CLYDE PUMPS INDIA P.LTD,NEW DELHI vs. ACIT, CIRCLE-5(1), NEW DELHI

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ITA 4318/DEL/2018Status: DisposedITAT Delhi29 June 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 Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as per the assessee's decision to settle the dispute.

What were the facts?

The assessee requested withdrawal of their appeal for assessment year 2014-15. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee's appeal should be dismissed upon opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & MS. MADHUMITA ROY

For Respondent: Ms. Anima Baranwal, Sr. DR
Hearing: 29.06.2021Pronounced: 29.06.2021

PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A)-2, New Delhi dated 13.02.2018. . 2. The learned counsel for the assessee, vide letter dated 04.05.2021, has requested for withdrawal of the appeal filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the

2 ITA-4318/Del/2018

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