ADDISPLAY EQUIPMENT PVT. LTD.,GURGAON vs. ITO WARD-1(3), NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The tribunal granted 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 CIT(Appeals) order for AY 2003-04. 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
आदेश /O R D E R This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-1, New Delhi dated 22.03.2019 for AY 2003-04.
Ld. Counsel for Assessee through letter dated 29.10.2021 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.
I.T.A.No.4225/Del/2019
In view of the above, appeal of assessee is dismissed as withdrawn.
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