THE ACIT, CIRCLE-2(1)(2), AHMEDABAD vs. LINCOLN PHARMACEUTICALS LTD., AHMEDABAD

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ITA 2123/AHD/2017Status: DisposedITAT Ahmedabad17 November 2021AY 2010-113 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn to allow the assessee to settle the dispute under the Vivad Se Vishwas Scheme. The Revenue was granted liberty to seek restoration if the assessee fails to avail the scheme's benefits.

What were the facts?

The Revenue filed an appeal before the ITAT against the order of the CIT(A). The assessee-company opted for the 'Vivad Se Vishwas Scheme, 2020' and sought withdrawal of the appeal to facilitate settlement.

What were the issues?

Whether the appeal should be dismissed as withdrawn to facilitate settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD

Before: SHRI RAJPAL YADAV & SHRI WASEEM AHMED

Hearing: 10/11/2021Pronounced: 17/11/2021

आदेश क� �ितिलिप अ�ेिषत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबंिधत आयकर आयु� / Concerned CIT 4. आयकर आयु� ( ) / The CIT(A)- अपील 5. िवभागीय �ितिनिध , /DR,ITAT, Ahmedabad, अिधकरण अपीलीय आयकर 6. गाड� फाईल /Guard file. आदेशानुसार/ BY ORDER, TRUE COPY सहायक पंजीकार (Asstt. Registrar) आयकर अपीलीय अिधकरण ITAT, Ahmedabad

ACIT Vs. Lincoln Pharmaceuticals Ltd AY : 2010-11 3

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