JUPITER HEALTHCARE CO.,NEW DELHI vs. ACIT CIRCLE-56(1), NEW DELHI

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ITA 4303/DEL/2019Status: DisposedITAT Delhi20 August 2020AY 2012-133 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. This was subject to the issuance of Form No. 3 under the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal before the ITAT. During the pendency of the appeal, the assessee opted for the Vivad se Vishwas Scheme and filed the necessary forms.

What were the issues?

The primary issue was whether the assessee could withdraw its appeal after opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “SMC-2” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 20.08.2020Pronounced: 20.08.2020

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-19, New Delhi, Dated 11.03.2019, for the A.Y. 2012-2013. 2. We have heard the Learned Representatives of both the parties through video conferencing.

2 ITA.No.4303/Del./2019 M/s. Jupiter Healthcare Co., Delhi. 3. Learned Counsel for the Assessee, at the outset submitted that assessee has opted for VIVAD SE VISHWAS Scheme and filed Form Nos. 1 and 2. Learned Counsel for the Assessee, therefore, submitted that assessee may be permitted to withdraw the present appeal, subject to issue of Form No.3.

4.

In view of the above statement made by Counsel for Assessee, assessee is permitted to withdraw the appeal, subject to issue of Form No.3. In view of the above, appeal of assessee stands disposed of, in terms indicated above.

5.

In the result, appeal of Assessee disposed of.

Order pronounced in the open Court.

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