SAGA DEPARTMENT STORES LTD.,NEW DELHI vs. ACIT,MCIRCLE-7(1), NEW DELHI
What did the Tribunal hold?
The Tribunal noted the application for withdrawal of the appeal. The appeal was subsequently dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the CIT(A) order for AY 2005-06. The assessee later moved an application to withdraw the appeal.
What were the issues?
Whether the appeal can be withdrawn by the assessee due to settlement under the VSV Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI
Before: SH. N. K. BILLAIYA & MS. ASTHA CHANDRA
PER N. K. BILLAIYA, AM:
This appeal filed by the assessee is preferred against the order of the CIT(A)-22, New Delhi dated 05.04.2017 for A.Y.2005-06.
Before us the counsel moved an application for the withdrawal of the appeal as the quarrel has been settled under the VSV Scheme.
Noting the contents of the application the appeal is dismissed as withdrawn.
Decision announced in the open court in the presence of both the parties.
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