MITTAL SANITARYWARE P.LTD,GHAZIABAD vs. ITO, WARD-1(4), GHAZIABAD

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ITA 1953/DEL/2018Status: DisposedITAT Delhi13 July 2021AY 2010-112 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 to withdraw the appeal as the dispute was settled under the Vivad Se Vishwas Scheme. The tribunal allowed the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2010-11. The assessee had opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

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 KUL BHARAT & SHRI O.P. KANT

For Respondent: Ms. Pramita M. Biswas, CIT(DR)
Hearing: 13.07.2021Pronounced: 13.07.2021

ORDER PER O.P. KANT, AM:

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals), Muzaffarnagar, dated 14.12.2017 passed for assessment year 2010-11. 2. We have heard learned Representatives of both the parties through Video Conferencing.

3.

Learned counsel, Sh. Sandeep Goel, CA, appearing for the assessee, has requested for withdrawal of the appeal as 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 Form No. 3 has been issued in favour of the assessee, which is placed on record. The learned counsel, therefore, seeks permission to withdraw the appeal. 2. In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court.

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