M/S. SUPERTECH LIMITED,NEW DELHI vs. DCIT, NEW DELHI

PDF · subscribers
ITA 2727/DEL/2016Status: DisposedITAT Delhi16 June 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 Tribunal noted that the assessee had settled the dispute under the Vivad se Vishwas Scheme and had been issued Form No.3. Therefore, the assessee sought to withdraw the appeal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee subsequently settled the matter 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 “G” NEW DELHI

Before: SHRI N.K. BILLAIYA & SHRI AMIT SHUKLA

For Appellant: Shri S.R. Wadhwa, Adv
For Respondent: Shri H.K. Choudhary, CIT-DR

O R D E R PER AMIT SHUKLA, JM The aforesaid appeal has been filed by the assessee against the impugned order dated 30.03.2016, passed by Ld. Commissioner of Income Tax (Appeals)-IV, Kanpur for the Assessment Year 2010-11.

2.

We have heard Ld. Representatives of both the parties through Video Conferencing.

3.

Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in favour of the assessee. He, therefore, seeks permission to withdraw the appeal.

Recent GST High Court judgments

Search GST case law →