DALMIA BHARAT LIMITED,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 26, NEW DELHI

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ITA 5418/DEL/2017Status: DisposedITAT Delhi07 May 2024AY 2013-14Bench: SHRI CHALLA NAGENDRA PRASAD (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal, noting that the Ld. DR had no objection. Consequently, the appeal was dismissed as withdrawn, as the matter had been settled through the Vivad Se Vishwas Scheme.

What were the facts?

The assessee, Dalmia Bharat Limited, filed an appeal against an order of the Ld. CIT(Appeals)-29 for the assessment year 2013-14. During the hearing, the assessee submitted a letter indicating their decision to withdraw the appeal, having opted for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether an appeal before the Income Tax Appellate Tribunal can be withdrawn following the assessee's opting for a settlement under the Direct Tax Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “B” NEW DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI AVDHESH KUMAR MISHRA

Hearing: 07.05.2024

आदेश /O R D E R PER C.N. PRASAD, J.M.

1.

This appeal by assessee has been directed against the order of the Ld. CIT(Appeals)-29, New Delhi dated 29.06.2017 for assessment year 2013-14.

2.

At the time of hearing Ld. Counsel for the assessee furnished a letter dated 07.05.2024 stating that assessee wants to withdraw the appeal as the Assessee had opted under Vivad Se Vishwas Scheme

I.T.A.Nos.5418/Del/2017 and settled the taxes on the issues in appeal. The contents of the letter are as under:

I.T.A.Nos.5418/Del/2017

3.

The Ld. DR has no serious objection in assessee withdrawing its appeal.

4.

Considering the submissions of the Ld. Counsel, we permit the assessee to withdraw its appeal. Accordingly, the appeal is dismissed as withdrawn.

5.

In the result, the appeal is dismissed as withdrawn.

Order pronounced in the open court on 07/05/2024

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