PUNIT JAIN,NEW DELHI vs. ITO WARD - 46(2), NEW DELHI

PDF · subscribers
ITA 8047/DEL/2019Status: DisposedITAT Delhi24 December 2020AY 2008-092 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 the appeal as they opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020. The tribunal accepted this request.

What were the facts?

The assessee filed an appeal for the assessment year 2008-09. 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 a settlement scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘F’: NEW DELHI

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

Hearing: 24.12.2020Pronounced: 24.12.2020

ORDER PER G.S. PANNU, VP :

This appeal by the assessee for the assessment year 2008-09 is directed against the order of learned CIT(A)-16, New Delhi, dated 22.08.2019.

2.

The learned counsel for the assessee, vide its letter dated 23.12.2020, received through email, has requested for withdrawal of the appeal filed by 2 ITA-8047/Del/2019 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.

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In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 24th December, 2020.

Latest GST High Court judgments

Search GST case law →