APEX MEDICAL SYSTEMS P.LTD,NEW DELHI vs. ITO, WARD-3(1), NEW DELHI

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ITA 6854/DEL/2018Status: DisposedITAT Delhi16 November 2020AY 2010-112 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 for withdrawal of the appeal. The assessee had opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee, Apex Medical Systems P. Ltd., filed an appeal against the order of CIT(A)-I, New Delhi for assessment year 2010-11. The assessee subsequently requested to withdraw 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.

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: Ms Mansi Jain, CA
For Respondent: Shri M. Baranwal, Sr. DR
Hearing: 16.11.2020Pronounced: 16.11.2020

PER G.S. PANNU, VICE PRESIDENT This appeal by the assessee is directed against the order of learned CIT(A)-I, New Delhi dated 29.08.2018 and pertains to assessment year 2010- 11.

2.

The learned counsel for the assessee, vide its letter dated 29.10.2020, received through email, has requested for withdrawal of the appeal filed by him ITA 6854/D/2018 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.

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In the result, the appeal of the assessee is dismissed as withdrawn.

1.

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 16th November, 2020.

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