KUNDAN CARE PRODUCTS P.LTD,HARIDWAR vs. ACIT, CENTRAL CIRCLE, KARNAL

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ITA 4385/DEL/2018Status: DisposedITAT Delhi10 February 2021AY 2005-063 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as withdrawn based on the assessee's settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed appeals against the CIT(A) orders for multiple assessment years. The assessee requested withdrawal of these appeals as they had opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the assessee's appeals could be withdrawn due to their opting for settlement under the Vivad Se Vishwas Scheme.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

Hearing: 10.02.2021Pronounced: 10.02.2021

Heard together (4 matters)

I.T.A No.4385/Del/2018
I.T.A No.4386/Del/2018
I.T.A No.4387/Del/2018
I.T.A No.4388/Del/2018

Read from the judgment's own cause title. This page is filed under one of them.

ORDER PER G.S.PANNU, VP:

These appeals are filed by the assessee against the orders dated 20.03.2018 & 15.03.2018 of Learned CIT(A)-2, Gurgaon for the Assessment Years 2005-06, 2007-08, 2008-09 & 2011-12.

2.

Nobody appeared on behalf of the assessee at the time of virtual hearing before us. The learned counsel for the assessee, vide email letter dated 04.02.2021, has requested for withdrawal of the appeals filed by the assessee and stated that the 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In the result, the appeals of the assessee are dismissed as withdrawn.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 10th February, 2021.

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