YFC PROJECTS P.LTD,NEW DELHI vs. DCIT, CIRCLE-18(1), NEW DELHI

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ITA 6151/DEL/2018Status: DisposedITAT Delhi04 October 2021AY 2008-092 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 tribunal allowed the assessee's request to withdraw the appeal. This was based on the assessee opting to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2008-09. The assessee later requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of the appeal due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI KUL BHARAT & SHRI O.P. KANT

Hearing: 04.10.2021Pronounced: 04.10.2021

ORDER PER O.P. KANT, AM:

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-9, New Delhi, dated 16.08.2018 passed for assessment year 2008-09. 2. We have heard learned Representatives of both the parties through Video Conferencing.

3.

The learned counsel for the assessee filed a letter dated 01.09.2021 through email wherein he has requested for withdrawal of the appeal as 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 Form No. 3 has been issued in favour of the assessee, which is placed on record. The learned counsel, therefore, seeks permission to withdraw the appeal. 2. In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court.

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