COLOUR DELIGHT DEVELOPERS PVT. LTD.,NEW DELHI vs. ITO, WARD- 6(2), NEW DELHI

PDF · subscribers
ITA 561/DEL/2019Status: DisposedITAT Delhi28 September 2021AY 2014-152 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 assessee informed the tribunal that the matter was settled under the Vivad se Vishwas Scheme and sought to withdraw the appeal. The tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2014-15. The assessee later settled the matter under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the withdrawal of the appeal due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “B” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI

For Appellant: Shri Ajit Kumar Agarwal, CA
For Respondent: Dr. Maninder Kaur, Sr.D.R

O R D E R PER AMIT SHUKLA, JM The aforesaid appeal has been filed by the assessee against the impugned order dated 26.11.2018, passed by Ld. Commissioner of Income Tax (Appeals), New Delhi for the Assessment Year 2014-15.

2.

We have heard Ld. Representatives of both the parties through Video Conferencing.

3.

Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in favour of the assessee. He, therefore, seeks permission to withdraw the appeal.

4.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing in the presence of both the parties on 28th September, 2021

Recent GST High Court judgments

Search GST case law →