PARAMHANS IMPEX PVT LTD,NEW DELHI vs. ITO WARD - 19(3), NEW DELHI

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ITA 6952/DEL/2019Status: DisposedITAT Delhi29 June 2021AY 2009-103 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. 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 before the ITAT for AY 2009-2010. The assessee subsequently requested withdrawal of 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 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 BENCHES “C” : DELHI

Before: SHRI G.S. PANNU

Hearing: 29.06.2021Pronounced: 29.06.2021

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI MS. MADHUMITA ROY, JUDICIAL MEMBER ITA.No.6952/Del./2019 Assessment Year 2009-2010 M/s. Paramhans Impex The Income Tax (P) Ltd., 98, Pratap Officer, Ward-19(3), vs., Nagar, Hari Nagar, Jail Road, New Delhi–110 064. New Delhi. PAN AAECP4510H (Appellant) (Respondent) For Assessee : Shri Rakesh Jain, Advocate. For Revenue : Ms. Anima Baranwal, Sr. D.R. Date of Hearing : 29.06.2021 Date of Pronouncement : 29.06.2021 ORDER PER G.S PANNU, V.P.

The above appeal by the Assessee for the A.Y. 2009-2010 is directed against the Order of the Ld. CIT(A)-7, New Delhi, Dated 11.08.2017.

2 ITA.No.6952/Del./2019

2.

Learned Counsel for the Assessee appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 19.06.2021, received through email has requested for withdrawal of the appeal filed by it and stated that 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. A Certificate to this effect under section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

3.

Learned Senior D.R. has no objection. 4. In view of the above, we accept the request of the assessee. 5. In the result, the appeal of the assessee is dismissed. Above decision was pronounced on conclusion of Virtual Hearing on 29.06.2021.

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