What did the Tribunal hold?

The Income Tax Appellate Tribunal accepted the assessee's request for withdrawal of the appeal. The tribunal noted that the assessee had opted to settle the dispute under The Direct Tax Vivad Se Vishwas Scheme, 2020.

The assessee filed an appeal before the ITAT for the assessment year 2011-12. Subsequently, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted, given their decision to settle the dispute under a specific scheme.

Philco Exports Pvt Ltd, New Delhi vs ITO | ITAT Delhi 2020

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

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

For Respondent: Shri Jagdish Singh Dahiya

PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP This appeal by the assessee for the assessment year 2011-12 is directed against the order of learned CIT(A)-7, New Delhi dated 8th May, 2019.

Vide letter dated 22nd June, 2020, the assessee has requested for 2. 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.

Learned Senior DR has no objection.

2 ITA-5431/Del/2019

In view of the above, we accept the request of the assessee for withdrawal of the appeal.

In the result, the appeal of the assessee is dismissed as withdrawn.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 24th July, 2020.

PHILCO EXPORTS PVT LTD,NEW DELHI vs. ITO WARD - 19(4), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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