HEAVEN BUILDWELL PVT. LTD.,NEW DELHI vs. ITO, WARD- 11(2), NEW DELHI

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ITA 7681/DEL/2017Status: DisposedITAT Delhi29 June 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 accepted the assessee's request for withdrawal of the appeal. The Senior DR had no objection to this request.

What were the facts?

The assessee requested withdrawal of their appeal for AY 2008-09. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn by the assessee who opted for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & MS. MADHUMITA ROY

For Respondent: Ms. Anima Baranwal, Sr. DR
Hearing: 29.06.2021Pronounced: 29.06.2021

PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2008-09 is directed against the order of learned CIT(A)-4, New Delhi dated 12.06.2017. . 2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 01.06.2021, received through email has requested for withdrawal of the appeal filed by him and stated that the

2 ITA-7681/Del/2017

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