POWER GRID CORP. OF INDIA LTD.,NEW DELHI vs. ADDL. CIT, SPECIAL RANGE- 7, NEW DELHI

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ITA 4579/DEL/2018Status: DisposedITAT Delhi31 August 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee, Power Grid Corp. of India Ltd., filed an appeal for assessment year 2014-15. The assessee later requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee. The assessee had opted for settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & Ms. SUCHITRA KAMBLE

For Appellant: Mr. Arpit Gupta, CA
Hearing: 31.08.2021Pronounced: 31.08.2021

ORDER PER G.S. PANNU, VP :

This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A)-38, New Delhi, 29.01.2018.

2.

The learned counsel for the assessee, vide its letter dated 07.04.2021, received by e-mail’, has requested for withdrawal of the appeal filed by him and stated that the assessee has opted to settle the dispute relating to the 2 ITA-4579/Del/2018 tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.

3.

Learned Senior 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In the result, the appeal of the assessee is dismissed as withdrawn.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 announced on conclusion of Virtual Hearing on 31st August, 2021 in presence of both the parties.

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