KEDIA HOUSE OF MEDICINESW LTD,GURUGRAM vs. DCIT, CIRCLE-2(1), GURUGRAM

ITA 5556/DEL/2018Status: DisposedITAT Delhi27 January 2021AY 2015-162 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for the assessment year 2015-16. The assessee subsequently requested to withdraw the appeal.

What were the issues?

Whether the assessee's appeal can be withdrawn due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI MAHAVIR PRASAD

For Appellant: Ms. Sangeeta Singh, CA

Hearing: 27.01.2021Pronounced: 27.01.2021

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI MAHAVIR PRASAD, JUDICIAL MEMBER Assessment Year : 2015-16 M/S KEDIA HOUSE OF Vs. DCIT, CIRCLE 2(1), MEDICINES LTD., GURUGRAM SCO-18, FIRST FLOOR, HSIIDC BUILDING, UDYOG VIHAR, SARSWATI VIHAR, PHASE-V, GURGAON, M.G. ROAD, HOUSING HARYANA BOARD COMPLEX, CHAKKERPUR, GURUGRAM, HARYANA - 122002 (PAN: AAFCK0684E) (Appellant) (Respondent) Appellant by : Ms. Sangeeta Singh, CA Respondent by : Sh. M. Baranwal, Sr. DR. Date of hearing : 27.01.2021 Date of pronouncement : 27.01.2021 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A)-1, Gurgaon.

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