M/S. FRIENDS AUTO (INDIA) LTD.,NEW DELHI vs. DCIT, FARIDABAD

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ITA 3378/DEL/2016Status: DisposedITAT Delhi16 December 2020AY 2012-133 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 allowed the assessee to withdraw the appeal as the assessee intended to settle the dispute under the Vivad se Vishwas Scheme. Liberty was granted to approach the Tribunal if the settlement failed.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2012-13. The assessee expressed an intention to settle the dispute under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to the applicability of the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, [ DELHI BENCH: “E” NEW DELHI ]

Before: SHRI N. K. BILLAIYASHRI KULDIP SINGH

For Appellant: Shri Deepesh Garg, Adv.;
For Respondent: Shri M. Barnwal, Sr. D.R.;
Hearing: 16.12.2020Pronounced: 16.12.2020

O R D E R PER N. K. BILLAIYA, A. M. :

This appeal by the assessee is preferred against the order of the Commissioner of Income Tax (Appeals)-3, Gurgaon, dated 23.03.2016 pertaining to assessment year 2012-13.

2.

At the very outset, the Counsel for the assessee stated that the appellant has contemplated to settle the dispute under Vivad se Vishwas Scheme, 2020 and, therefore, the appellant may be allowed to withdraw the appeal.

3.

The Departmental Representative did not raise any objection.

4.

On the statement of the Counsel the appeal is dismissed as withdrawn with a liberty to the appellant to approach the Tribunal if for some reason the dispute could not be settled under Vivad se Vishwas Scheme.

5.

Decision announced in the open court in the presence of both the representatives.

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