D.R. JOHNS LAB PVT. LTD.,NEW DELHI vs. ACIT CIRCLE-7(1), NEW DELHI

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ITA 979/DEL/2020Status: DisposedITAT Delhi17 February 2023AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2011-12. The assessee subsequently sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for settlement under the Vivad Se Vishwas Act.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU, HON’BLE & SHRI SAKTIJIT DEY

Hearing: 17.02.2023Pronounced: 17.02.2023

ORDER PER SAKTIJIT DEY, JM: This is an appeal by the assessee against order dated 17.01.2020 of learned Commissioner of Income Tax (Appeals)-3, New Delhi, for assessment year 2011-12.

2.

When the appeal was called out, none was present for the assessee. However, learned Authorized Representative of the assessee has filed a letter dated 7th February, 2023 seeking withdrawal of the appeal as the assessee has opted to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020 and has received the certificate issued by the designated authority in Form No. 3.

3.

Learned Departmental Representative has no objection to the aforesaid request of the assessee.

4.

Having considered the submission of learned Departmental Representative and perused the materials on record, we permit the assessee to withdraw the present appeal. Accordingly, the appeal is dismissed as withdrawn.

5.

In the result, the appeal is dismissed.

Order pronounced in the open court on 17th February, 2023

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