ORIENT CLOTHING (P) LTD.,NEW DELHI vs. ACIT, CIRCLE-19(1), NEW DELHI

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ITA 7086/DEL/2018Status: HeardITAT Delhi02 February 2022AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2014-15. Subsequently, the assessee 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 Act.

AI-generated summary — verify with the full judgment below

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

Before: SH. KUL BHARAT & SH. PRADIP KUMAR KEDIA

For Respondent: Ms. Sarita Kumar, CIT DR
Hearing: 02/02/2022Pronounced: 02/02/2022

This appeal filed by the assessee is preferred against the order of the CIT(A)-7, New Delhi dated 21.08.2018 for A.Y. 2014-15. 2. Vide letter dated 31.12.2022 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act, 2020.

3.

Noting the contents of the application the appeal is dismissed as withdrawn.

4.

Decision announced in the open court in the presence of both the parties on 02.02.2022.

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