SHRI JEETEENDER DHAWAN,NOIDA vs. DCIT, NOIDA

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ITA 1677/DEL/2017Status: DisposedITAT Delhi26 November 2020AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2008-09. The assessee subsequently requested to withdraw the appeal.

What were the issues?

Whether the assessee's request for withdrawal of appeal due to opting for Vivad Se Vishwas scheme should be accepted.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU

For Respondent: Shri M. Baranwal, Sr. DR
Pronounced: 26.11.2020

PER G.S. PANNU, VICE PRESIDENT

1.

This appeal by the assessee is directed against the order of learned CIT(A)-I, Noida dated 24.01.2017 and pertains to assessment year 2008-09.

2.

The learned counsel for the assessee, vide letter dated 20.11.2020, has requested for withdrawal of the appeal filed by him and stated that the assessee ITA 1677/Del/2017 has opted to settle the dispute relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Act, 2020 (in short ‘the Act').

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In the result, the appeal of the assessee is dismissed as withdrawn.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 on 26th November, 2020.

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