TRUE BLUE FINLEASE LTD.,NEW DELHI vs. DCIT, CC- 29, NEW DELHI

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ITA 4015/DEL/2017Status: HeardITAT Delhi16 December 2021AY 2007-082 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 The appeal was dismissed as withdrawn.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 before the ITAT for Assessment Year 2007-08. The assessee subsequently sought permission to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee due to settlement under the Vivad Se Vishwas Act, 2020.

AI-generated summary — verify with the full judgment below

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

Before: SH. N. K. BILLAIYA & SH. AMIT SHUKLA

For Appellant: Ms. Gunjan Jain, CA
Hearing: 16/12/2021Pronounced: 16/12/2021

PER N. K. BILLAIYA, AM:

1.

This appeal filed by the assessee is preferred against the order of the CIT(A)-30, New Delhi dated 22.03.2017 for A.Y. 2007-08.

2.

Vide letter 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Noting the contents of the application the appeal is dismissed as withdrawn.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 representatives on 16.12.2021.

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