M/S. SPG FINVEST PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

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ITA 3737/DEL/2017Status: DisposedITAT Delhi23 March 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 respondent (DR) had no objection to this request.

What were the facts?

The assessee requested to withdraw their appeal before the ITAT. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

Before: SHRI R.K. PANDA & SHRI SUDHANSHU SRIVASTAVA

For Respondent: Ms. Nidhi Srivastava, CIT-DR
Hearing: 23.03.2021Pronounced: 23.03.2021

ORDER PER R.K. PANDA, AM :

This appeal filed by the assessee is directed against the order dated 27.03.2017 of the learned CIT(A)-27, New Delhi, relating to Assessment Year 2010-11.

2.

The learned counsel for the assessee, vide its letter dated 22.03.2021, 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 assessment year 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.

3.

Learned Senior DR has no objection.

4.

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

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was pronounced in the open court in the presence of both the parties on conclusion of Virtual Hearing on 23rd March, 2021.

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