ACIT, CIRCLE- 1, LTU, NEW DELHI vs. CAPARO ENGINEERING INDIA LTD., NEW DELHI

PDF · subscribers
ITA 7257/DEL/2018Status: DisposedITAT Delhi08 January 2021AY 2012-132 pages

In favour of the assessee: the Revenue'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 appeals. Consequently, all appeals filed by both the Revenue and the assessee were dismissed.

What were the facts?

The assessee requested withdrawal of its appeals and the Revenue's appeals for assessment years 2011-12 and 2012-13. This was due to the assessee opting to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeals should be dismissed as withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

The Direct Tax Vivad Se Vishwas Act, 2020

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

For Respondent: CA &
Hearing: 08.01.2021Pronounced: 08.01.2021

PER G.S. PANNU, VP : These appeals by the Revenue and the assessee for the assessment years 2011-12, 2011-12 & 2012-13 are directed against the orders of learned CIT(A), New Delhi dated 23.03.2018, 23.03.2018 & 20.08.2018 respectively.

2.

The learned counsel for the assessee, vide its letter dated 04.01.2021, 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 “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 view of the above, all appeals filed by the Revenue are dismissed as well as appeal filed by the assessee is also dismissed.

1.

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 08th January, 2021.

Recent GST High Court judgments

Search GST case law →