THE KISAN SEHKARI CHINI MILLS LTD.,UTTAR PRADESH vs. DCIT, MORADABAD

PDF · subscribers
ITA 5618/DEL/2016Status: DisposedITAT Delhi23 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 tribunal permitted the assessee to withdraw the appeals. This was based on the grounds that the issues were settled under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed appeals against orders of the CIT(A) for AY 2012-2013. The assessee sought to withdraw these appeals.

What were the issues?

Whether the appeals can be withdrawn by the assessee due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “G” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R KUMAR

Hearing: 23.02.2021Pronounced: 23.02.2021

ORDER PER BHAVNESH SAINI, J.M. Both the appeals by Assessee has been directed against the different Orders of the Ld. CIT(A), Moradabad, Dated 23.08.2016 and Dated 30.11.2016, for the A.Y. 2012- 2013.

2.

Learned Counsel for the Assessee filed an application seeking permission to withdraw the appeals as 2 ITA.Nos.5618 & 6671/Del./2016 The Kisan Sehkari Chini Mills Ltd., Kala Khera, Hasanpur-Gajraula, Uttar Pradesh. the issues involved in both the appeals are settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued by the Department in both the appeals.

3.

In view of the above, appeals of the assessee dismissed as withdrawn.

Order pronounced in the open Court.

Recent GST High Court judgments

Search GST case law →