E BEE GLOBAL SOLUTIONS PRIVATE LIMITED,GURGAON vs. ACIT, CIRCLE-1(1), GURGAON

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ITA 8653/DEL/2019Status: DisposedITAT Delhi27 January 2021AY 2016-172 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 for withdrawal of the appeal. The Senior Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal for the assessment year 2016-17. Subsequently, the assessee requested withdrawal of the appeal as they had opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI MAHAVIR PRASAD

For Respondent: Shri. M. Baranwal, Sr. DR
Hearing: 27.01.2021Pronounced: 27.01.2021

PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2016-17 is directed against the order of learned CIT(A), Gurgaon dated 06.09.2019.

2.

The assessee, vide its letter dated 22.01.2021, received through email, has requested for withdrawal of the appeal filed by him and stated that the 2 ITA-8653/Del/2019

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