AGRICO ORGANICS LTD.,NEW DELHI vs. DCIT CIRCLE-1(2), NEW DELHI

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ITA 121/DEL/2020Status: DisposedITAT Delhi15 April 2021AY 2010-112 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 for withdrawal of the appeal. The settlement under the Vivad Se Vishwas Scheme was acknowledged.

What were the facts?

The assessee requested withdrawal of their appeal for assessment year 2010-11. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether an appeal can be withdrawn upon opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI

Before: SHRI G.S. PANNU & SHRI KUL BHARAT

For Appellant: Shri. Tarun Sharma, Adv
For Respondent: Shri. R.K. Gupta, Sr. DR
Hearing: 15.04.2021Pronounced: 15.04.2021

PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A)-I, New Delhi dated 25.11.2019. . 2. The learned counsel for the assessee, vide letter dated 25.03.2021, 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

2 ITA-121/Del/2020

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