SHIV SHAKTI MARKETING PVT. LTD.,NEW DELHI vs. ITO, WARD- 23(2), NEW DELHI

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ITA 6588/DEL/2019Status: DisposedITAT Delhi16 November 2020AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee requested to withdraw their appeal before the ITAT. This was due to opting to settle tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn based on their decision to settle under the Vivad Se Vishwas Scheme.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)-8, New Delhi dated 10.6.2019 and pertains to assessment year 2011- 12.

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 6588/D/2019 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In the result, the appeal of the assessee is dismissed as withdrawn.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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