PEAREY LAL & SONS (E.P.) PVT. LTD.,NEW DELHI vs. ITO, (HO)(TECH.), ROHTAK

ITA 3363/DEL/2019Status: DisposedITAT Delhi29 September 2021AY 2014-152 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 The appeal was dismissed as withdrawn.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 the assessment year 2014-15. Subsequently, the assessee sought permission to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

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

Before: SH. R.K.PANDA & MS. SUCHITRA KAMBLE

Hearing: 29/09/2021Pronounced: 29/09/2021

PER R.K.PANDA, AM:

This appeal filed by the assessee is preferred against the order of the DCIT, Rohtak dated 28.09.2016 for A.Y. 2014-15.

Vide letter dated 17.02.2021 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 Noting the contents of the application the appeal is dismissed as withdrawn.

Decision announced in the open court in the presence of both the representatives on 29.09.2021.

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