KOBELCO CRANES INDIA PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 14(2), NEW DELHI

ITA 5908/DEL/2018Status: DisposedITAT Delhi08 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 noted that the assessee had settled the dispute under the Vivad se Vishwas Scheme. Consequently, the assessee sought permission to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). The assessee subsequently settled the matter under the Vivad se Vishwas Scheme, 2020. A Form No.3 was issued in favor of the assessee.

What were the issues?

The primary issue was the withdrawal of the appeal due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “I-1” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI

For Appellant: Ms. Neha Tiwar, AR

For Respondent: Shri Surender Pal, CIT-D.R

O R D E R PER AMIT SHUKLA, JM

The aforesaid appeal has been filed by the assessee against the impugned order dated 29.06.2018, passed by Ld. Commissioner of Income Tax (Appeals)-XLIV, New Delhi for the Assessment Year 2012-13. 2. We have heard Ld. Representatives of both the parties through Video Conferencing. 3. Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas

Recent GST High Court judgments

Search GST case law →