AADHARSHILA BUILDTECH PVT LTD,NEW DELHI vs. ITO WARD - 1(2), NEW DELHI

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ITA 9429/DEL/2019Status: DisposedITAT Delhi19 February 2021AY 2010-112 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 to withdraw the appeal. This was due to the assessee opting to settle the dispute under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal for the assessment year 2010-11. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw an appeal due to opting for a dispute resolution 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 ‘F’: NEW DELHI

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

For Appellant: Ms. Gunjan Jain, C.A
For Respondent: Shri. M. Baranwal, Sr. DR
Hearing: 19.02.2021Pronounced: 19.02.2021

PER R.K. PANDA, AM:

1.

This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A), New Delhi dated 09.10.2019.

2.

Learned counsel for the assessee, vide its letter dated 16.02.2021, received through email, has requested for withdrawal of the appeal filed by 2 ITA-9429/Del/2019

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