ASIA SATELLITE TELECOMMUNICATIONS CO. LTD.,HONG KONG vs. DCIT, CIRCLE- 1(1)(1), INTL. TAXATION, NEW DELHI

ITA 7117/DEL/2017Status: DisposedITAT Delhi01 July 2021AY 2014-152 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application to withdraw the appeal. The appeal was dismissed as withdrawn by the tribunal.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2014-15. Subsequently, the assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad Se Vishwas Act, 2020.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘D’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. SUDHANSHU SRIVASTAVA

For Respondent: Dr. Prabha Kant, CIT

Hearing: 01/07/2021Pronounced: 01/07/2021

PER N. K. BILLAIYA, AM:

This appeal filed by the assessee is preferred against the order of the CIT(A)-42, New Delhi dated 15.09.2017 for A.Y. 2014-15.

Vide letter dated 31.03.2021 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Noting the contents of the application the appeal is dismissed as withdrawn.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 the representatives on 01.07.2021.

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