ABHINANDAN INVESTMENT LTD.,NEW DELHI vs. ITO WRAD - 1(2), NEW DELHI

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ITA 9666/DEL/2019Status: HeardITAT Delhi11 July 2022AY 1992-932 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to withdraw the appeal. The appeal was dismissed as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal against the order of the CIT(Appeals) for AY 1992-93. The assessee later 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: 11.07.2022

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)-1, New Delhi dated 23.10.2019 for AY 1992-93.

2.

Ld. Counsel for Assessee filed letter on 09.06.2022 seeking 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. Copy of Form No. 5 dated 09.02.2022 is placed on record. 1

I.T.A.No.9666/Del/2019

3.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 11/07/2022

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