GROHE INDIA PRIVATE LIMITED,GURGAON vs. ACIT CIRCLE-10(2), NEW DELHI

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ITA 8096/DEL/2019Status: DisposedITAT Delhi10 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 to withdraw the appeal. The withdrawal was based on the assessee opting to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal for the assessment year 2012-13. Subsequently, the assessee requested to withdraw the appeal.

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Whether the assessee's appeal can be withdrawn due to settlement under the Vivad Se Vishwas Scheme.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?

The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’ : NEW DELHI

Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY

Hearing: 10.02.2021Pronounced: 10.02.2021

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year : 2012-13 M/S GROHE INDIA PRIVATE Vs. ACIT, CIRCLE 10(2), LIMITED, NEW DELHI GURGAON BAANI, ADDRESS ONE, 10TH FLOOR, SECTOR-56, GURGAON-122001 HARYANA (PAN: AACCG6062B) (Appellant) (Respondent) Appellant by : Sh. Rishabh Malhotra, A.R. Respondent by : Sh. M. Baranwal, Sr. DR. Date of hearing : 10.02.2021 Date of pronouncement : 10.02.2021 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2012-13 is directed against the order of Learned CIT(A)-44, New Delhi.

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