WEIR MINERALS (INDIA) PRIVATE LTD,NEW DELHI vs. ADDLCIT, SPECIAL RANGE-9, NEW DELHI
What did the Tribunal hold?
The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed in light of the settlement under the Vivad Se Vishwas Scheme.
What were the facts?
The assessee filed an appeal for assessment year 2013-14. The assessee subsequently requested to withdraw the appeal as they opted to settle the 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 a tax dispute resolution scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2013-14 is directed against the order of learned Dispute Resolution Panel-2, New Delhi dated 21.06.2017. .
2 ITA-6514/Del/2017
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