What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

The assessee filed an appeal for the assessment year 2010-11. During the hearing, the assessee 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.

Itron Metering Solutions India… vs DCIT | ITAT Delhi 2020

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI N.K. BILLAIYASHRI N.K. BILLAIYA & AND BEFORE SHRI N.K. BILLAIYASHRI N.K. BILLAIYA & AND SHRI K. NARASIMHA CHARYSHRI K. NARASIMHA CHARYSHRI K. NARASIMHA CHARYSHRI K. NARASIMHA CHARY

For Appellant: Shri Himanshu S. Sinha and Shri Bhuwan Dhoopar, Advocates

For Respondent: Shri Surender Pal, CIT-DR

Hearing: 22.10

PER K. NARASIMHA CHARY, JM : PER K. NARASIMHA CHARY, JM :- PER K. NARASIMHA CHARY, JM : PER K. NARASIMHA CHARY, JM :

This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned Assessing Officer dated 30th December, 2014.

At the time of hearing, the learned counsel for the assessee has requested for withdrawal of the appeal filed by the assessee 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.

Learned CIT-DR has no objection.

2 ITA-1264/Del/2015

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In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the sides on conclusion of Virtual Hearing on 22nd October, 2020.

ITRON METERING SOLUTIONS INDIA PVT. LTD.,UTTAR PRADESH vs. DCIT, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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