M/S PAPICO COATINGS INDIA P.LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 2162/DEL/2016Status: DisposedITAT Delhi02 February 2021AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the assessee 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 The appeal was dismissed as withdrawn due to the settlement under the Vivad se Vishwas Scheme.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 before the ITAT against an order of the CIT(A). The assessee's counsel sought permission to withdraw the appeal. This was because the matter had been settled under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.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 BENCHES “D” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI PRASHANT MAHARISHI

Hearing: 02.02.2021Pronounced: 02.02.2021

PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-7, New Delhi, Dated 18.02.2016, for the A.Y. 2011-2012.

1.

2 ITA.No.2162/Del./2016 M/s. Papico Coatings India (P) Ltd., Delhi. 2. Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter is settled under VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have been issued in favour of the assessee.

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

4.

In the result, appeal of Assessee dismissed.

Order pronounced in the open Court.

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