ALASKA MULTIPOLYMERS (P) LTD,NEW DELHI vs. ITO WARD - 73(1), NEW DELHI

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ITA 5771/DEL/2019Status: DisposedITAT Delhi13 June 2022AY 2013-142 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 allowed the assessee's request to withdraw the appeals. This was based on the fact that the issues involved had been settled under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed appeals against the orders of the CIT(Appeals) for AY 2013-14 and 2014-15. The assessee subsequently sought to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee's appeals could be withdrawn due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A” NEW DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI PRADIP KUMAR KEDIA

Hearing: 13.06.2022

आदेश /O R D E R PER C.N. PRASAD, J.M.

1.

These appeals are filed by assessee have been directed against the common orders of Ld. CIT(Appeals)-41, New Delhi dated 30.04.2019 for assessment years 2013-14 & 2014-15 respectively.

2.

The Assessee through its letters dated 11.05.2022 seeks permission to withdraw the appeals for AY 2013-14 and 2014-15 as the issues in these appeals have been settled in Vivad se Vishwas Scheme, 2020 and Form Nos. 3 & 4 have already been submitted by the assessee in proof of payment of taxes under the scheme.

I.T.A.Nos.5771 & 5772/Del/2019

3.

In view of the above, appeals of assessee are dismissed as withdrawn.

Order pronounced in the open court on 13/06/2022

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