M/S. HALCROW GROUP LTD.,NEW DELHI vs. ADIT, NEW DELHI

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ITA 4651/DEL/2012Status: DisposedITAT Delhi12 March 2021AY 2008-093 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals for assessment years 2007-08 and 2008-09. The assessee subsequently opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeals should be withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.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 K NARASIMHA CHARY

For Appellant: Shri Sanat Kapoor, Advocate
For Respondent: Shri M Baranwal , Sr. DR
Hearing: 12.03.2021

The above two appeals filed by the assessee are directed against the separate orders ; dated 30.9.2010 passed by the DRP- II, New Delhi relating to assessment year 2007-08 and order dated 5.7.2012 passed by CIT – XXIX, New Delhi relating to asstt. year 2008-09 respectively.

2.

The Ld. Counsel for the assessee, vide application dated 22.2.2021 has requested for withdrawal of the appeals filed by him on the ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained.

3.

Learned Sr. DR has no objection for withdrawal of the appeals.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeals and the appeals are dismissed as withdrawn.

5.

In the result, the appeals of the assessee are dismissed.

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