ANANYA INVESTMENTS PRIVATE LIMITED,DELHI vs. ITO WARD-2(4), NEW DELHI

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ITA 9637/DEL/2019Status: DisposedITAT Delhi04 December 2020AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

What were the facts?

The assessee requested withdrawal of their appeal before the ITAT. This was due to opting for settlement of tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Shri Anil Jindal, CA
For Respondent: Ms Rinku Singh, Sr. DR
Hearing: 04.12.2020Pronounced: 04.12.2020

PER G.S. PANNU, VICE PRESIDENT

1.

This appeal by the assessee is directed against the order of learned CIT(A)-22, New Delhi dated 30.10.2019 pertains to assessment year 2011- 12.

2.

The learned counsel for the assessee, vide letter dated 30.11.2020 and also through email dated 1st December, 2020, has requested for withdrawal of ITA 9637/D/2019 the appeal filed by him 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.

4.

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

5.

In the result, the appeal of the assessee is dismissed as withdrawn.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 4th December, 2020.

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