TEMPLETON STOCKGROWTH PRIVATE LIMITED,NEW DELHI vs. ACIT, ADL/JCIT SPECIAL RANGE 9, NEW DELHI

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ITA 9552/DEL/2019Status: DisposedITAT Delhi27 January 2021AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for the assessment year 2016-17. The assessee subsequently requested to withdraw the appeal, stating they opted to settle the dispute under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the assessee's appeal can be withdrawn due to opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

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

Hearing: 27.01.2021Pronounced: 27.01.2021

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI MAHAVIR PRASAD, JUDICIAL MEMBER Assessment Year : 2016-17 M/S TEMPLETON Vs. ACIT-ADL/JCIT, SPECIAL RANGE-9, STOCKGROWTH PVT.. LTD., NEW DELHI D-248, OFFICE NO. 103, 1ST FLOOR, ABHISHEK BUSINESS CENTRE, GALI NO. 10, LAXMI NAGAR, NEW DELHI – 92 (PAN: AADCC3617P) (Appellant) (Respondent) Appellant by : None Respondent by : Sh. M. Baranwal, Sr. DR. Date of hearing : 27.01.2021 Date of pronouncement : 27.01.2021 ORDER 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)-9, New Delhi.

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