ACIT(OSD), WARD 22(1), NEW DELHI vs. S,A. FINANCIAL SERVICES PVT. LTD, NEW DELHI

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ITA 3048/DEL/2019Status: DisposedITAT Delhi17 February 2021AY 2008-093 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The Revenue's appeal was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal against the assessee's assessment year 2008-09. The assessee requested to withdraw the appeal as they opted to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal filed by the Revenue could be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.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 BENCH ‘A’: NEW DELHI

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

Hearing: 17.02.2021

ORDER PER G.S. PANNU, VP :

This appeal by the revenue for the assessment year 2008-09 is directed against the order of learned CIT(A)-31, New Delhi, dated 14.01.2019.

2.

The learned counsel for the assessee, vide its letter dated 11.01.2021, received by hand, 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

2 ITA-3048/Del/2019 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 Senior 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In the result, the appeal of the Revenue is dismissed as withdrawn.

Above decision was announced in the presence of both the sides on conclusion of Virtual Hearing on 17th February, 2021.

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