COLWELL & SALMON COMMUNICATIONS INDIA LTD.,NOIDA vs. ADDL. CIT, NOIDA

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ITA 5188/DEL/2010Status: DisposedITAT Delhi01 June 2021AY 2006-072 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 The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order for assessment year 2006-07. The assessee later sought 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.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, [ DELHI BENCH “I–1” : NEW DLEHI ]

Before: SHRI N.K. BILLAIYASHRI SUDHANSHU SRIVASTAVA

For Appellant: Shri Abhishek Agarwal
For Respondent: Shri Arun Kumar Yadav
Hearing: 1.06.2021Pronounced: 1.06.2021

O R D E R PER N. K. BILLAIYA, AM :

This appeal by the assessee is preferred against the order dated 8.09.2010 passed under Section 143(3) read with Section 144C of the Income Tax Act, 1961 (the Act) for assessment year 2006-07.

2.

Vide application dated 17.05.2021 the appellant sought permission to withdraw the appeal as the dispute has been settled under the Direct Tax Vivad se Vishwas Act, 2020. Noting the contents of the application this appeal is dismissed as withdrawn.

ITA. 5188 (Del) of 2010 Order pronounced in the open court on : 1/06/2021.

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