AJIT SINGH,GURUGRAM vs. ITO, WARD-3(4), GURGAON

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ITA 4368/DEL/2019Status: HeardITAT Delhi06 March 2023AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2015-16. The assessee subsequently sought permission to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A” NEW DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI PRADIP KUMAR KEDIA

Hearing: 06.03.2023

आदेश /O R D E R PER C.N. PRASAD, J.M.

1.

This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-1, Gurgaon dated 26.03.2019 for AY 2015-16.

2.

Ld. Counsel for Assessee through letter dated 21.05.2022 seeks permission to withdraw the appeal as the issue in appeal has been settled in Vivad se Vishwas Scheme, 2020 and Form 5 has already been issued by Pr. CIT in proof of full and final settlement of taxes under the scheme. Copies of Form-3 and Form-5 have been enclosed along with the letter. 1

I.T.A.No.4368/Del/2019

3.

Considering the above, Assessee is permitted to withdraw his appeal.

4.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 06/03/2023

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