DISH INFRA SERVICES PVT LTD,NOIDA vs. ADDI.CIT RANGE - 7, NEW DELHI

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ITA 867/DEL/2020Status: DisposedITAT Delhi21 August 2020AY 2018-192 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee requested withdrawal of the appeal as they opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020. The Tribunal accepted the request.

What were the facts?

The assessee filed an appeal for the assessment year 2018-19. The assessee subsequently requested to withdraw the appeal.

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.

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Shri Kartik Bansal, CA
For Respondent: Shri Saras Kumar, Sr. DR
Hearing: 21.08.2020Pronounced: 21.08.2020

PER G.S. PANNU, VP :

This appeal by the assessee for the assessment year 2018-19 is directed against the order of Ld. CITA(3), New Delhi dated 17.01.2020. 2. The learned counsel for the assessee, vide email dated 17.8.2020 has requested for withdrawal of the appeal filed by the assessee and stated that 2 ITA-867/Del/2020 the 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 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In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on conclusion of Virtual Hearing on 21st August, 2020. (K. NARASIMHA CHARY) VICE PRESIDENT SRB.

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