C-DOT ALCATEL- LUCENT RESEARCH CENTRE PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 3(1), NEW DELHI

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ITA 3263/DEL/2019Status: DisposedITAT Delhi06 October 2021AY 2011-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as withdrawn.

What were the facts?

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

What were the issues?

The primary issue was whether the appeals should be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.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-1”: NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI B.R.R. KUMAR

For Appellant: Shri Rishabh Malhotra, AR
For Respondent: Ms. Shashi Kaje, Sr. DR
Hearing: 26.07.2021

Both the appeals filed by the assessee are directed against the order dated 29.1.2019 passed by the Ld. CIT (A), 42, New Delhi relating to assessment years 2010-11 & 2011-12.

2.

The Ld. Counsel for the assessee, vide E. mail dated 23rd December, 2020 has requested for withdrawal of the appeals filed by him on the ground that he 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. 5 has already been obtained.

3.

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

4.

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view of the above, we accept the request of the assessee for withdrawal of the appeals and the appeals are dismissed as withdrawn.

5.

In the result, both the appeals of the assessee are dismissed.

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