GAIL (INDIA) LTD.,NEW DELHI vs. DCIT (LTU), NEW DELHI

PDF · subscribers
ITA 60/DEL/2019Status: DisposedITAT Delhi03 March 2021AY 2015-163 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeals. The Revenue's appeal was dismissed, and the assessee's appeals were dismissed as withdrawn.

What were the facts?

The assessee, M/s GAIL (India) Ltd., filed appeals for assessment years 2014-15, 2015-16, and 2016-17. The assessee subsequently requested to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “D” BENCH: NEW DELHI

Before: SHRI G.S. PANNU & SHRI KUL BHARAT

Hearing: 03.03.2021Pronounced: 03.03.2021

ORDER PER G.S. PANNU, VP :

These appeals by the assessee and the Revenue for the assessment years 2014-15, 2015-16 and 2016-17 are directed against the orders of learned CIT(A), New Delhi dated 18.10.2018, 19.10.2018 and 29.06.2019 respectively.

2.

The learned counsel for the assessee, vide its letter dated 12.02.2021 received through email, has requested for withdrawal of the appeal filed by him 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”.

3.

Learned Senior DR has no objection.

4.

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

5.

In view of the aforesaid, the appeal of the Revenue is dismissed and the appeals of the assessee are dismissed as withdrawn. , 543, 60, 544, 7341 & 7512/DEL/2019 Above decision was pronounced on conclusion of Virtual Hearing in the presence of both the parties on 03.03.2021.

Recent GST High Court judgments

Search GST case law →