltd. vs. ACIT 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 29th December, 2020.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) (PRASHANT MAHARISHI)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 29/12/2020
PK/Ps
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI