GREAT EASTERN ENERGY CORPORATION LTD.,GURGAON vs. ACIT, CIRCLE- 10(2), NEW DELHI
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 The appeal was dismissed as withdrawn.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 the assessment year 2015-16. Subsequently, the assessee requested to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.
Which sections of the Income-tax Act were involved?
The Direct Tax 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 : 2015-16 M/S GREAT EASTERN Vs. ACIT, CIRCLE-10(2), ENERGY CORPORATION C.R. BUILDING, ITO, I.P. ESTATE, LIMITED, NEW DELHI SIGNTURE TOWERS-A, 14TH FLOOR, SOUTH CITY-1, NH-8, GURGAON HARYANA - 122001 (PAN: AAACG3345F) (Appellant) (Respondent) Assessee by : Ms. Shubangi Arora, A.R. Department 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 filed by the Assessee for the assessment year 2015-16 is directed against the order of learned CIT(A)-4, New Delhi.
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