IVANHOE CAMBRIDGE INVESTMENT ADVISORY (INDIA) PVT. LTD.,GURGAON vs. ACIT, GURGAON
What did the Tribunal hold?
The Income Tax Appellate Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee requested to withdraw their appeal for the assessment year 2009-10. This withdrawal was due to the assessee opting to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
The primary issue was whether the assessee's appeal should be dismissed as withdrawn due to their participation in the Vivad Se Vishwas Scheme.
Which sections of the Income-tax Act were involved?
Vivad Se Vishwas Act, 2020
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
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year : 2009-10 M/S IVANHOE CAMBRIDGE Vs. ACIT, CIRCLE 1(1), INVESTMENT ADVISORY GURGAON (INDIA) PRIVATE LIMITED, 328-A, CENTRUM PLAZA, GOLF COURSE ROAD, SECTOR-53, GURGAON (PAN: AABCI9437R) (Appellant) (Respondent) Appellant by : Sh. Harpreet S. Ajmani, Advocate Respondent by : Sh. M. Baranwal, Sr. DR. Date of hearing : 12.03.2021 Date of pronouncement : 12.03.2021 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2009-10 is directed against the order of Learned CIT(A)-1, Gurgaon.
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