KAJARIA CREAMICS LTD,NEW DELHI vs. ACIT SPL. RANGE-5, NEW DELHI

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ITA 1119/DEL/2019Status: DisposedITAT Delhi12 March 2021AY 2012-132 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 appeals. This was based on the assessee's decision to settle the tax dispute under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee, Kajaria Ceramics Ltd., had filed appeals before the ITAT for assessment years 2010-11 to 2014-15. The assessee subsequently opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeals should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme to settle the tax arrears.

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.N. CHARY

For Appellant: Shri V.K. Jain, CA, Shri Vikash Jain, CA
For Respondent: Shri M. Barnwal, Sr. DR
Hearing: 12.03.2021Pronounced: 12.03.2021

PER G.S. PANNU, VICE PRESIDENT These appeals by the assessee are directed against the order of learned Commissioner of Income Tax(A)-36, New Delhi dated 29.11.2018 and pertain to assessment years 2010-11 to 2014-15.

ITA 1117/D/2019 to 1121/D/2019

1.

The learned counsel for the assessee, vide letter dated 1st March, 2021, 2. has requested for withdrawal of the appeals 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. 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In the result, the appeals of the assessee are dismissed as withdrawn.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 on conclusion of Virtual Hearing in the presence of both the parties on 12th March, 2021.

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