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 The appeal was dismissed as withdrawn.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 2009-10. The assessee later requested to withdraw the appeal as they had opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.

Rcm Broking Services Ltd., New… vs ACIT | ITAT Delhi 2020

Income Tax Appellate Tribunal, DELHI FRIDAY BENCH ‘FRIDAY-A’ : NEW DELHI

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

For Appellant: Ms. Umang Luthra, Adv

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 2009-10 is directed against the order of Ld. CIT(A)XXV, New Delhi dated 01.11.2018. 2. Ld. Counsel for the assessee vide email dated 05.09.2020 has requested for withdrawal of the appeal filed by the Assessee and stated that 2 ITA-8175/Del/2018 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 DR has no objection.

In view of the above, we accept the request of the assessee for withdrawal of the appeal filed by the Assessee.

In the result, the appeal of the Assessee is dismissed as withdrawn.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

RCM BROKING SERVICES LTD.,NEW DELHI vs. ACIT, CIRCLE- 21(1), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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