UNITECH WIRELESS (TAMILNADU) P.LTD,NEW DELHI vs. DCIT, CIRCLE-27(1), NEW DELHI

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ITA 7912/DEL/2018Status: DisposedITAT Delhi27 October 2021AY 2010-113 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 assessee sought withdrawal of the appeals as they had opted to settle the tax arrears under the Vivad Se Vishwas Scheme. The Tribunal allowed the withdrawal request.

What were the facts?

The assessee filed appeals before the ITAT for assessment years 2010-11 and 2011-12. During the hearing, the assessee requested to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw pending appeals due to opting for a settlement scheme.

Which sections of the Income-tax Act were involved?

N/A

AI-generated summary — verify with the full judgment below

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

Before: SHRI R.K. PANDA & SHRI KULDIP SINGH

For Appellant: Ms. Saloni Sheetal, AR
For Respondent: Shri Om Prakash, Sr. DR
Hearing: 27.10.2021

O R D E R PER R K PANDA, AM Both the appeals filed by the assessee are directed against the order dated 30.7.2018 of the CIT (A)-15, Delhi, relating to the assessment years 2010-11 & 2011-12.

2.

The ld. Counsel for the assessee, at the time of hearing, sought withdrawal of the appeals filed by the assessee stating 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. The assessee has also enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that these appeals may be allowed to be withdrawn.

3.

In absence of any objection from the side of the ld. Sr. DR, the request of the assessee for withdrawal of the appeals are allowed. Accordingly, the appeals filed by the assessee are dismissed.

4.

In the result, the appeals filed by the assessee are dismissed as withdrawn.

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