M/S. NORTEL NETWORKS INDIA PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 1844/DEL/2016Status: DisposedITAT Delhi15 March 2021AY 2006-072 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the matters in issue had been settled under the Vivad se Vishwas Scheme, 2020. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the orders of the CIT(Appeals) for AY 2006-07 and AY 2007-08. The assessee sought to withdraw these appeals.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “G” NEW DELHI

Before: SHRI BHAVNESH SAINI & SHRI N.K. BILLAIYA

Hearing: 15.03.2021

Heard together (2 matters)

I.T.A.Nos.1844/Del/2016
I.T.A No.7263/Del/2017

Read from the judgment's own cause title. This page is filed under one of them.

आदेश /O R D E R PER BHAVNESH SAINI, J.M.

1.

Both the appeals by assessee are directed against the different orders of Ld. CIT(Appeals)-44, New Delhi dated 03.11.2015 for AY 2006- 07 and Ld. CIT(Appeals)-42, New Delhi dated 18.09.2017 for AY 2007-08.

2.

Ld. Counsel for assessee placed on record the applications for withdrawal of both the appeals as the matter in issue have already been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued in favour of the assessee.

3.

In view of the above, both the appeals of assessee are dismissed as withdrawn.

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