ALERE MEDICAL PRIVATE LIMITED,GURGAON vs. DCIT CIRCLE- 2(1), NEW DELHI

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ITA 7296/DEL/2019Status: DisposedITAT Delhi25 February 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. The Senior DR had no objection to the withdrawal.

What were the facts?

The assessee requested withdrawal of their appeals before the ITAT. This was due to opting to settle tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee's appeal can be withdrawn due to settlement under the Vivad Se Vishwas Scheme.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 ‘C’: NEW DELHI

Before: SHRI R.K. PANDA & SHRI K.N. CHARY

For Respondent: Shri. M. Baranwal, Sr. DR
Hearing: 25.02.2021Pronounced: 25.02.2021

ORDER PER R.K. PANDA, AM: These appeals by the assessee for the assessment years 2012-13 and 2013-14 are directed against the orders of learned CIT(A), New Delhi dated 28.06.2019.

2 ITA-7296/Del/2019 ITA-7297/Del/2019

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