What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn due to settlement under the Vivad se Vishwas Scheme.

The assessee filed an appeal against the order of the CIT(A) for AY 2012-13. The assessee 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.

Jay Metal Industries P Ltd., New… vs ITO | ITAT Delhi 2022

Income Tax Appellate Tribunal, DELHI ‘C’ BENCH,

Before: SHRI N.K. BILLAIYA, & SHRI YOGESH KUMAR U.S

For Appellant: Shri Tarun Chanana, Adv

For Respondent: Ms. Anupama Singla, Sr. DR

Hearing: 15.06.2022Pronounced: 15.06.2022

PER N.K. BILLAIYA, ACCOUNTANT MEMBER:-

This appeal by the assessee is preferred against the order of the ld.

CIT(A) - 5, New Delhi dated 09.05.2019 pertaining to Assessment Year 2012-13.

At the very outset, the ld. Authorized Representative for the assessee Shri Tarun Chanana, Adv. sought permission to withdraw the appeal as the quarrel has been settled under Vivad se Vishwas Scheme, 2020.

Noting the contents of the application, the request is granted. The appeal is dismissed as withdrawn.

In the result, the appeal of the assessee in is dismissed.

The order is pronounced in the open court on 15.06.2022 in the presence of both the rival representatives.

Sd/- Sd/- [YOGESH KUMAR U.S] [N.K. BILLAIYA] JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 15th June, 2022.

VL/

Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR

JAY METAL INDUSTRIES P LTD.,NEW DELHI vs. ITO, WARD-13(3), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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