KANBE WATERTECH PVT LTD,NEW DELHI vs. ITO WARD - 14(2), NEW DELHI

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ITA 9899/DEL/2019Status: DisposedITAT Delhi23 March 2023AY 2015-162 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 Tribunal accepted the assessee's submission regarding the settlement of the dispute under the Direct Tax, 2020. Consequently, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). During the hearing, the assessee's counsel filed a certificate under Section 5(1) of the Direct Tax, 2020, indicating a settlement of the dispute.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to a settlement under the Direct Tax, 2020.

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 ‘C’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. ANUBHAV SHARMA

Hearing: 23/03/2023Pronounced: 23/03/2023

PER N. K. BILLAIYA, AM:

1.

This appeal by the assessee is preferred against the order of the CIT(A)-5, New Delhi dated 23.10.2019 pertaining to A.Y.2015-16.

2.

At the very outset the Counsel for the assessee filed Form-3 being certificate under sub section(1) of section 5 of the Direct Tax, 2020 and stated that the assessee has settled the dispute under the said Act, therefore, the appeal may be treated as withdrawn. 3. On such concession the appeal is dismissed as withdrawn.

4.

Decision announced in the open court on 23.03.2023.

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