MOTHERSON SUMI SYSTEMS LTD.,NEW DELHI vs. ACIT, CIRCLE-17(1), NEW DELHI

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ITA 6869/DEL/2018Status: DisposedITAT Delhi24 January 2025AY 2014-15Bench: SHRI MAHAVIR SINGH (Vice President), SHRI S. RIFAUR RAHMAN (Accountant Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for AY 2014-15. During the hearing, the assessee requested withdrawal of the appeal as they opted to settle the dispute under the Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘I’: NEW DELHI

For Appellant: Shri Darpan Kriplani, Adv
For Respondent: Shri Om Parkash, Sr. DR
Hearing: 24.01.2025Pronounced: 24.01.2025

(ASSESSMENT YEAR 2014-15) ACIT M/s Motherson Sumi Circle-17(1), New Systems Limited, Vs. Delhi Second Floor, F-7, Block-B-I, Mohan Cooperative Industrial Estate, Mathura Road, New Delhi-110044 PAN-AAACM0405A (Appellant) (Respondent) Appellant By Shri Darpan Kriplani, Adv. Respondent by Shri Om Parkash, Sr. DR Date of Hearing 24.01.2025 Date of Pronouncement 24.01.2025 ORDER PER MAHAVIR SINGH, VP: This appeal by the assessee for Assessment Year 2014-15 is directed against the order of AO/TPO in pursuant to the directions of the Learned Dispute Resolution Panel (Ld. DRP), New Delhi dated 13/06/2018.

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