RAJ KUMAR JAIN (HUF),NEW DELHI vs. ITO WARD - 34(3), NEW DELHI

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ITA 3747/DEL/2019Status: DisposedITAT Delhi03 November 2022AY 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 granted the assessee's request to withdraw the appeal. This was based on the settlement of the issue under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(Appeals) for AY 2015-16. The assessee subsequently sought permission to withdraw the appeal.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI ANADEE NATH MISSHRA

Hearing: 03.11.2022

आदेश /O R D E R PER C.N. PRASAD, J.M.

This appeal by assessee has been directed against the order of Ld.

CIT(Appeals)-12, New Delhi dated 25.01.2019 for AY 2015-16.

2.

Ld. Counsel for Assessee through letter dated 03.11.2022 seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and Form no. 3 has already been submitted by the assessee.

I.T.A.No.3747/Del/2019

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on 03/11/2022

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