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

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ITA 6605/DEL/2019Status: DisposedITAT Delhi12 March 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal accepted the assessee's request for withdrawal. The appeals were dismissed as withdrawn.

What were the facts?

The assessee requested withdrawal of their appeals for assessment years 2010-11 and 2011-12. This was due to opting to settle tax disputes under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the assessee's appeals should be withdrawn based on their participation in the Vivad Se Vishwas Scheme.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

Hearing: 12.03.2021Pronounced: 12.03.2021

ORDER PER G.S. PANNU, VP :

These appeals by the assessee for the assessment years 2010-11 & 2011-12 are directed against the order of learned CIT(A)-22, New Delhi, dated 29.05.2019.

2.

None appeared on behalf of the assessee during the course of Virtual Hearing before us. The assessee, vide its letter dated 01.03.2021, has requested for withdrawal of the appeals filed by him and stated that the 2 ITA-6605 & 6606/Del/2019 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In the result, the appeals of the assessee are dismissed as withdrawn.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 on conclusion of Virtual Hearing on 12th March, 2021.

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