GANGA CHARAN,NEW DELHI vs. ITO WARD 38(4), NEW DELHI

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ITA 1340/DEL/2019Status: DisposedITAT Delhi08 July 2022AY 2015-163 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as the dispute had been settled under the Direct Tax Vivad-se-Vishwas Act, 2020. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2015-16. The assessee subsequently sought to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to settlement under the Vivad-se-Vishwas Act.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘C’ NEW DELHI

Before: SHRI G.S. PANNU & SHRI SAKTIJIT DEY

For Respondent: Shri Sanjay Kumar, Adv
Hearing: 08.07.2022Pronounced: 08.07.2022

ORDER PER SAKTIJIT DEY, JUDICIAL MEMBER: This is an appeal by the assessee against order dated 24.01.2019 of learned Commissioner of Income-Tax(Appeals)-13, New Delhi for the assessment year 2015-16.

2.

At the time of call, none appeared on behalf of the assessee.

However, assessee has furnished a letter seeking withdrawal of the 2 M.A.No. 1340/Del/2019 appeal as the dispute arising in the appeal has been settled under the Direct Tax Vivad-se-Vishwas Act, 2020. A copy of Form 5 issued by designated authority on 15.11.2021 has been attached to the aforesaid letter.

3.

Learned Departmental Representative has no objection to assessee’s request for withdrawal of the appeal.

4.

We have heard learned Departmental Representative and perused material available on record. Notably, accepting assessee’s declaration under the Direct Tax Vivad-se-Vishwas Act, 2020, the designated authority has issued Form 5, as discussed above. Thus, for all practical purposes, the dispute arising in the present appeal has been resolved.

5.

In view of the aforesaid, we permit the assessee to withdraw the present appeal. Accordingly, appeal is dismissed as withdrawn.

6.

In the result, the appeal is dismissed.

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