ACIT, NEW DELHI vs. M/S AJAY METALLOYS PVT. LTD., NEW DELHI

PDF · subscribers
ITA 1273/DEL/2017Status: DisposedITAT Delhi22 February 2021AY 2007-083 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Income Tax Appellate Tribunal (ITAT) allowed the assessee's request to withdraw the appeals and cross objections. The tribunal noted that the assessee had opted for settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee requested to withdraw their appeals and cross objections before the ITAT. This was due to opting for settlement under the "Vivad Se Vishwas Scheme, 2020".

What were the issues?

The primary issue was the assessee's request to withdraw appeals due to opting for a settlement scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI AMIT SHUKLA & SHRI O.P. KANT

Hearing: 22.02.2021Pronounced: 22.02.2021

ORDER PER BENCH These appeals and the cross objections by the assessee are directed against the order of learned Commissioner of Income Tax (Appeals)-I, New Delhi, dated 19.12.2016 passed for assessment years 2007-08 and 2008-09.

2.

We have heard learned DR through Video Conferencing.

3.

The assessee, vide its letter dated 21.02.2021, has requested for withdrawal of the appeal as 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”. The assessee has also filed a copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which is placed on record.

2. In view of the aforesaid, the appeals and the cross objections of the assessee are dismissed as withdrawn. Order pronounced in the open court on 22.02.2021

Recent GST High Court judgments

Search GST case law →