SURINDER MALIK,NEW DELHI vs. ACIT, CIRCLE- 52(1), NEW DELHI

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ITA 1526/DEL/2018Status: DisposedITAT Delhi31 March 2022AY 2012-132 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 the assessee's request to withdraw the appeal. This was due to the matter being settled under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal against the order of the CIT(Appeals) for AY 2012-13. 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 “B” NEW DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI ANADEE NATH MISSHRA

Hearing: 31.03.2022

आदेश /O R D E R PER C.N. PRASAD, J.M.

1.

This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-18, New Delhi dated 25.01.2018 for AY 2012-13.

2.

Ld. Counsel for Assessee through letter dated 22.03.2022 seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and Form no. 4DTVSV has already been submitted by the assessee in proof of payment of taxes under the scheme.

I.T.A.No.1526/Del/2018

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

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