What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as withdrawn.

The assessee filed appeals for assessment years 2009-10 and 2014-15. The assessee later requested to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeals, due to opting for the Vivad Se Vishwas Scheme, should be granted.

Subway Systems India P.Ltd, New… vs DCIT | ITAT Delhi 2020

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

Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA

For Appellant: Mr. Jimmy Bhatt, CA

For Respondent: Mr. Shri Prakash Dubey, Sr. DR

Hearing: 10.12.2020Pronounced: 10.12.2020

ORDER PER G.S. PANNU, VP : These appeals by the assessee for the assessment years 2009-10 & 2014-15 are directed against the order of learned CIT(A)-16, New Delhi dated 25th February, 2019 and the Order of the Learned Assessing Officer dated 29th November, 2018 respectively.

2 ITA-3647&1128/Del/2019 2. The learned counsel for the assessee, vide email dated 4th December, 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 years 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 in both the appeals has also been filed.

Learned Senior DR has no objection.

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

SUBWAY SYSTEMS INDIA P.LTD,NEW DELHI vs. DCIT, CIRCLE-24E(2), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments