RELIGARE HOUSING DEVELOPMENT FINANCE CORPORATION LTD.,NOIDA vs. ITO, NEW DELHI

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ITA 1358/DEL/2016Status: DisposedITAT Delhi08 February 2021AY 2009-102 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee requested withdrawal of appeals as they opted for settlement under the Vivad Se Vishwas Scheme, 2020. The Tribunal allowed the withdrawal request.

What were the facts?

The assessee filed appeals against CIT(A) orders for AYs 2009-10, 2011-12 & 2012-13. The assessee sought to withdraw these appeals.

What were the issues?

Whether the assessee can withdraw appeals filed before the Tribunal due to opting for settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH : B : NEW DELHI

Before: SHRI R.K. PANDA & MS SUCHITRA KAMBLE

For Appellant: Ms Soumya Jain, Advocate
For Respondent: Shri Jagdish Singh, Sr. DR
Hearing: 08.02.2021Pronounced: 08.02.2021

ORDER PER R.K. PANDA, AM: These appeals filed by the assessee are directed against the separate orders of the CIT(A) relating to the assessment years 2009-10, 2011-12 & 2012-13.

2.

The ld. Counsel for the assessee, at the time of hearing, has filed an application seeking withdrawal of these appeals on the ground that the assessee has opted to settle the disputes relating to the tax arrears for the assessment years under consideration under the Vivad Se Vishwas Scheme, 2020. The assessee has also ITA Nos.1358 & 337/Del/2016 & obtained Form No.3. It is accordingly requested in the application that these appeals may be allowed to be withdrawn.

3.

In the absence of any objection from the ld. DR, the request of the assessee for withdrawal of the appeals is allowed. Accordingly, the appeals filed by the assessee are dismissed.

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