S J GLOBAL PVT. LTD.,DELHI vs. ITO, WARD- 23(4), NEW DELHI

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ITA 3368/DEL/2019Status: DisposedITAT Delhi17 August 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 The appeal was dismissed as withdrawn.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 assessment year 2015-16. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “B” BENCH: NEW DELHI

Before: SHRI KUL BHARAT & SHRI ANADEE NATH MISSHRA

For Appellant: Shri Atil Jindal, AR
For Respondent: Shri R.S.Yadav, Sr.DR
Hearing: 17.08.2022Pronounced: 17.08.2022

ORDER

PER KUL BHARAT, JM :

1.

This appeal filed by the assessee for the assessment year 2015-16 is directed against the order of Ld. CIT(A)-8, New Delhi dated 18.02.2019.

2.

The Ld. Counsel for the assessee, vide its letter dated 16.08.2022 received and requested for withdrawal of the appeal filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme, 2020”. It is stated by the Ld. Counsel for the assessee that Form No.5 has been issued by the Department.

3.

In view of the above, we accept the request of the assessee for withdrawal of the appeal. Thus, the appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 17th August, 2022.

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