M/S QUARK MEDIA HOUSE INDIA PVT. LTD.,MOHALI vs. DCIT, MOHALI

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ITA 181/CHANDI/2017Status: DisposedITAT Chandigarh04 January 2021AY 2010-112 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the dispute was settled under the Vivad Se Vishwas Scheme. Consequently, the assessee's counsel intended to withdraw the appeal.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. The assessee later applied for the 'Vivad Se Vishwas Scheme 2020' and received Form No. 3, settling the dispute.

What were the issues?

The primary issue was the withdrawal of the appeal due to the settlement of the dispute under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DIVISION BENCH, “B”, CHANDIGARH

Before: SMT. DIVA SINGH & SMT.ANNAPURNA GUPTA

For Appellant: Shri Vineet Thakral, Advocate
For Respondent: Shri Ashok Kumar, Addl CIT
Hearing: 07.01.2021Pronounced: 07.01.2021

आदेश/Order

Per Annapurna Gupta, AM:

The present appeal has been preferred by the assessee against the order dated 01.11.2016 of the Commissioner of Income Tax (Appeals)-2, Chandigarh [hereinafter referred to as ‘CIT(A)’] At the outset, Ld. Counsel for the assessee has submitted that 2. since the assessee had moved an application for ‘Vivad Se Vishwas -Chd/2017 - Quark Media House India Pvt. Ltd, Mohali 2 Scheme 2020’ and the Income Tax Department has issued Form No.3, thus settling the dispute, therefore, he intends to withdraw the present appeal. A separate application dated 31.12.2020 for withdrawal of the appeal has been submitted by the Ld. counsel for the assessee. The Ld. DR has no objection for the said withdrawal.

In view of the above, the appeal of the assessee is hereby dismissed as ‘Withdrawn’ Order pronounced on 07.01.2021.

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