What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

The assessee filed an appeal against an order of the Dy. Commissioner of Income Tax for the assessment year 2015-16. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for settlement under the Vivad Se Vishwas Act.

Genpact Mobility Services India… vs DCIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH ‘A’ NEW DELHI

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

For Appellant: Shri Pulkit Verma, Advocate, Shri Tarandeep Singh, Advocate

For Respondent: Shri Prakash Dubey, Sr. DR

Hearing: 12.01.2021Pronounced: 12.01.2021

PER G.S. PANNU, VICE PRESIDENT

This appeal by the assessee is directed against the order of learned Dy. Commissioner of Income Tax, New Delhi dated 31.07.2019 and pertains to assessment year 2015-16.

ITA 7119/Del/2019

The learned counsel for the assessee, vide letter dated 08.01.2021 received through email, has requested for withdrawal of the appeal 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 Act, 2020 (in short ‘the Act').

Learned Senior DR has no objection.

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

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 12th January, 2021.

GENPACT MOBILITY SERVICES INDIA PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE-10(1), NEW DELHI

What did the Tribunal hold?

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What were the issues?

Which sections of the Income-tax Act were involved?

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