DHARAMVEER SINGH,NOIDA vs. DCIT, CENTRAL CIRCLE, NOIDA

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ITA 7643/DEL/2018Status: DisposedITAT Delhi24 November 2021AY 2015-163 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 allowed 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 The appeal was dismissed as withdrawn.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 against an order of the CIT(A). The assessee later moved an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw the appeal due to settlement under the Direct Tax Vivad se Vishwas Act, 2020.

AI-generated summary — verify with the full judgment below

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

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

For Respondent: Ms. Yagyasaini Kakkar, CIT DR
Hearing: 24/11/2021Pronounced: 24/11/2021

This appeal by the assessee is preferred against the order of the CIT(A)-4, Kanpur dated 03.10.2018 pertaining to A.Y. 2015-16.

2.

At the very outset the counsel for the assessee moved an application stating that since the dispute has been settled under the Direct Tax VSVS Act, 2020, the assessee may be allowed to withdraw the appeal.

3.

On such concession the appeal is dismissed as withdrawn. 4. Decision announced in the open court in the presence of both representatives on 24.11.2021.

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