CHEMROW INDIA P.LTD,NEW DELHI vs. ACIT, CIRCLE-6(1), NEW DELHI

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ITA 122/DEL/2020Status: DisposedITAT Delhi24 July 2020AY 2011-123 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 accepted the assessee's request to withdraw the appeal. The assessee had opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal for the assessment year 2011-12. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of 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 ‘A’ : NEW DELHI

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

Hearing: 24.07.2020Pronounced: 24.07.2020

Date of hearing : 24.07.2020 Date of pronouncement : 24.07.2020 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment years 2011-12 is directed against the order of learned CIT(A), New Delhi.

2.

The learned counsel for the assessee, vide email dated 20th July 2020, has requested for withdrawal of the appeal filed by the assessee and stated that 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 aforesaid appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

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