BREEZE BUILDWELL PVT. LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE-6, NEW DELHI

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ITA 7237/DEL/2019Status: DisposedITAT Delhi31 December 2020AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted 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 The appeals were dismissed as withdrawn due to the settlement under the Vivad Se Vishwas Scheme.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 against the CIT(A) orders for assessment years 2013-14 to 2017-18. The assessee subsequently opted to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeals should be withdrawn and dismissed as settled under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

The Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI K.N. CHAR SHRI K.N. CHARYSHRI SHRI

For Appellant: Shri Mayank Patwari, Advocate
For Respondent: Shri Gaurav Dudeja, Senior DR

PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP These appeals filed by the assessee against the order of the learned CIT(A)-24, New Delhi, all dated 09.05.2019, for the assessment years 2013-14 to 2017-18 respectively.

2.

The learned counsel for the assessee, vide letter dated 30.12.2020, has requested for withdrawal of the appeals filed by the assessee and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

3.

Learned Senior DR has no objection.

2 ITA-7234 to 7238/Del/2019

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeals.

5.

In the result, the appeals of the assessee are dismissed as withdrawn.

1.

Above decision was announced in the presence of both the sides on conclusion of Virtual Hearing on 31st December, 2020.

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