M/S. POSH SEMCO PTE LTD.,MUMBAI vs. DDIT, NEW DELHI

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ITA 421/DEL/2014Status: DisposedITAT Delhi25 January 2021AY 2010-112 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 requested withdrawal of both appeals, having opted to settle the tax arrears under the 'Vivad Se Vishwas Scheme, 2020'. The tribunal granted permission for withdrawal.

What were the facts?

The assessee filed two appeals before the ITAT for assessment years 2009-10 and 2010-11. The appeals were against final assessment orders passed pursuant to directions from the Dispute Resolution Panel (DRP).

What were the issues?

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

AI-generated summary — verify with the full judgment below

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

Before: SHRI O.P. KANT & SHRI K.N. CHARY

For Appellant: Ms. Deepika, Adv
For Respondent: Ms. Amanpreet, Sr.DR
Hearing: 25.01.2021Pronounced: 25.01.2021

ORDER PER BENCH:

These two appeals by the assessee are directed against final assessment orders passed by the Ld. Deputy Directed of Income Tax, Circle -2(1), Intl. Taxation, New Delhi, for assessment years 2009-10 & 2010-11 respectively, pursuant to the direction of the Ld. Dispute Resolution Panel (DRP).

2.

We have heard both the parties through Video Conferencing.

3.

The learned counsel for the assessee has requested for withdrawal of both the appeals as the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration, under the “Vivad Se Vishwas Scheme, 2020”. The Form No. 3 in both the appeals is stated to have been issued in favour of the assessee. The learned counsel, therefore, seeks permission to withdraw the appeals.

2. In view of the aforesaid, both the appeals of the assessee are dismissed as withdrawn. Order pronounced in the open court.

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