FATEHABAD CENTRAL CO-OPERATIVE BANK LTD,FATEHABAD vs. ITO WARD - 1, FATEHABAD

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ITA 7877/DEL/2019Status: DisposedITAT Delhi22 April 2022AY 2013-143 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as the dispute was settled under the Vivad-se-Vishwas Act. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2013-14. The assessee subsequently opted to settle the dispute under the Direct Tax Vivad-se-Vishwas Act, 2020 and received Form 3.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad-se-Vishwas Act.

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Shri Lalit Mohan, CA
For Respondent: Shri Umesh Takyar, Sr. DR
Hearing: 22.04.2022Pronounced: 22.04.2022

ORDER PER SAKTIJIT DEY, JUDICIAL MEMBER: This is an appeal by the assessee against order dated 27.08.2011 of learned Commissioner of Income-Tax (Appeals), Hissar for the assessment year 2013-14.

2.

The learned counsel for the assessee has furnished letter dated 24.03.2022, seeking withdrawal of the appeal, as, assessee has opted for settling the dispute under the Direct Tax Vivad-se-Vishwas Act, 2020 and has received Form 3 issued by the designated authority. A copy of Form 3 has also been enclosed to the letter noted above.

3.

Learned Departmental Representative has no objection to the aforesaid request of the assessee.

4. In view of the facts discussed above, we permit the assessee to withdraw the appeal. Accordingly, appeal is dismissed as withdrawn.

4.

In the result, the appeal is dismissed.

Order pronounced in the open court on 22nd April, 2022.

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