CHEMTURA CHEMICALS INDIA P.LTD.(NOW AMALGAMATED WITH ARYSTA LIFE SCIENCE INDIA LTD.),GUJRAT vs. DCIT, CIRCLE-6(1), NEW DELHI
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 request.
What were the facts?
The assessee filed an appeal for the assessment year 2011-12. The assessee subsequently requested withdrawal of the appeal, having opted to settle the tax dispute 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.
Which sections of the Income-tax Act were involved?
The Direct Tax Vivad Se Vishwas Act, 2020
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
PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2011-12 is directed against the order of learned CIT(A)-19, New Delhi dated 12.05.2017. .
2 ITA-5183/Del/2017
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