M/S FRIGOGLASS INDIA PVT. LTD.,GURGAON vs. DCIT, NEW DELHI

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ITA 3894/DEL/2013Status: DisposedITAT Delhi03 July 2020AY 2006-072 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal considered the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn by the tribunal.

What were the facts?

The assessee filed an appeal against an order of the DCIT for the assessment year 2006-07. The assessee later sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to availing of the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH FRIDAY NEW DELHI

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

For Appellant: Ms Sherry Goyal, Advocate, Shri Nageshwar Rao, Advocate

PER G.S. PANNU, VICE PRESIDENT

1.

This appeal has been filed by the assessee against the order of the learned DCIT, New Delhi dated 10.4.2013.

2.

The counsel for the assessee seeks to point that the applicant has availed of Vivad se Vishwas Scheme, 2020 and accordingly, wishes to withdraw the present appeal. Considering the request, the appeal is dismissed as withdrawn. Assessment year 2006-07

3.

The above was dictated and pronounced in the presence of both the parties in the video-conferencing today.

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