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[Cites 1, Cited by 6]

Income Tax Appellate Tribunal - Delhi

Addl.Cit, Special Range-5,, New Delhi vs Kohinoor Specialty Food India P.Ltd, ... on 30 April, 2021

               IN THE INCOME TAX APPELLATE TRIBUNAL
                     DELHI "B" BENCH: NEW DELHI

                      (THROUGH VIDEO CONFERENCING)

             BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
                SHRI KUL BHARAT, JUDICIAL MEMBER

      ITA Nos.1809 & 1810/Del/2018 and 5936 & 5937/Del/2018
                 Assessment Years : 2012-13 to 2015-16
      Addl.CIT,              Vs Kohinoor Specialty Food India
      Special Range-5,            Pvt.Ltd., Plot No.84, 5th Floor,
      New Delhi                   Sector-32, Gurgaon-122001.
                                  PAN-AAECK3508Q
      APPELLANT                   RESPONDENT
      Appellant by                           Ms. Saloni Shital, AR
      Respondent by                          Sh. R. K. Gupta, Sr. DR
      Date of Hearing                                 30.04.2021
      Date of Pronouncement                           30.04.2021


                                    ORDER

PER G.S. PANNU, VP :

These appeals filed by the Revenue for the assessment years 2012- 13 to 2015-16 are directed against the separate orders of learned CIT(A)-

36, New Delhi dated 15.12.2017, 15.12.2017, 29.06.2018 and 29.06.2018 respectively.

2. The assessee, vide its letter dated 19.04.2021, received through email, has requested for dismissal of the appeals filed by Department 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. The applicant has also filed copies of Form No.3 dated 22.03.2021 2 issued by PCIT, Delhi-110004 evidencing that no amount is payable by the applicant in respect of all the captioned appeals.

3. Learned Senior DR has no objection.

4. In view of the above, we accept the request of the assessee for withdrawal of the appeals.

5. In the result, the appeals of the Revenue are dismissed.

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 30th April, 2021.

       Sd/-                                                   Sd/-


(KUL BHARAT)                                                 (G.S. PANNU)
JUDICIAL MEMBER                                          VICE PRESIDENT

* Amit Kumar *

Copy   forwarded to:
  1.    Appellant
  2.    Respondent
  3.    CIT
  4.    CIT(Appeals)
  5.    DR: ITAT

                                               ASSISTANT REGISTRAR
                                                    ITAT, NEW DELHI