ANDRITZ AG,NEW DELHI vs. ADIT, NEW DELHI

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ITA 3002/DEL/2015Status: DisposedITAT Delhi12 March 2021AY 2010-113 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2010-11. The assessee later requested withdrawal of the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.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 Respondent: Shri M Baranwal , Sr. DR
Hearing: 12.03.2021

This appeal filed by the assessee is directed against the order dated 09.3.2015 passed by the Ld. CIT(A)-42, New Delhi relating to assessment year 2010-11.

2.

None appeared on behalf of the assessee.

3.

The Ld. Counsel for the assessee, vide application dated 22nd February, 2021 has requested for withdrawal of the appeal 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.

4.

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

5.

In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.

6.

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

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