ITO, NEW DELHI vs. M/S. KING POWER INDUSTRIES PVT. LTD., NEW DELHI

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ITA 4969/DEL/2015Status: DisposedITAT Delhi25 October 2022AY 2011-123 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 allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn based on the assessee's settlement under the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). During the hearing, the assessee informed the tribunal that they had opted for settlement under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “A” : DELHI

Before: SHRI ANIL CHATURVEDI & SHRI N.K. CHOUDHARY

Hearing: 07.06.2022Pronounced: 07.06.2022

ORDER PER ANIL CHATURVEDI, A.M.

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-3, Gurgaon Dated 29.03.2019 in Appeal No.5/CIT(A)-3/GGN/2018-19 relating to the A.Y. 2012-2013.

2 ITA.No.4979/Del./2019 Shri Amarjeet Singh Chawla, Faridabad. 2. During the course of hearing, at the very outset, Learned Counsel for the Assessee submitted that the assessee has opted for settlement of the disputed tax amount under VIVAD SE VISHWAS SCHEME, 2020 and the Department also issued Form No.5, which is placed on record. He submitted that the appeal be treated as withdrawn.

3.

We have heard the rival submissions and perused the material on record. In view of the above submissions of Learned A.R. and in absence of any objection from the side of the Ld. D.R, the request of the assessee for withdrawal of the appeal is allowed and the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court at the time of hearing i.e., on 07.06.2022.

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