AJIT MEHTO,DELHI vs. DCIT, CENTRAL CIRCLE- 7, NEW DELHI

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ITA 591/DEL/2020Status: HeardITAT Delhi09 June 2022AY 2017-182 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn in the absence of any objection from the Revenue.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee opted for the Vivad se Vishwas Scheme, 2020, and received Form No. 4 from the Department. No one appeared on behalf of the assessee at the hearing.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “SMC” : DELHI

Before: SHRI CHANDRA MOHAN GARG

Hearing: 09.06.2022Pronounced: 09.06.2022

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-24, New Delhi, dated 25.06.2019, for the A.Y. 2017-2018.

2.

None appeared on behalf of the assessee. However, it appears that the assessee wishes to withdraw this appeal as an e-filing acknowledgment dated 31.10.2021 is available on record which reflects that the assessee has opted for VIVAD SE VISHWAS SCHEME, 2020 and Form

2 ITA.No.591/Del./2020 Shri Ajit Mehto, Delhi. No.4 has been issued by the Department in response to assessee’s application.

3.

In view of the above and in the absence of any objection from the side of the Ld. D.R, the request of the assessee for withdrawal of the appeal is allowed and the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court at the time of hearing i.e., on 09.06.2022.

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