INDIAN YAMAHA MOTOR PVT. LTD,NEW DELHI vs. DCIT, LTU, CIRCLE- 1, NEW DELHI

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ITA 6418/DEL/2019Status: DisposedITAT Delhi22 January 2021AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals for assessment years 2011-12 and 2012-13. The assessee subsequently requested withdrawal of these appeals.

What were the issues?

The primary issue was whether the appeals should be withdrawn by the assessee due to opting for the 'Vivad Se Vishwas Scheme, 2020'.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “FRIDAY-A” BENCH: NEW DELHI

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Ms. Soumya Jain, CA
Hearing: 22.01.2021Pronounced: 22.01.2021

PER G.S. PANNU, VP : These appeals by the assessee for the assessment years 2011-12 & 2012-13 are directed against the orders of Assessing Officer, New Delhi dated 19.03.2015 & 27.12.2016 respectively.

2.

The learned counsel for the assessee, vide its letter dated 20.01.2021, received through email, has requested for withdrawal of the appeals filed by her and stated that 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”. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeals.

5.

In the result, both appeals of the assessee are dismissed as withdrawn.

1.

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 22nd January, 2021.

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