NETAMBIT VALUE FIRST SERVICES P.LTD,NEW DELHI vs. DCIT, CIRCLE-18(1), NEW DELHI

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ITA 4507/DEL/2018Status: DisposedITAT Delhi03 December 2020AY 2014-152 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 to withdraw the appeals. The withdrawal was based on the assessee opting to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee filed appeals for assessment years 2013-14 and 2014-15. The assessee subsequently requested to withdraw these appeals.

What were the issues?

The primary issue was whether the appeals should be withdrawn as per the assessee's request under the Vivad Se Vishwas Scheme.

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 AMIT SHUKLA SHRI AMIT SHUKLASHRI AMIT SHUKLA SHRI AMIT SHUKLA

For Appellant: Ms. Umang Luthra, Advocate &, Ms. Soumya Jain, CA
For Respondent: Shri. Bhagwati Charan, Senior DR
Pronounced: 03.12

Heard together (2 matters)

ITA No. 2355/Del/20
ITA No. 4507/Del/2018

Read from the judgment's own cause title. This page is filed under one of them.

PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP These appeals by the assessees for the assessment years 2013- 14 & 2014-16 are directed against the order of learned CIT(A), Delhi dated 28.01.2019 & 26.04.2018 respectively.

2.

The learned counsel for the assessees, vide its letter dated 25.11.2020, received through email, has requested for withdrawals of the appeals filed by him and stated that the assessees have opted to 2 ITA-2355/Del/2019 ITA-4507/Del/2018 settle the dispute relating to the tax arrears for the assessment years 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 appeals.

5.

In the result, the appeals of the assessees are dismissed as withdrawn.

1.

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 03rd December, 2020.

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