KUBER MUSIC INDUSTRIES PVT. LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 30, NEW DELHI

ITA 886/DEL/2019Status: DisposedITAT Delhi29 September 2021AY 2014-152 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 assessee requested withdrawal of the appeal, stating they opted to settle the tax arrears under the Vivad Se Vishwas Scheme. The Tribunal accepted this request.

What were the facts?

The assessee filed an appeal for assessment year 2014-15. During the virtual hearing, no one appeared on behalf of the assessee.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’: NEW DELHI

Before: SHRI R.K. PANDA & MS. SUCHITRA KAMBLE

For Respondent: Shri Gaurav Pundir, Sr. DR

Hearing: 29.09.2021Pronounced: 29.09.2021

ORDER

Recent GST High Court judgments

Search GST case law →