ESHA TURBO MOTORS P.LTD,NEW DELHI vs. ADDL. CIT, RANGE-8, NEW DELHI

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ITA 9573/DEL/2019Status: DisposedITAT Delhi16 July 2021AY 2015-162 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The Senior DR had no objection to the withdrawal.

What were the facts?

The assessee company requested withdrawal of its appeal before the ITAT. This was due to the company opting for the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was whether the appeal could be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.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 ‘A’ : NEW DELHI

Before: SHRI G.S. PANNU & SHRI KUL BHARAT

Hearing: 16.07.2021Pronounced: 16.07.2021

ORDER PER G.S. PANNU, VP :

This appeal by the assessee for the assessment year 2015-16 is directed against the order of Learned CIT(A)-3, New Delhi.

2.

None appeared on behalf of the Assessee before us at the time of virtual hearing. However, Ms. Savitri Dahiya, Director of the assessee company vide her letter dated 29.6.2021 has requested for withdrawal of the captioned appeal, as the assessee i.e. M/s Esha Turbo Motors Private Limited has opted for Vivad Se Vishwas Scheme.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeal.

5.

In the result, the appeal of the assessee are dismissed as withdrawn.

Above decision was pronounced at the conclusion of Virtual Hearing on 16h July, 2021.

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