RATNASHRI BUILDTECH P.LTD,GURGAON vs. DCIT, CENTRAL CIRCLE-1, FARIDABAD

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ITA 604/DEL/2019Status: DisposedITAT Delhi28 June 2021AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's request for withdrawal due to opting for the Vivad Se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order for Assessment Year 2009-10. The assessee subsequently requested withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal after opting for a dispute resolution scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “E” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI B.R.R. KUMAR

For Appellant: Shri Kapil Goel, Adv
For Respondent: Ms. Pramila M. Biswas, CIT-DR

O R D E R PER B.R.R. KUMAR, AM The aforesaid appeal has been filed by the assessee against the impugned order dated 30.11.2018, passed by Ld. Commissioner of Income Tax (Appeals)-III, Gurgaon for the Assessment Year 2009-10.

2.

We have heard Ld. Representatives of both the parties through Video Conferencing.

3.

The ld. counsel for the assessee, vide its letter dated 23.06.2021, received through email, has requested for withdrawal of the appeal filed by him 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.

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