M/S. SP SINGLA CONSTRUCTION PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 4949/DEL/2016Status: DisposedITAT Delhi10 February 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn, subject to the issuance of Form No.3.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee later opted to settle the issues 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 settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “G” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 10.02.2021Pronounced: 10.02.2021

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-29, New Delhi, Dated 30.06.2016, for the A.Y. 2010-2011.

2 ITA.No.4949/Del./2016 M/s. SP Singla Construction Pvt. Ltd., New Delhi. 2. Learned Counsel for the Assessee seeks permission to withdraw the appeal because assessee has opted to settle the issues involved in Assessee’s appeal in VIVAD SE VISHWAS SCHEME, 2020.

3.

In view of the above, appeal of the assessee is dismissed as withdrawn, subject to issue of Form No.3 in favour of the assessee.

4.

In the result, appeal of the Assessee dismissed as withdrawn. Order pronounced in the open Court.

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