What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal. The appeal was dismissed as withdrawn by the Tribunal.

The assessee filed an appeal against an order for AY 2008-09. The assessee subsequently requested withdrawal of the appeal.

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.

Bsn Buildwell Pvt Ltd, New Delhi vs CIT | ITAT Delhi 2020

Income Tax Appellate Tribunal, DELHI BENCH “A” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI

For Appellant: Shri I.P. Bansal, Adv

For Respondent: Shri Satpal Gulati, CIT-D.R

O R D E R PER AMIT SHUKLA, JM The aforesaid appeal has been filed by the assessee against the impugned order dated 28.03.2018, passed by Ld. Commissioner of Income Tax-II, Delhi for the Assessment Year 2008-09.

The ld. counsel for the assessee, vide its letter dated 24.11.2020, received through email, has requested for withdrawal of 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.

Ld. 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In the result, the appeal of the assessee is dismissed as withdrawn.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 24th November, 2020.

BSN BUILDWELL PVT LTD,NEW DELHI vs. CIT-2, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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