ACIT, CENTRAL CIRCLE- 20, NEW DELHI vs. ENLIGHTENED CONSULTANCY SERVICES PVT. LTD., NEW DELHI

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ITA 6224/DEL/2017Status: DisposedITAT Delhi28 May 2021AY 2009-103 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the request from both the assessee and the revenue to withdraw their respective appeals. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee requested withdrawal of their appeals for assessment years 2007-08 and 2009-10, having opted for settlement under the Vivad Se Vishwas Scheme. The revenue also agreed to the withdrawal of its appeal for assessment year 2009-10, with payment already made.

What were the issues?

The primary issue was whether the appeals filed by the assessee and the revenue should be withdrawn based on the settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A”: NEW DELHI

Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA

For Appellant: Shri Sanat Kapoor, Advocate
For Respondent: Shri Mahesh Thakur, Sr. DR
Hearing: 28.05.2021Pronounced: 28.05.2021

directed against the order dated 24.1.2017 and 07.07.2017 respectively passed by the Ld. CIT(A)-27, New Delhi relating to assessment years 2007-08 and 2009-10 respectively.

2.

The Ld. Counsel for the assessee, vide e mail dated 23rd April 2021 has requested for withdrawal of the appeals filed by the assessee 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. With regard to Revenue’s appeal in Asstt. year 2009-10, the applicant has enclosed a copy of challan dated 30.4.2021 evidencing payment of Rs. 70,52,925/- representing sum determined in terms of Form No. 3 dated 9.3.2021 issued by the PCIT (central), Delhi – 2.

4.

Ld. Sr. DR has no objection for withdrawal of the appeal.

5.

In view of the above, we accept the request of the assessee as well as revenue for withdrawal of the appeals.

6.

In the result, the appeals of the assessee and revenue are dismissed as withdrawn.

7.

The above decision was announced in the presence of both the parties on conclusion of Virtual Hearing on 28th May, 2021.

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