INDIAN RAILWAY FINANCE CORPORATION LTD.,NEW DELHI vs. DCIT- LTU, NEW DELHI

PDF · subscribers
ITA 5229/DEL/2017Status: DisposedITAT Delhi27 November 2020AY 2013-142 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 to withdraw the appeal. The assessee had opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee, M/s Indian Railway Finance Corporation, filed an appeal for AY 2013-14. The assessee subsequently requested withdrawal of the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI FRIDAY BENCH ‘A’: NEW DELHI

Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA

For Appellant: Shri. V. Raja Kumar, Advocate
For Respondent: Shri. M. Baranwal, Sr. DR
Hearing: 27.11.2020Pronounced: 27.11.2020

PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2013-14 is directed against the order of learned CIT(A), New Delhi dated 06.06.2017.

2.

The learned counsel for the assessee, vide its letter dated 25.11.2020, received through email, has requested for withdrawal of the appeal filed by 2 ITA5229/Del/2017 him and stated that 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. 3. Learned Senior DR has no objection.

4.

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

Recent GST High Court judgments

Search GST case law →