MEDIA TRANSASIA INDIA PRIVATE LTD.,GURGAON vs. DCIT, CIRCLE-16(2), NEW DELHI

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ITA 4692/DEL/2018Status: DisposedITAT Delhi15 April 2021AY 2013-142 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 appeals. The Senior DR had no objection to the withdrawal.

What were the facts?

The assessee requested withdrawal of its appeals before the ITAT, stating its intention to settle tax arrears under the Vivad Se Vishwas Scheme, 2020. A certificate under the scheme was also provided.

What were the issues?

Whether the assessee's appeals should be dismissed as withdrawn due to opting for the Vivad Se Vishwas Scheme.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: ‘C’ NEW DELHI

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

For Respondent: Shri R.K. Gupta, Sr. DR
Hearing: 15.04.2021Pronounced: 15.04.2021

PER G.S. PANNU, VP:

1.

These appeals by the assessee for the assessment years 2013-14 and 2014-15 are directed against separate orders of learned CIT(A)-6, New Delhi, both dated 20.04.2018.

2.

None appeared on behalf of the assessee at the time of Virtual hearing before us. The assessee, vide its letter dated 30th March, 2021, received through email, has requested for withdrawal of the appeals and stated that it 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 for both the assessment years under consideration.

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In the result, both the appeals of the assessee are dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing on 15th April, 2021

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