WIMCO GREENS vs. ACIT, CIRCLE 23 (1),

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ITA 4039/DEL/2007Status: DisposedITAT Delhi12 March 2021AY 2001-20023 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as withdrawn based on the assessee's settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed multiple appeals before the ITAT for various assessment years. The assessee subsequently opted to settle the tax disputes under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH A: NEW DELHI

Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY

For Appellant: Ms. Somya Jain, CA
Hearing: 12.03.2021Pronounced: 12.03.2021

ORDER PER G.S. PANNU, VP :

These appeals by the assessee are directed against the separate orders of learned CIT(A)-XVI, dated 22.12.2006, CIT(A)-X, dated 10.07.2007, CIT(A)-XVIII, dated 18.01.2010 & 22.02.2010 and 05.07.2010, New Delhi, for Assessment Years 1998-99, 2001-02, 1996-97, 1997-98 and 1999-2000, respectively. .

2.

The learned counsel for the assessee, vide its letter dated 04.03.2021, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeals.

5.

In the result, the appeals of the assessee are dismissed as withdrawn.

Above decision was announced in the presence of both the sides on conclusion of Virtual Hearing on 12th March, 2021.

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