KANTI BIJLEE UTPADAN NIGAM LTD.,NEW DELHI vs. ITO WARD - 14(2), NEW DELHI

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ITA 5341/DEL/2019Status: DisposedITAT Delhi16 July 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessee, Kanti Bijlee Utpadan Nigam Limited, filed appeals for assessment years 2012-13 to 2015-16. The assessee subsequently requested withdrawal of these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw pending appeals due to opting for 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 G.S. PANNU & SHRI KUL BHARAT

Hearing: 16.07.2021Pronounced: 16.07.2021

ORDER PER G.S. PANNU, VP :

These appeals by the assessee for the assessment years 2012-13 to 2015-16 are directed against the respective orders of Learned CIT(A)-5, New Delhi.

2.

None appeared on behalf of the Assessee before us at the time of virtual hearing. However, Shri Ranjeet Bhattacharya, Chief Financial Officer, Kanti Nijlee Utpadan Nigam Limited vide his email dated 25th June, 2021 has requested for withdrawal of the captioned appeals, as the assessee i.e. Kanti Bijlee Utpadan Nigam Limited has decided to settle the income tax disputes under Vivad Se Vishwas Scheme and therefore wishes to withdraw the captioned appeals.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeals.

5.

In the result, all the 04 appeals of the assessee are dismissed as withdrawn.

Above decision was pronounced at the conclusion of Virtual Hearing on 16h July, 2021.

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