M/S. QUIPPO ENERGY LTD.,NEW DELHI vs. ACIT, NEW DELHI

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ITA 2268/DEL/2017Status: DisposedITAT Delhi22 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 allowed the assessee's application to withdraw the appeal. The appeal was dismissed as withdrawn because the issues were settled under the Vivad Vishwas Scheme.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee subsequently filed an application seeking permission to withdraw the appeal.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to settlement under the Vivad Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 22.02.2021Pronounced: 22.02.2021

ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-7, New Delhi, Dated 10.01.2017, for the A.Y. 2010-2011.

2.

Learned Counsel for the Assessee filed an application seeking permission to withdraw the appeal as the issues involved in the appeal are settled under VIVAD

1.

2 ITA.No.2268/Del./2017 M/s. Quippo Energy Limited, New Delhi. SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued by the Department.

3.

In view of the above, appeal of the assessee dismissed as withdrawn.

Order pronounced in the open Court.

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