ADROITEC INFORMATION SYSTEMS PVT. LTD.,NEW DELHI vs. ITO), WARD-1(3), NEW DELHI

ITA 82/DEL/2019Status: DisposedITAT Delhi03 March 2021AY 2013-142 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. The settlement under the Vivad Se Vishwas Scheme was acknowledged.

What were the facts?

The assessee requested withdrawal of their appeal for AY 2013-14. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for a settlement 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 ‘D’: NEW DELHI

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

For Appellant: Shri. R.R. Mourya and Shri. Pravesh

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 2013-14 is directed against the order of learned CIT(A), New Delhi dated 13.11.2018. . 2. The learned counsel for the assessee, vide email dated 24.02.2021, has requested for withdrawal of the appeal filed by him and stated that the

2 ITA-82/Del/2019

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