What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

The assessee filed an appeal for the assessment year 2007-08. The assessee subsequently requested to withdraw the appeal.

What were the issues?

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

Shalibhader Metals and Alloys… vs ITO | 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: Shri Vaibhav Jain, 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 2007-08 is directed against the order of Ld. CIT(A)-XXV, New Delhi dated 15.05.2019. 2. Ld. Counsel for the assessee vide letter dated NIL has requested for withdrawal of the appeal filed by the assessee and stated that assessee shall 2 ITA-6082/Del/2019 opt 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.

In the result, the appeal of the assessee is dismissed as withdrawn.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

SHALIBHADER METALS AND ALLOYS PVT. LTD.,NEW DELHI vs. ITO WARD 23(1), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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