HYATT SERVICES INDIA PRIVATE LIMITED,GURGAON vs. ACIT CIRCLE-11(2), NEW DELHI

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ITA 8403/DEL/2019Status: DisposedITAT Delhi12 March 2021AY 2007-083 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 The appeal was dismissed as withdrawn.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 for assessment year 2007-08. The assessee's authorized signatory requested withdrawal of the appeal via email, stating they opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee's appeal can be withdrawn due to opting for the Vivad Se Vishwas Scheme.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 Assessment Year : 2007-08 M/S HYATT SERVICES INDIA Vs. ACIT, CIRCLE 11(2), PRIVATE LIMITED, NEW DELHI 15TH FLOOR, ONE HORIZON C.R. BUILDING, I.P. ESTATE, CENTRE, GOLD COURSE NEW DELHI – 2 ROAD, SECTOR-43, DLF PHASE-V, GURGAON – 122002 (PAN: AABCH0541H) (Appellant) (Respondent) Appellant by : None 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 2007-08 is directed against the order of Learned CIT(A)-44, New Delhi.

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