HCL TECHNOLOGIES LTD. (AS SUCCESSOR IN INTEREST OF ERSTWHILE GEOMETRIC LTD. ),NEW DELHI vs. DCIT, CIRCLE- 11(1), NEW DELHI

ITA 8309/DEL/2018Status: DisposedITAT Delhi03 March 20212 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeal. This was due to the assessee opting to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal for the assessment year 2014-15. Subsequently, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn based on the assessee's decision to settle under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘D’: NEW DELHI

Before: SHRI G.S. PANNU & SHRI KUL BHARAT

For Appellant: Shri. Arpit Goel, CA

For Respondent: Shri. M. Baranwal, Sr. DR

Hearing: 03.03.2021Pronounced: 03.03.2021

PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned Dispute Resolution Panel-1, New Delhi dated 10.09.2018. .

2 ITA-8309/Del/2018

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