BIO-RAD LABORATORIES (INDIA) PVT. LTD.,GURGAON vs. ADDL. CIT, SPECIAL RANGE- 2, NEW DELHI

PDF · subscribers
ITA 6186/DEL/2019Status: DisposedITAT Delhi07 March 2022AY 2015-163 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the ACIT for the assessment year 2015-16. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “I-1”: NEW DELHI

Before: SHRI R.K. PANDA & MS. ASTHA CHANDRA

For Appellant: Ms. Shubhangi Arora, AR
For Respondent: Shri Surender Pal, CIT- DR
Hearing: 07.03.2022

O R D E R PER ASTHA CHANDRA, JM This appeal filed by the assessee is directed against the order of the ACIT, Special Range-2, New Delhi dated 24.05.2019 relating to the assessment year 2015- 16.

2.

The ld. Counsel for the assessee, at the time of hearing, sought withdrawal of the appeal filed by the assessee stating that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. The assessee has also enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that this appeal may be allowed to be withdrawn.

3.

In absence of any objection from the side of the ld. CIT. DR, the request of the assessee for withdrawal of the appeal is allowed. Accordingly, the appeal filed by the assessee is dismissed.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →