M/S PANASONIC CONSUMER INDIA PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 2727/DEL/2017Status: DisposedITAT Delhi04 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 assessee sought permission to withdraw the appeal due to the settlement under the Vivad se Vishwas Scheme. The Tribunal granted this request.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). The assessee later settled the matter under the Vivad se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal should be withdrawn by the assessee upon settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “F” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI B.R.R. KUMAR

For Appellant: Shri R.K. Kapoor, CA
For Respondent: Shri Apoorva Bhardwaj, Sr.D.R

O R D E R PER AMIT SHUKLA, JM The aforesaid appeal has been filed by the assessee against the impugned order dated 21.03.2017, passed by Ld. Commissioner of Income Tax (Appeals)-VII, New Delhi for the Assessment Year 2012-13.

2.

We have heard Ld. Representatives of both the parties through Video Conferencing.

3.

Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in favour of the assessee. He, therefore, seeks permission to withdraw the appeal.

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