ALM INFOTECH CITY PVT. LTD.,NEW DELHI vs. ACIT, CIRCLE-2(1), NEW DELHI

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ITA 2745/DEL/2019Status: DisposedITAT Delhi04 August 2022AY 2009-103 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn in view of the settlement under the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal before the ITAT. During the hearing, the assessee informed the tribunal that they had opted for settlement under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the pendency of the appeal before the tribunal, which was resolved by the assessee's settlement under a government scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “A” : DELHI

Before: SHRI CHANDRA MOHAN GARG & SHRI PRADIP KUMAR KEDIA

Hearing: 04.08.2022Pronounced: 04.08.2022

ORDER PER CHANDRA MOHAN GARG, J.M.

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-1, New Delhi, dated 31.12.2018 in Appeal No.623/16-17 relating to the A.Y. 2009-2010.

2 ITA.No.2745/Del./2019 M/s. ALM Infotech City Pvt. Ltd., New Delhi. 2. During the course of hearing, at the very outset, Learned Counsel for the Assessee submitted that the assessee has opted for settlement of the disputed tax amount under VIVAD SE VISHWAS SCHEME, 2020 and the Department also issued Form No.5, which is placed on record.

3.

In view of the above and in absence of any objection from the side of the Ld. D.R, the request of the assessee for withdrawal of the appeal is allowed and the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court at the time of hearing i.e., on 04.08.2022.

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