ADM AGRO INDUSTRIES DHARWAD PVT. LTD.,GURGAON vs. DCIT, CIRCLE-1(2), NEW DELHI

ITA 1009/DEL/2019Status: DisposedITAT Delhi25 March 2021AY 2013-142 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 accepted the assessee's request for withdrawal of the appeal. The settlement under the Vivad Se Vishwas Scheme was acknowledged.

What were the facts?

The assessee filed an appeal for assessment year 2013-14. The assessee subsequently requested withdrawal of the appeal. This was due to opting to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

The Direct Tax Vivad Se Vishwas Act, 2020

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 Appellant: Ms. Ananya Kapoor, Adv

For Respondent: Shri. M. Baranwal, Sr. DR

Hearing: 25.03.2021Pronounced: 25.03.2021

PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2013-14 is directed against the order of learned CIT(A)-32, New Delhi dated 26.11.2018. . 2. The learned counsel for the assessee, vide letter dated 16.03.2021, received through email, has requested for withdrawal of the appeal filed by

2 ITA-1009/Del/2019

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