BURDA DRUCK INDIA PVT. LTD,NEW DELHI vs. ACIT, CIRCLE-5(1), NEW DELHI

PDF · subscribers
ITA 7573/DEL/2019Status: DisposedITAT Delhi20 November 2020AY 2016-172 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 appeal. The Senior DR had no objection to this request.

What were the facts?

The assessee requested withdrawal of their appeal before the ITAT. This was due to opting to settle tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn based on their decision to settle the dispute under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

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

For Respondent: Shri Umesh Takyar, Sr. DR
Hearing: 20.11.2020Pronounced: 20.11.2020

PER G.S. PANNU, VICE PRESIDENT

1.

This appeal by the assessee is directed against the order of learned CIT(A)-2, New Delhi dated 12.06.2019 and pertains to assessment year 2016- 17.

2.

The learned counsel for the assessee, vide its letter dated 12.11.2020, received through email, has requested for withdrawal of the appeal filed by him ITA 7573/D/2019 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.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing on 20th November, 2020.

Recent GST High Court judgments

Search GST case law →