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[Cites 1, Cited by 4]

Income Tax Appellate Tribunal - Delhi

Toyo Ink India Pvt. Ltd., Delhi vs Acit, Circle- 25(2), New Delhi on 7 January, 2021

      IN THE INCOME TAX APPELLATE TRIBUNAL
           (DELHI BENCH 'I-2' : NEW DELHI)

     BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER
                         and
        SHRI KULDIP SINGH, JUDICIAL MEMBER

             (THROUGH VIDEO CONFERENCE)

                    ITA No.6903/Del./2017
                (ASSESSMENT YEAR : 2013-14)

M/s. Toyo Ink India Pvt. Ltd.,           vs.     ACIT, Circle 25 (2),
82, Functional Industrial Estate,                New Delhi.
Patparganj Industrial Area,
New Delhi - 110 092.

      (PAN : AACCT5137A)

      (APPELLANT)                                (RESPONDENT)

      ASSESSEE BY : Ms. Raj Nandini, Advocate
      REVENUE BY : Shri M. Barnwal, Senior DR

      Date of Hearing :             07.01.2021
      Date of Order   :             07.01.2021

                             ORDER

PER KULDIP SINGH, JUDICIAL MEMBER :

Appellant, M/s. Toyo Ink India Pvt. Ltd. (hereinafter referred to as 'the assessee'), by filing the present appeal, sought to set aside the impugned order dated 20.09.2017 passed by the Assessing Officer (AO) in consonance with the orders passed by the ld. DRP/TPO under section 143 (3) read with section 144C of 2 ITA No.6903/Del./2017 the Income-tax Act, 1961 (for short 'the Act') qua the assessment year 2013-14.

2. Ld. Counsel for the assessee filed an application seeking adjournment of the case on the ground 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" and has filed necessary Forms 1 & 2 with the Tax Department.

3. Keeping in view the aforesaid facts, present appeal is hereby dismissed with liberty to get it restored by the assessee in case dispute is not settled as per scheme. The Revenue has no objection with regard to the aforesaid caveat. Consequently, the present appeal is dismissed.

Order pronounced in open court on this 7th day of January, 2021 after the conclusion of the virtual hearing.

              Sd/-                                 sd/-
        (R.K. PANDA)                       (KULDIP SINGH)
     ACCOUNTANT MEMBER                    JUDICIAL MEMBER

Dated the 7th day of January, 2021 TS 3 ITA No.6903/Del./2017 Copy forwarded to:

1.Appellant
2.Respondent
3.CIT
4.CIT(A)
5.CIT(ITAT), New Delhi. AR, ITAT NEW DELHI.