GLOBAL GEARS PVT. LTD.,NEW DELHI vs. ITO, WARD- 10(2), NEW DELHI

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ITA 7015/DEL/2018Status: DisposedITAT Delhi17 August 2022AY 2009-102 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 The appeal was dismissed as withdrawn due to the settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against an order for assessment year 2009-10. The assessee subsequently opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “G”: NEW DELHI

Before: SHRI ANIL CHATURVEDI & MS. ASTHA CHANDRA

For Appellant: Shri Aakash, Advcate
For Respondent: Shri Abhishek Kumar, Sr. DR
Hearing: 17.08.2022

O R D E R PER ASTHA CHANDRA, JM

This appeal filed by the assessee is directed against the order dated 31.08.2018 passed by the Ld. CIT (A)- 35, New Delhi relating to assessment year 2009-10.

2.

The Ld. Counsel for the assessee has requested for withdrawal of the appeal 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 certificate to this effect in Form No. 3 has already been obtained.

3.

Learned Sr. DR has no objection for withdrawal of the appeal.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed.

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