M/S. CAPSUGEL HEALTHCARE PVT. LTD.,REWARI vs. DRP, NEW DELHI

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ITA 1069/DEL/2016Status: DisposedITAT Delhi12 March 2021AY 2011-123 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 The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed two appeals before the ITAT for assessment years 2011-12 and 2009-10. The assessee requested withdrawal of these appeals.

What were the issues?

The primary issue was whether the assessee's appeals could be withdrawn due to opting for the Vivad Se Vishwas Scheme.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 K NARASIMHA CHARY

For Respondent: Shri M Baranwal , Sr. DR
Hearing: 12.03.2021Pronounced: 12.03.2021

The above two appeals filed by the assessee are directed against the order dated 21.12.2015 and 16.12.2013 respectively passed by the Ld. DRP-I and Ld. DRP-III, New Delhi relating to assessment years 2011-12 and 2009-10 respectively.

2.

None appeared on behalf of the assessee.

3.

The Ld. Counsel for the assessee, has requested for withdrawal of the appeals filed by the assessee and stated 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.

4.

Ld. Sr. DR has no objection.

5.

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

6.

In the result, the appeals of the assessee are dismissed as withdrawn.

7.

The above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on March, 2021.

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