CONSOLIDATED SECURITIES LTD. (NOW KNOWN AS CSL FINANCE LTD),NEW DELHI vs. ITO, WARD-3(3), NEW DELHI

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ITA 2518/DEL/2019Status: DisposedITAT Delhi12 January 2021AY 2006-072 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 requested to withdraw its appeal for the assessment year 2006-07. The reason for withdrawal was that the assessee had opted to settle the tax 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The primary issue was whether the assessee's appeal could be withdrawn due to opting for the Vivad Se Vishwas Scheme.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 ‘A’: NEW DELHI

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

For Respondent: Shri. Prakash Dubey, Sr. DR
Hearing: 12.01.2021Pronounced: 12.01.2021

PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2006-07 is directed against the order of learned CIT(A), New Delhi dated 31.01.2019.

2.

The assessee, vide its letter dated 08.01.2021, received through email, has requested for withdrawal of the appeal filed by him and stated that the 2 ITA-2518/Del/2019 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. 3. Learned Senior DR has no objection.

4.

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

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