What did the Tribunal hold?

The Tribunal agreed to the assessee's request for withdrawal. Consequently, the appeal filed by the Revenue was rendered infructuous.

The Revenue filed an appeal for the assessment year 2010-11. The assessee requested withdrawal of the appeal as they opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether an appeal filed by the Revenue can be dismissed as infructuous when the assessee opts for settlement under the Vivad Se Vishwas Scheme.

ITO vs Rcm Broking Services Ltd., New… | 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 Revenue for the assessment year 2010-11 is directed against the order of Ld. CIT(A)-7, New Delhi dated 07.08.2019. 2. Ld. Counsel for the assessee vide email dated 05.09.2020 has requested for withdrawal of the appeal filed by the Revenue and stated that assessee has opted to settle the dispute relating to the tax arrears for the 2 ITA-8496/Del/2019 assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. 3. Learned DR has agreed to the aforesaid proposition of the Ld. Counsel for the Assessee.

In view of the above, the appeal filed by the Revenue has become infructuous, hence, the same is dismissed as such.

In the result, the appeal of the Revenue is dismissed. 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.

ITO, WARD-20(3), NEW DELHI vs. RCM BROKING SERVICES LTD., NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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