NAVEEN KAPOOR (HUF),NEW DELHI vs. ITO WARD - 36(1), NEW DELHI

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ITA 6998/DEL/2019Status: DisposedITAT Delhi26 July 2021AY 2008-092 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 allowed the assessee's request to withdraw the appeal. The appeal was treated as dismissed as a consequence of the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2008-09. The assessee later sought to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH : SMC-1 : NEW DELHI

Before: SHRI R.K. PANDA

For Respondent: Shri Vijay Kumar Kataria, Sr. DR
Hearing: 26.07.2021Pronounced: 26.07.2021

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC-1 : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2008-09 Naveen Kapoor (HUF), Vs ITO, 12/66, Geeta Colony, Ward-36(1), Jheel, New Delhi. New Delhi. PAN : AAAHN4025L (Appellant) (Respondent) Assessee by : None Revenue by : Shri Vijay Kumar Kataria, Sr. DR Date of Hearing : 26.07.2021 Date of Pronouncement : 26.07.2021 ORDER

This appeal filed by the assessee is directed against the order dated 27th May, 2019 of the CIT(A)-37, New Delhi, relating to the assessment year 2008-09.

2.

The ld. Counsel for the assessee filed an application seeking withdrawal of the appeal filed by the assessee stating that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. He had also enclosed Form No.3 obtained from the Department. It was accordingly submitted that this appeal may be allowed to be withdrawn.

3.

In absence of any objection from the side of the ld. DR, the request of the assessee for withdrawal of the appeal is allowed.

4.

In the result, the appeal filed by the assessee is treated as dismissed.

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