ABHAY CHAND BARDIA,DELHI vs. ACIT, CENTRAL CIRCLE- 2, NEW DELHI

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ITA 7710/DEL/2017Status: DisposedITAT Delhi02 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 assessee requested withdrawal of the appeals as they had opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020. The Tribunal accepted this request.

What were the facts?

The assessee filed appeals against an order of the CIT(A) for AY 2008-09 and 2009-10. The assessee subsequently requested to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw appeals due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “E” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI O.P. KANT

For Appellant: Shri Tarun Sharma, Adv
For Respondent: Ms. Pramila M. Biswas, Sr.D.R

O R D E R PER BENCH The aforesaid appeals have been filed by the assessee against the common impugned order dated 21.09.2017, passed by Ld. Commissioner of Income Tax (Appeals)-XXX, New Delhi for the Assessment Years 2008-09 and 2009-10.

2.

The ld. counsel for the assessee, vide its letter dated 01.03.2021, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.

3.

Ld. Senior DR has no objection.

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