BAIN & COMPANY INC.,GURGAON vs. DCIT, INTERNATIONAL TAXATION, CIRCLE GURGAON, GURGAON

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ITA 4324/DEL/2018Status: DisposedITAT Delhi20 January 2021AY 2014-152 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 accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as a consequence of this withdrawal.

What were the facts?

The assessee, Bain & Company Inc., filed appeals for multiple assessment years. The assessee subsequently requested to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw appeals due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

The judgment mentions The Direct Tax Vivad Se Vishwas Act, 2020, but no specific sections of the Income Tax Act are discussed in relation to the appeal's outcome.

AI-generated summary — verify with the full judgment below

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

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

Hearing: 20.01.2021Pronounced: 20.01.2021

PER G.S. PANNU, VP : These appeals by the assessee for the assessment years 2011-12, 2012-13, 2014-15 & 2016-17 are directed against the orders of learned Assessing Officer, New Delhi.

2.

None appeared on behalf of the assessee at the time of virtual hearing. The learned counsel for the assessee, vide its letter dated 18.01.2021, received through email, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the

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 view of the above, all appeals filed by the assessee are dismissed.

Above decision was announced on conclusion of Virtual Hearing on 20th January, 2021.

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