JAINCO DEVELOPERS (P) LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 810/DEL/2017Status: DisposedITAT Delhi16 November 2020AY 2009-102 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 appeal. The withdrawal was due to the assessee opting to settle the dispute under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2009-10. The assessee later requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee in light of the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Shri Sumit Goel, CA
For Respondent: Shri M. Barnwal, Sr. DR
Hearing: 16.11.2020Pronounced: 16.11.2020

PER G.S. PANNU, VICE PRESIDENT

1.

This appeal by the assessee is directed against the order of learned CIT(A)-5, Delhi dated 25.01.2017 and pertains to assessment year 2009-10.

2.

The assessee, vide letter dated 30.10.2020, received through email, has requested for withdrawal of the appeal filed by him and stated that the assessee ITA 810//D/2017 has opted to settle the dispute relating to the tax arrears for the assessment year 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 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In the result, the appeal of the assessee is dismissed as withdrawn.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 16th November, 2020.

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