AMBROS EXPORTS PRIVATE LIMITED,NEW DELHI vs. ITO WARD - 2(3), NEW DELHI

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ITA 6958/DEL/2019Status: DisposedITAT Delhi19 February 2021AY 2016-172 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. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee requested withdrawal of their appeal for AY 2016-17, stating they opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020. The Senior DR had no objection to this request.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeal due to opting for the Vivad Se Vishwas Scheme should be accepted.

AI-generated summary — verify with the full judgment below

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

Before: SHRI R.K. PANDA & SHRI K.N. CHARY

For Respondent: Shri. M. Baranwal, Sr. DR
Hearing: 19.02.2021Pronounced: 19.02.2021

This appeal by the assessee for the assessment year 2016-17 is directed against the order of learned CIT(A), New Delhi dated 25.06.2019.

2.

None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide its letter dated 03.03.2021, received through email, has requested for withdrawal of the appeal filed by him and stated that 2 ITA-6958/Del/2019 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.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee.

5.

In the result, the appeal of the assessee is dismissed.

Above decision was announced on conclusion of Virtual Hearing on

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