NANO CYBER TECH SOLUTIONS PRIVATE LIMITED,ROHTAK vs. ITO WARD - 3, ROHTAK

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ITA 325/DEL/2020Status: DisposedITAT Delhi28 May 2021AY 2015-163 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 to withdraw the appeal. The assessee had opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2017-18. No one appeared on behalf of the assessee during the hearing.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for 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 Respondent: Shri Mahesh Thakur, Sr. DR
Hearing: 28.05.2021Pronounced: 28.05.2021

This appeal filed by the assessee is directed against the order dated 13.11.2019 passed by the Ld. CIT(A), Rohtak relating to assessment year 2017-18.

2.

None appeared on behalf of the assessee.

3.

The Ld. Counsel for the assessee, has requested for withdrawal of the appeal 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.

4.

Ld. Sr. DR has no objection.

5.

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

6.

In the result, the appeal of the assessee is dismissed as withdrawn.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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