KUBER GLOBAL INDUSTRIES PVT. LTD.,DELHI vs. ACIT, CENTRAL CIRCLE- 30, NEW DELHI
ITA 321/DEL/2019Status: DisposedITAT Delhi29 September 2021AY 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 accepted the assessee's request for withdrawal of the appeal. The assessee had opted to settle the tax arrears under the Vivad Se Vishwas Scheme.
What were the facts?
The assessee filed an appeal for the assessment year 2015-16. During the virtual hearing, no one appeared on behalf of the assessee. The assessee had previously requested to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal due to opting for a settlement scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘E’: NEW DELHI
Before: SHRI R.K. PANDA & MS. SUCHITRA KAMBLE
For Respondent: Shri Gaurav Pundir, Sr. DR
Hearing: 29.09.2021Pronounced: 29.09.2021
ORDER
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