VIRGIN MOBILE INDIA PVT. LTD.,NEW DELHI vs. ADDL. CIT, SPL. RANGE- 9, NEW DELHI

ITA 4394/DEL/2017Status: DisposedITAT Delhi30 March 2021AY 2011-122 pages

AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the assessee had settled the dispute under the Vivad se Vishwas Scheme and had been issued Form No. 3. Therefore, the assessee requested permission to withdraw the appeals.

What were the facts?

The assessee, M/s. Virgin Mobile India Private Limited, filed appeals against orders of the CIT(A) for assessment years 2011-2012 and 2012-2013. The assessee had settled the matter under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw appeals after settling the dispute under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “G” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI N.K. BILLAIYA

Hearing: 30.03.2021Pronounced: 30.03.2021

ORDER PER BHAVNESH SAINI, J.M.

Both the appeals by the same Assessee are directed against the different Orders of the Ld. CIT(A)-15, Delhi, Dated 31.03.2017, for the A.Y. 2011-2012 and Dated 30.03.2017 for the A.Y. 2012-2013.

2 ITA.Nos.4394 & 4395/Del./2017 M/s. Virgin Mobile India Private Limited, New Delhi. 2. Learned Counsel for the Assessee submitted that assessee has settled the matter in both the appeals in VIVAD SE VISHWAS SCHEME 2020 and Form No.3 have been issued. He has, therefore, prayed that assessee may be permitted to withdraw the appeals.

In view of the above, both the appeals of the Assessee are dismissed as withdrawn.

Order pronounced in the open Court.

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