MCDONALD'S INDIA PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 469/DEL/2017Status: DisposedITAT Delhi30 April 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee, McDonald's India Private Limited, filed appeals for assessment years 2012-13 and 2014-15. The assessee subsequently requested to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw appeals due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI KUL BHARAT

For Appellant: Ms. Saloni Shital-AR
Hearing: 30.04.2021Pronounced: 30.04.2021

ORDER PER G.S. PANNU, VP :

These appeals by the assessee for the assessment years 2012-13 and 2014-15 are directed against the separate orders of learned DCIT, Circle-16(2), New Delhi, dated 25.11.2016 for AY 2012-13 and dated 29.10.2018 for AY 2014-15, respectively.

ITA No.7570/Del/2018 &

2.

The learned counsel for the assessee, vide its letter, received through email, dated 20.04.2021, has requested for withdrawal of the appeals filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed in all the 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 appeals.

5.

In the result, the appeals of the assessee are dismissed as withdrawn.

Above decision was pronounced in the open Court in the presence of both the sides on conclusion of Virtual Hearing on 30th April, 2021.

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