S.K. MADAN,GURGAON vs. ACIT, NEW DELHI

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ITA 3632/DEL/2017Status: DisposedITAT Delhi25 October 2021AY 2001-022 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 Consequently, the appeal was dismissed as withdrawn.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 2001-02. Subsequently, the assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to settlement under the Vivad Se Vishwas Act, 2020.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. K. N. CHARY

Hearing: 25/10/2021Pronounced: 25/10/2021

This appeal filed by the assessee is preferred against the order of the CIT(A)-28, New Delhi dated 31.03.2017 for A.Y. 2001- 02. 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Noting the contents of the application the appeal is dismissed as withdrawn.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 25.10.2021.

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