ITO, DEHRADUN vs. M/S UNISON DEVELOPERS PVT. LTD., DEHRADUN

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ITA 2629/DEL/2016Status: DisposedITAT Dehradun26 August 2021AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal took on record the Revenue's letter and application for withdrawal. The appeal filed by the Revenue was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A) for Assessment Year 2008-09. During the hearing, the Revenue sought to withdraw the appeal.

What were the issues?

The primary issue was whether the Revenue's appeal should be allowed to be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DEHRADUN CIRCUIT BENCH: DEHRADUN

Before: SH. N. K. BILLAIYA & MS SUCHITRA KAMBLE

For Respondent: Smt. Ritika Pundir, CA
Hearing: 26.08.2021Pronounced: 26.08.2021

PER SUCHITRA KAMBLE, JM

1.

This appeal is filed by the Revenue against the order dated 19/02/2016 passed by CIT(A)-Dehradun, for Assessment Year 2008-09.

2.

At the time of hearing, the Ld. DR submitted the letter dated 3/8/2021 issued from the Office of Principal Commissioner of Income Tax, Dehradun, Uttarakhand, signed by ITO (T&J) thereby conveying the decision of the Department to withdraw the Departmental Appeal in present assessee’s case. The Ld. DR has submitted application dated 18/8/2021 thereby seeking permissions to withdraw the appeal filed by the Revenue on the ground that the appeal has been resolved in the “VSVS” Scheme, 2020.

3.

The Ld. AR was present and confirmed the stand taken by the Revenue.

4.

We have taken on record letter dated 3rd August, 2021 along with the application of the Ld. DR dated 18/8/2021 on record and allowing the Revenue to withdraw the appeal. Hence, the appeal of the Revenue is dismissed as withdrawn.

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