EARTHCON SYSTEM INDIA P. LTD.,NEW DELHI vs. DCIT, CIRCLE- 8(1), NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal accepted the assessee's request for withdrawal of the appeal. The Senior DR had no objection to the withdrawal.
What were the facts?
The assessee requested withdrawal of their appeal for assessment year 2013-14. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
The primary issue was the assessee's request to withdraw their appeal in light of 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 SUDHANSHU SRIVASTAVA
PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2013-14 is directed against the order of learned CIT(A)-34, New Delhi dated 28.03.2018. . 2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 18.03.2021, received through email has requested for withdrawal of the appeal filed by him and stated that the
2 ITA-3837/Del/2018
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