FULCRUM TECHNOLOGIES INC.,USA vs. ACIT, INTERNATIONAL TAXATION- 1(3)(1), NEW DELHI

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ITA 8969/DEL/2019Status: HeardITAT Delhi24 December 2021AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order for Assessment Year 2016-17. The assessee later 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 Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

Before: SHRI R.K. PANDA & SHRI N. K. CHOUDHRY

Hearing: 24.12.2021Pronounced: 24.12.2021

ORDER PER R.K. PANDA, AM, This appeal filed by the assessee is directed against the order dated 19.09.2019 of the learned ACIT, Circle Int.Tax- 1(3)(1), New Delhi, relating to Assessment Year 2016-17.

2.

The assessee filed an application dated 14.12.2021 seeking for withdrawal of the appeal on the ground that 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. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

3.

Learned Sr. DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was pronounced in the open court on conclusion of Virtual Hearing on 24.12.2021.

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