M/S. OM SHIVA TRADERS (P) LTD.,NEW DELHI vs. ITO, NEW DELHI

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ITA 2211/DEL/2015Status: DisposedITAT Delhi28 June 2021AY 2007-082 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. This was based on the settlement of the dispute under the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). The assessee subsequently settled the matter under the Vivad se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to settlement under the Vivad se Vishwas Scheme.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 AMIT SHUKLA & SHRI B.R.R. KUMAR

For Appellant: Ms. Tani Malik, Adv

O R D E R PER AMIT SHUKLA, JM

The aforesaid appeal has been filed by the assessee against the impugned order dated 27.02.2015, passed by Ld. Commissioner of Income Tax (Appeals)-VII, Delhi for the Assessment Year 2007-08. 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.

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