SUNDER IMPEX PVT. LTD.,NEW DELHI vs. ITO WARD-24(3), NEW DELHI

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ITA 9480/DEL/2019Status: DisposedITAT Delhi25 February 2022AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the Commissioner (Appeals). The assessee subsequently sought to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal due to opting for the Vivad-Se-Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI SAKTIJIT DEY

For Respondent: Shri Umesh Takkyar, Sr. DR
Hearing: 25.02.2022Pronounced: 25.02.2022

ORDER PER BENCH: This is an appeal by the assessee against order dated 14.11.2019 of learned Commissioner (Appeals), Delhi-8, New Delhi for the assessment year 2010-11. 2. Learned authorized representative of the assessee, on instructions, has furnished letter dated 21.02.2022 seeking withdrawal of the appeal as the assessee has opted for settling the dispute arising in the present appeal under Vivad-Se- Vishwas Scheme.

3.

Learned Departmental Representative has no objection to withdrawal of appeal by the assessee.

4. In view of the aforesaid, we permit the assessee to withdraw the present appeal.

Accordingly, the appeal is dismissed as withdrawn.

4.

In the result, the appeal is dismissed.

Order pronounced in the open court on 25th February, 2022

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