VINEET JINDAL HUF,NEW DELHI vs. ITO, WARD-35(4), NEW DELHI

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ITA 2164/DEL/2019Status: DisposedITAT Delhi16 July 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 to withdraw the appeal. The Senior DR had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal for assessment year 2015-16. The assessee informed the tribunal that they had opted for the Vivad Se Vishwas Scheme and made the tax payment.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI

Before: SHRI G.S. PANNU & SHRI KUL BHARAT

Hearing: 16.07.2021Pronounced: 16.07.2021

ORDER PER G.S. PANNU, VP :

This appeal by the assessee for the assessment year 2015-16 is directed against the order of Learned CIT(A)-12, New Delhi.

2.

None appeared on behalf of the assessee before us at the time of virtual hearing. However, the Assessee vide his application dated 3.7.2021 has informed that assessee has opted for Vivad Se Vishwas Scheme for the assessment year under consideration and have already made the payment of the tax. . Therefore, it was requested to withdraw the captioned appeal.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the aforesaid appeal.

5.

In the result, the appeal of the assessee are dismissed as withdrawn.

Above decision was pronounced at the conclusion of Virtual Hearing on 16h July, 2021.

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