FARIDABAD HOTEL DELITE PVT. LTD.,FARIDABAD vs. ITO, WARD- 1(3), FARIDABAD

PDF · subscribers
ITA 33/DEL/2019Status: DisposedITAT Delhi31 July 2020AY 2010-112 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 allowed the assessee's request to withdraw the appeal. The Senior Departmental Representative had no objection to this request.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). The assessee later requested to withdraw the appeal as they had opted for the Direct Tax Vivad se Vishwas Act, 2020.

What were the issues?

Whether the assessee's appeal should be withdrawn due to opting for the Vivad se Vishwas scheme.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 NEW DELHI

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

For Appellant: Ms Gunjan Jain, Adv

PER G.S. PANNU, VICE PRESIDENT

1.

This appeal has been filed by the assessee against the order of Ld. Commissioner of Income Tax(A), Faridabad dated 31.10.2018 for assessment year 2010-11.

2.

At the outset, Ld. AR drew our attention to a letter of the appellant requesting that this appeal may be allowed to be withdrawn as the assessee has filed the appeal under the Direct Tax Vivad se Vishwas Act, 2020.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 AR. Assessment year 2010-11

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 DR does not have any objection, the appeal is allowed to be withdrawn.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In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court today in the presence of the parties through video conferencing.

Recent GST High Court judgments

Search GST case law →