M/S. LAKSHMI SUGAR MILLS CO. LTD.,NEW DELHI vs. ACIT, NEW DELHI

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ITA 5939/DEL/2016Status: DisposedITAT Delhi06 April 2021AY 2012-133 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The Tribunal dismissed the appeal as withdrawn by the assessee. This was due to the assessee opting to settle the tax arrears under the "Vivad Se Vishwas Scheme, 2020".

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2012-13. The assessee subsequently sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal after opting for a settlement scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI ANIL CHATURVEDI & SHRI KULDIP SINGH

For Respondent: Dr. Shiv Swaroop Singh, Senior DR
Hearing: 06.04.2021

PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, M/s. Lakshmi Sugar Mills Co. Ltd. (hereinafter referred to as ‘the assessee’), by filing the present appeal, sought to set aside the impugned order dated 10.08.2016 passed by the Commissioner of Income-tax (Appeals)-5, Delhi qua the assessment year 2012-13.

2.

Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal on the ground that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme, 2020” and has filed necessary Forms 1 & 2 with the Tax Department, which was accepted and processed vide Form 3 issued by the Tax Department.

3.

Keeping in view the aforesaid facts, present appeal is hereby dismissed with liberty to get it restored by the assessee in case dispute is not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeal is dismissed. Order pronounced in open court on this 6th day of April, 2021 after the conclusion of the virtual hearing.

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