ADVENTIST DEVELOPMENT AND RELIEF AGENCY,NEW DELHI vs. ACIT, CIRCLE-1(1) EXEMPTION, NEW DELHI

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ITA 5575/DEL/2018Status: DisposedITAT Delhi18 May 2022AY 2015-162 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 granted permission to withdraw the appeal as the matter had been settled under the Vivad se Vishwas Scheme, 2020. Forms 3 and 4 were issued, confirming the settlement.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2015-16. 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 the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC” NEW DELHI

Before: SHRI CHALLA NAGENDRA PRASAD

Hearing: 18.05.2022

आदेश /O R D E R

1.

This appeal by assessee has been directed against the order of Ld. CIT(A)-40, Delhi dated 25.06.2018 for AY 2015-16.

2.

Ld. Counsel for Assessee through letter dated 17.05.2022 seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and Form no. 3 & 4 have already been issued and copies are attached along with the letter.

I.T.A.No.5575/Del/2018

3.

I have perused the copies of Form No. 3 and 4 filed before me.

Assessee has opted under VSVS Scheme and settled the disputed tax in its appeal in for the assessment year under consideration i.e. 2015-16.

4.

In view of the above, appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on 18/05/2022

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