HISAR REAL ESTATE (P) LTD,NEW DELHI vs. ITO WARD - 11(3), NEW DELHI

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ITA 8730/DEL/2019Status: DisposedITAT Delhi30 July 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee requested withdrawal of their appeals before the ITAT. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020, for the tax arrears concerning the assessment years 2014-15 and 2015-16.

What were the issues?

The primary issue was whether the assessee's appeals should be withdrawn based on their opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU, HON’BLE & SHRI AMIT SHUKLA

Hearing: 30.07.2021Pronounced: 30.07.2021

PER G.S. PANNU, V.P. These appeals by the assessee for the assessment years 2014-15 & 2015-16 are directed against the order of learned CIT(A)-22, New Delhi dated 31.07.2019. 2 ITA-8730 & 8731/Del/2019

2.

None appeared on behalf of assessee at the time of virtual hearing. The learned counsel for the assessee, vide its letter dated 15.07.2021, received by email, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years 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 appeals.

5.

In the result, the appeals of the assessee are dismissed as withdrawn. Above decision was announced on conclusion of Virtual Hearing on 30.07.2021. (AMIT SHUKLA) VICE PRESIDENT Dated: 30.07.2021 *Kavita Arora, Sr. PS =

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