SHREE BABA UDDEL DEV EDUCATION SOCIETY,ROHTAK vs. ADDL. CIT, RANGE- 2, CHANDIGARH

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ITA 437/DEL/2018Status: DisposedITAT Delhi11 September 2020AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for the 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 FRIDAY BENCH ‘FRIDAY-A’ : NEW DELHI

Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY

For Respondent: Ms. Rakhi Vimal, Sr. DR
Hearing: 11.09.2020Pronounced: 11.09.2020

PER G.S. PANNU, VP :

This appeal by the assessee for the assessment year 2010-11 is directed against the order of Ld. CIT(A), Rohtak dated 14.12.2017. 2. Ld. Counsel for the assessee vide email dated 01.09.2020 has requested for withdrawal of the appeal filed by the assessee and stated that assessee has opted to settle the dispute relating to the tax arrears for the 2 ITA-437/Del/2018 assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. 3. Learned 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In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on conclusion of Virtual Hearing on 11th September, 2020. (K. NARASIMHA CHARY) VICE PRESIDENT SRB.

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