THE MITRE CORPORATION,US vs. DCIT (INTERNATIONAL TAXATION), CIRCLE-3(1)(1), NEW DELHI
ITA 194/DEL/2019Status: DisposedITAT Delhi15 April 2021AY 2015-163 pages
AI SummaryWithdrawn
What did the Tribunal hold?
The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn based on the assessee's settlement under the Vivad Se Vishwas Scheme.
What were the facts?
The assessee requested to withdraw their appeal for the assessment year 2015-16. This withdrawal was due to the assessee opting to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
Whether the assessee's appeal should be dismissed as withdrawn due to opting for the Vivad Se Vishwas Scheme.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) 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
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
Hearing: 15.04.2021Pronounced: 15.04.2021
ORDER
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