COSLIGHT INDIA TELECOM PVT. LTD.,NEW DELHI vs. ITO WARD - 6(3), NEW DELHI

PDF · subscribers
ITA 985/DEL/2020Status: DisposedITAT Delhi28 August 2020AY 2015-162 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal and, with no objection from the Department, allowed the appeal to be withdrawn.

What were the facts?

The assessee requested to withdraw their appeal before the ITAT, stating they had opted for resolution under the Direct Tax Vivad se Vishwas Act, 2020. The Senior DR had no objection to this request.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to opting for the Vivad se Vishwas scheme.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 Appellant: Shri Gagan Kumar, Advocate
For Respondent: Shri Saras Kumar, Senior DR
Hearing: 28/08/2020

This appeal by the assessee for the assessment year 2011-12 is directed against the order of learned CIT(A)-2, New Delhi dated 28.06.2019.

2.

At the outset, the learned AR drew our attention to his letter, requesting that this appeal may be allowed to be withdrawn, as the assessee has opted for resolution of dispute under the Direct Tax Vivad se Vishwas Act, 2020.

3.

The Ld. Sr. DR does not have any objection to the said request of the assessee.

Coslight India Telecom Pvt. Ltd. Vs ITO

4.

We have gone through the request submitted by the Ld. AR and since the Sr. DR does not have any objection, the appeal is allowed to be withdrawn.

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In the result, the appeal of the assessee is dismissed as withdrawn.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

Recent GST High Court judgments

Search GST case law →