MUKUND PHGARMATEK P.LTD,NEW DELHI vs. ACIT, CIRCLE-17(2), NEW DELHI

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ITA 520/DEL/2019Status: DisposedITAT Delhi28 January 2021AY 2015-163 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 allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn due to the settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2015-16. The assessee later opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020 and paid the taxes.

What were the issues?

Whether the appeal should be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Scheme, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH : SMC-I : NEW DELHI

Before: SHRI R.K. PANDA

For Appellant: Shri Harish Choudhary, Advocate
For Respondent: Shri Sanjiv Mahajan, Sr. DR
Hearing: 28.01.2021Pronounced: 28.01.2021

ORDER

PER R.K. PANDA, AM:

1.

This appeal filed by the assessee is directed against the order dated 25.09.2018 of the CIT(A)-6, Delhi, relating to the assessment year 2015-16.

2.

The ld. Counsel for the assessee filed an application seeking withdrawal of the appeal on the ground that 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 and after obtaining Form No.3 has paid the taxes also vide challan dated 19th January, 2021. He accordingly submitted that the appeal filed by the assessee may be allowed to be withdrawn.

3.

In absence of any objection from the side of the ld. DR, the request of the assessee seeking withdrawal of the appeal is allowed. The appeal filed by the assessee is accordingly dismissed.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

The order was pronounced in the open court on conclusion of the hearing itself, i.e., on 28th January, 2021..

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