M/S. NTN NEI MANUFACTURING INDIA PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 4078/DEL/2016Status: DisposedITAT Delhi12 July 2021AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for the assessment year 2009-10. The assessee subsequently requested 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.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “I-2” BENCH: NEW DELHI

Before: SHRI R.K.PANDA & SHRI KUL BHARAT

For Appellant: Adv. &, Ms. Tani Malik, Adv
Hearing: 12.07.2021Pronounced: 12.07.2021

ORDER PER KUL BHARAT, JM :

This appeal filed by the assessee for the assessment year 2009-10 is directed against the order of Ld. CIT(A)-44, New Delhi dated 10.02.2016.

2.

The Ld. Counsel for the assessee, vide its letter dated 12.07.2021, received through email, has requested for withdrawal of the appeal filed by him 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”. A certificate to this effect under Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

3.

Learned CIT DR has no objection.

4.

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

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was pronounced on conclusion of Virtual Hearing in the presence of both the parties on 12th July, 2021.

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