HILL BREEZE PROJECTS PVT LTD,NEW DELHI vs. DCIT CENTRAL CIRCLE-16, NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The tribunal granted the assessee's request to withdraw the appeal. This was due to the matter being settled under the Vivad se Vishwas Scheme, 2020.
What were the facts?
The assessee filed an appeal against the order of the CIT(Appeals) for AY 2005-06. 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 a tax dispute resolution scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH “H” NEW DELHI
Before: SHRI ANIL CHATURVEDI & SHRI NARENDER KUMAR CHOUDHRY
आदेश /O R D E R PER ANIL CHATURVEDI, A.M.
This appeal by assessee has been directed against the order of Ld.
CIT(Appeals)-16, New Delhi dated 24.01.2019 for AY 2005-06.
Ld. Counsel for Assessee through letter dated 26.07.2022 seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and Form no. 5 has already been issued accepting the declaration filed by the assessee for full and final settlement of tax arrears.
I.T.A.No.3066/Del/2019
In view of the above, appeal of assessee is dismissed as withdrawn.
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