PRAVEEN KUMAR,AMBALA CANTT vs. ITO WARD - 4(1), NEW DELHI

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ITA 6069/DEL/2019Status: HeardITAT Delhi23 December 2022AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for AY 2015-16. The assessee's authorized representative informed the tribunal that an application under the Vivad Se Vishwas Scheme was accepted by the PCIT.

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 ‘FRIDAY-F’ Bench : NEW DELHI

Before: SHRI G.S. PANNU, HON’BLE & SHRI KUL BHARAT, HON’BLE

For Respondent: Shri Sanjay Kumar, Sr. DR
Hearing: 23.12.2022Pronounced: 23.12.2022

This appeal by the Assessee for the assessment year 2015- 16 is directed against the Order of Learned CIT(A)-2, New Delhi.

2.

None appeared on behalf of the Assessee before us at the time of hearing. However, the assessee’s A.R. vide his letter dated NIL has (AY 2015-16) PRAVEEN KUMAR VS. ITO intimated that assessee had filed an application under Vivad Se Vishwas Scheme for settlement of the tax dispute and the same has been accepted by the Ld. PCIT vide Form-5 dated 22.2.2021. To support this contention he filed the copy of Form-5 dated 22.2.2021 issued by the Ld. PCIT, Delhi-7 which is placed on record. In view of above, he requested for withdrawal of the appeal filed by the assessee.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee’s A.R. for withdrawal of the aforesaid appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court on 23rd December, 2022.

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