PRISTINE MEGA FOOD PARK P.LTD,NEW DELHI vs. DCIT, CIRCLE-20(1), NEW DELHI

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ITA 2169/DEL/2018Status: DisposedITAT Delhi10 August 2021AY 2014-153 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 noted the assessee's application and allowed the withdrawal of the appeal. The dispute was settled under the Vivad Se Vishwas Act, 2020.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2014-15. The assessee subsequently sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad Se Vishwas Act.

AI-generated summary — verify with the full judgment below

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

Before: SH. N. K. BILLAIYA

Hearing: 10/08/2021Pronounced: 10/08/2021

PER N. K. BILLAIYA, AM:

1.

This appeal filed by the assessee is preferred against the order of the CIT(A)-7, New Delhi dated 05.01.2018 for A.Y. 2014-15.

2.

Vide letter dated 09.08.2021 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Noting the contents of the application the appeal is dismissed as withdrawn.

4.

Decision announced in the open court in the presence of both the representatives on 10.08.2021.

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