HONEST PROMOTERS PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE -11(1), NEW DELHI

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ITA 1027/DEL/2018Status: DisposedITAT Delhi22 June 2020AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's decision to avail the 'Vivad Se Vishwas Scheme' and its request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The Department did not appear for the hearing. The assessee subsequently submitted an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI

Before: SHRI SUDHANSHU SRIVASTAVA & SHRI O.P.KANTHonest Promoters Pvt. Ltd.

Hearing: 18.03.2020Pronounced: 22.06.2020

Appellant By Sh. Kapil Goel, Adv. Respondent by None Date of Hearing 18.03.2020 Date of Pronouncement 22.06.2020 ORDER

PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER:

1.

This appeal has been preferred by the assessee against order dated 27.12.2017 passed by the Ld. Commissioner of Income Tax (Appeals)-35, New Delhi {CIT(A)} for Assessment Year: 2010-11.

2.0 None was present for the Department when the appeal was called out for hearing. However, a communication dated 11.03.2020 has been received by the Registry emanating from the asseessee

Honest Promoters Pvt. Ltd Vs. DCIT wherein it has been submitted that the assessee has decided to avail “Vivad Se Vishwas Scheme” and has sought permission to withdraw the appeal. Accordingly, in view of the application for withdrawal of appeal by the assessee as aforementioned, we dismiss the appeal as withdrawn.

3.0 In the final result, the appeal of the assessee stands dismissed.

Order pronounced in the open Court on 22/06/2020.

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