What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeal as the assessee decided to avail the benefit of the Vivad Se Vishwas Scheme.

The assessee filed an appeal for AY 2010-11. The Director of the assessee company sought withdrawal of the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee to avail the Vivad Se Vishwas Scheme.

Agarwalla Teak International… vs DCIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH : SMC-2 : NEW DELHI

Before: SHRI R.K. PANDA

For Respondent: Shri R.K. Gupta, Sr. DR

Hearing: 19.05.2021Pronounced: 19.05.2021

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC-2 : NEW DELHI (Through Virtual Hearing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2010-11 Agarwalla Teak International P. Vs DCIT, Ltd., Circle-1(2), 24KM Stone, Village Mundka, New Delhi. Main Rohtak Road, New Delhi. PAN: AAFCA9366F (Appellant) (Respondent) Assessee by : None Revenue by : Shri R.K. Gupta, Sr. DR Date of Hearing : 19.05.2021 Date of Pronouncement : 19.05.2021 ORDER

This appeal filed by the assessee is directed against the order dated 25th April, 2019 of the CIT(A)-1, New Delhi, relating to assessment year 2010-11.

The Director of the assessee company filed an application seeking withdrawal of the appeal on the ground that the assessee has decided to avail the benefit of Vivad Se Vishwas Scheme and, therefore, has decided not to pursue the appeal and wants to withdraw the same. In absence of any objection from the side of the ld. DR, the request of the assessee seeking withdrawal of the appeal is accepted and the appeal is dismissed as ‘withdrawn’.

In the result, the appeal filed by the assessee is dismissed.

AGARWALLA TEAK INTERNATIONAL P.LTD,NEW DELHI vs. DCIT, CIRCLE-1(2), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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