VINIT KUMAR,HISAR vs. ITO WARD -05, HISAR

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ITA 3978/DEL/2019Status: DisposedITAT Delhi28 August 2020AY 2009-102 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 The appeal was dismissed as withdrawn.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 assessment year 2009-10. The assessee subsequently requested to withdraw the appeal as they opted to settle the dispute under The Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn due to opting for a settlement scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU, HON’BLE & SHRI SUDHANSHU SRIVASTAVA

For Respondent: Shri Saras Kumar, Senior DR
Hearing: 28/08/2020

This appeal by the assessee for the assessment year 2009-10 is directed against the order of learned CIT(A), Hisar dated 29th March, 2019.

2.

Nobody appeared on behalf of the assessee before us at the time of the Virtual Hearing. Vide letter dated 15th August, 2020, the assessee has requested for withdrawal of the appeal filed by it and stated that it has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under The Direct Tax Vivad Se Vishwas Scheme, 2020.

3.

Learned Senior 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In the result, the appeal of the assessee is dismissed as withdrawn.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 on conclusion of Virtual Hearing on 28th August, 2020.

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