GREAT EASTERN ENERGY CORPORATION LTD.,GURGAON vs. ACIT, CIRCLE- 10(2), NEW DELHI

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ITA 942/DEL/2018Status: DisposedITAT Delhi16 February 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 allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2013-14. The assessee later requested to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

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

Before: SHRI O.P. KANT & SHRI K.N. CHARY

For Appellant: Ms. Saloni Shital, AR &, Mr. Rishabh Malhotra, AR
For Respondent: Ms. Sunita Singh, CIT(DR)
Hearing: 16.02.2021Pronounced: 16.02.2021

Date of hearing 16.02.2021 Date of pronouncement 16.02.2021 ORDER PER O.P. KANT, A.M.:

This appeal by the assessee is directed against the order dated 05.10.2017 passed by learned Commissioner of Income Tax (Appeals)-35, New Delhi, passed for assessment year 2013-14. 2. We have heard learned Representative of both the parties through Video Conferencing. 3. The assessee, vide letter dated 11.02.2021, has requested for withdrawal of the appeal as 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”. The assessee has also filed copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which is placed on record. The learned counsel for the assessee, therefore, seeks permission to withdraw the appeal. 2. In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court.

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