ORACLE INDIA PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 51(1), NEW DELHI

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ITA 120/DEL/2020Status: DisposedITAT Delhi19 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 appeal. This was based on the assessee opting to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee, Oracle India Private Limited, filed an appeal for the assessment year 2012-13. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal could be withdrawn due to the assessee's participation in the Vivad Se Vishwas Scheme.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 ‘F’: NEW DELHI

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

For Appellant: Adv Sh. Pulkit Verma, Adv
For Respondent: Shri. M. Baranwal, Sr. DR
Hearing: 19.02.2021Pronounced: 19.02.2021

PER R.K. PANDA, AM:

1.

This appeal by the assessee for the assessment year 2012-13 is directed against the order of learned CIT(A), New Delhi dated 08.11.2019.

2.

Learned counsel for the assessee, vide its letter dated 15.02.2021, received through email, has requested for withdrawal of the appeal filed by 2 ITA-120/Del/2020

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