GAURSONS SPORTSWOOD PVT LTD,GHAZIABAD vs. ACIT CIRCLE - 10(1), NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal accepted the assessee's request for withdrawal of 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 AY 2016-17. During the virtual hearing, no one appeared for the assessee. The assessee had previously requested withdrawal of the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal due to opting for a dispute resolution scheme.
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.N. CHARY
PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2016-17 is directed against the order of learned CIT(A), New Delhi dated 21.06.2019.
None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide its letter dated 11.02.2021, received through
2 ITA-6950/Del/2019
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