WAVE INDUSTRIES PVT. LTD.,NOIDA vs. DCIT, NEW DELHI

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ITA 5242/DEL/2015Status: DisposedITAT Delhi02 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 requested withdrawal of the appeal as they opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020. A Form No. 3 was issued in their favor.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2012-13. The assessee later requested to withdraw the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI MAHAVIR PRASAD & SHRI O.P. KANT

For Appellant: Shri Sanat Kapoor, Adv
For Respondent: Ms. Pramita M. Biswas, CIT(DR)
Hearing: 02.02.2021Pronounced: 02.02.2021

ORDER PER MAHAVIR PRASAD, JM:

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-30, New Delhi, dated 25.05.2015 passed for assessment year 2012-13. 2. We have heard learned Representative of both the parties through Video Conferencing. 3. The assessee, vide its letter dated 01.02.2021, has requested for withdrawal of the appeal as 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”. The Form No. 3 has been issued in favour of the assessee. 2. In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 2nd February, 2021

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