KARAN AUTOMOTIVES PVT. LTD.,FARIDABAD vs. ACIT, CIRCLE- II, FARIDABAD

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ITA 5565/DEL/2018Status: DisposedITAT Delhi15 April 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as withdrawn based on the assessee's settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee requested withdrawal of their appeals before the ITAT, stating they had opted to settle tax arrears under the Vivad Se Vishwas Scheme, 2020. A certificate under the scheme was provided.

What were the issues?

The primary issue was whether the assessee's appeals could be withdrawn due to their opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

Hearing: 15.04.2021Pronounced: 15.04.2021

Heard together (2 matters)

I.T.A Nos.5564/Del/2018
I.T.A Nos.5565/Del/2018

Read from the judgment's own cause title. This page is filed under one of them.

Appellant By None Respondent by Sh. R.K. Gupta, Sr. DR Date of Hearing 15.04.2021 Date of Pronouncement 15.04.2021 ORDER PER G.S.PANNU, VP:

Both appeals by the assessee for the assessment years 2011-12 & 2012- 13 are directed against the order of learned CIT(A), Faridabad dated 29.06.2018.

2.

Nobody appeared on behalf of the assessee at the time of virtual hearing before us. The learned counsel for the assessee, vide letter dated 31.03.2021 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.

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In the result, both appeals of the assessee are dismissed as withdrawn.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