COLOSSAL ENGINEERING SOLUTION (INDIA) PVT LTD,NEW DELHI vs. ACIT CIRCLE-6(1), NEW DELHI

PDF · subscribers
ITA 415/DEL/2020Status: DisposedITAT Delhi29 November 2021AY 2016-173 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2016-17. The assessee subsequently sought permission to withdraw the appeal.

What were the issues?

Whether an appeal can be withdrawn if the dispute has been settled under the Vivad Se Vishwas Act, 2020.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘I-1’, NEW DELHI

Before: SH. R. K PANDA & SH. C.N. PRASAD

Hearing: 29/11/2021Pronounced: 29/11/2021

PER R.K PANDA, AM:

1.

This appeal filed by the assessee is preferred against the order of the CIT(A)-16, New Delhi dated 28.11.2019 for A.Y. 2016-17.

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Noting the contents of the application the appeal is dismissed as withdrawn.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 Sr. DR on 29.11.2021.

Recent GST High Court judgments

Search GST case law →