GE INDIA INDUSTRIAL PVT. LTD.,GURGAON vs. ADDL. CIT, NEW DELHI
What did the Tribunal hold?
The tribunal noted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the assessment order for AY 2012-13. The assessee later sought permission to withdraw the appeal.
What were the issues?
Whether the appeal can be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Act.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘I-2’, NEW DELHI
Before: SH. N. K. BILLAIYA & SH. LALIET KUMAR
This appeal filed by the assessee is preferred against the Assessment Order dated 27.10.2016 for A.Y. 2012-13. 2. Vide letter dated 29.09.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act, 2020.
Noting the contents of the application the appeal is dismissed as withdrawn.
Decision announced in the open court in the presence of both representatives on 30.09.2021.
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