GKN DRIVELINE (INDIA) LTD.,FARIDABAD vs. DCIT, CIRCLE- 1, LTU, NEW DELHI

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ITA 5340/DEL/2018Status: DisposedITAT Delhi12 March 2021AY 2014-153 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn due to the settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against an order for assessment year 2014-15. The assessee subsequently opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be withdrawn as the assessee had settled the dispute under a specific scheme.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: 12.03.2021

This appeal filed by the assessee against the order dated 27.6.2018 passed by the Ld. DCIT, New Delhi relating to assessment year 2014-15.

2.

None appeared on behalf of the assessee.

3.

The Ld. Counsel for the assessee, vide application dated 1st March, 2021 has requested for withdrawal of the appeal filed by him on the ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained.

4.

Learned Sr. DR has no objection for withdrawal of the appeal.

5.

In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.

6.

In the result, the appeal of the assessee is dismissed.

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