BAID STOCK BROKING SERVICES LTD,NEW DELHI vs. ITO WARD - 4(1), NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal allowed the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn due to the settlement under the Vivad Se Vishwas Scheme.
What were the facts?
The assessee filed appeals before the ITAT for assessment years 2008-09 and 2010-11. The assessee subsequently opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
The primary issue was whether the appeals could be withdrawn by the assessee due to their settlement under the Vivad Se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH : SMC-2 : NEW DELHI
Before: SHRI R.K. PANDA
ORDER PER R.K. PANDA, AM: filed by the assessee is directed against the order dated 19.03.2019 of the CIT(A)-13, New Delhi, relating to the assessment year 2008-09. 27.03.2019 of the CIT(A)-12, New Delhi, relating to the assessment year 2010-11. 2. For the sake of convenience, both these appeals were heard together and are being decided by this common order. 0
The ld. Counsel for the assessee filed an application seeking withdrawal of the appeals on the ground that the assessee has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. The assessee has also obtained Form No.3. It is accordingly requested in the application that these appeals may be allowed to be withdrawn.
3. In the absence of any objection from the ld. DR, the request of the assessee for withdrawal of the appeals is allowed. Accordingly, the appeals filed by the assessee are dismissed.
In the result, the appeals filed by the assessee are dismissed as withdrawn.
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