DINESH ARORA & SONS (HUF),GHAZIABAD vs. ITO WARD - 1(2), GHAZIABAD

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ITA 1181/DEL/2020Status: DisposedITAT Delhi10 February 2022AY 2015-162 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 permission to withdraw the appeal. The withdrawal 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 AY 2015-16. 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

Hearing: 10.02.2022

आदेश /O R D E R This appeal by assessee has been directed against the order of Ld. CIT(Appeals) Ghaziabad dated 30.04.2019 for AY 2015-16.

2.

Ld. Counsel for Assessee through letter dated 10.02.2022 seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 5 has already been issued accepting the declaration filed by the assessee for full and final settlement of tax arrears.

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

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