BHARTI AIRTEL LTD.,NEW DELHI vs. ACIT, CIRCLE- 4(2), NEW DELHI

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ITA 3034/DEL/2018Status: DisposedITAT Delhi24 July 2020AY 2013-143 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 appeals. The withdrawal was based on the assessee opting to settle the tax disputes under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee, Bharti Airtel Ltd., filed multiple appeals before the ITAT for assessment years 2010-11 to 2015-16. The assessee subsequently requested withdrawal of these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw pending appeals 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 FRIDAY BENCH ‘A’ : NEW DELHI

Before: SHRI G.S. PANNU & SHRI K.N. CHARY

For Appellant: Ms. Deepashra Rao, Advocate & Shri
For Respondent: Shri Jagdish Singh Dahiya, Senior DR
Hearing: 24.07.2020Pronounced: 24.07.2020

2 7410/Del/2017; 3033/Del/2018; 3034/Del/2018; 514/Del/2019; 515/Del/2019 & 7892/Del/2019 ORDER PER KN CHARY, JM : These appeals by the assessee for the assessment years 2010-11 to 2015-16 respectively are directed against the separate orders of learned CIT(A), New Delhi

2.

The learned counsel for the assessee, vide emails dated 13th July 2020, has requested for withdrawal of the appeals filed by the assessee 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 aforesaid appeals.

5.

In the result, the appeals of the assessee are dismissed as withdrawn.

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