AMIT MARBLES PVT. LTD.,DELHI vs. ITO WARD-2(3), NEW DELHI

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ITA 2522/DEL/2019Status: DisposedITAT Delhi10 March 2022AY 2009-102 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. This was based on the settlement of the matter under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal against the order of the CIT(Appeals) for Assessment Year 2009-10. The assessee subsequently sought 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: 10.03.2022

आदेश /O R D E R This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-32, New Delhi dated 21.01.2019 for AY 2009-10.

2.

Ld. Counsel for Assessee through letter dated 09.03.2022 seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 has already been submitted by the assessee. Assessee also furnished Form No. 4 in proof of payment of taxes under the scheme.

I.T.A.No.2522/Del/2019

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

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