TARUN ENTERPRISES PVT. LTD.,DELHI vs. ITO, WARD- 25(1), DELHI

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ITA 6818/DEL/2018Status: 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 The appeals were dismissed as withdrawn.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 2008-09 and 2009-10. The assessee subsequently requested withdrawal of these appeals.

What were the issues?

Whether the appeals should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

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

Hearing: 12.03.2021Pronounced: 12.03.2021

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER & 6819/Del/2018 Assessment Years : 2008-09 & 2009-10 M/S TARUN ENTERPRISES Vs. ITO, WARD 25(1), PVT. LTD., NEW DELHI 5036, EXCELSIOR CINEMA STREET, SIRKIWALAN, DELHI – 11 006 (PAN: AAACT4460C) (Appellant) (Respondent) Appellant by : Sh. Nippun Mittal, CA 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 : These appeals by the assessee for the assessment years 2008-09 & 2009-10 are directed against the separate orders of Learned CIT(A)-9, New Delhi.

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