GE NUOVO PIGNONE SPA,GURGAON vs. ACIT, NEW DELHI

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ITA 1730/DEL/2015Status: DisposedITAT Delhi25 March 2021AY 2011-124 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 allowed the assessee's request for withdrawal of the appeals. Since there was no objection from the Department, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed an application seeking withdrawal of 17 appeals before the ITAT. The reason for withdrawal was that the assessee had opted to settle the disputes under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee can withdraw appeals filed before the ITAT after opting for settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A”: NEW DELHI

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

For Respondent: Shri M Baranwal , Sr. DR
Hearing: 25/03/2021Pronounced: 25/03/2021

PER G.S. PANNU, VP These are a bunch of 17 appeals in which Ld. Counsel for the assessee filed an application seeking withdrawal of the appeals filed by the assessee on the ground that assessee has opted to settle the dispute under the Vivad Se Vishwas Scheme - 2020 and has received Form No. 3.

2.

In view of the above submission of the Ld. Counsel for the assessee, and in absence of any objection from the side of the Ld. Sr. DR, the request of the assessee seeking withdrawal of the appeals is allowed. The appeals filed by the assessee are accordingly dismissed as “withdrawn”.

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