SYSTRA SA (PROJECT OFFICE),NEW DELHI vs. DCIT, NEW DELHI

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ITA 374/DEL/2013Status: DisposedITAT Delhi25 March 2021AY 2008-093 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 appeals. The Senior DR had no objection to the withdrawal.

What were the facts?

The assessee requested withdrawal of six appeals before the ITAT, stating they had opted to settle tax arrears under the Vivad Se Vishwas Scheme, 2020. A certificate under Section 5(1) of the scheme was provided.

What were the issues?

Whether the assessee's appeals should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.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 ‘A’ : NEW DELHI

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

Hearing: 25.03.2021Pronounced: 25.03.2021

These 06 appeals by the assessee for the assessment years 2001-02 to 2004-05 & 2007-08 to 2008-09 are directed against the respective orders of learned CIT(A)-XXIX, New Delhi and against the order of the Learned Assessing Officer dated 30.9.2010 for the assessment year 2007-08. 2. None appeared on behalf of the Assessee before us at the time of virtual hearing. However, the Assessee’s A.R. vide his separate letters dated 24.02.2021 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 years under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed in all the appeals.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeals filed by the Assessee.

5.

In the result, all the 06 appeals of the Assessee are dismissed.

Above decision was pronounced upon conclusion of Virtual hearing on 25th March, 2021.

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