KARUN CARPETS PVT. LTD.,DELHI vs. DCIT, NEW DELHI

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ITA 5975/DEL/2016Status: DisposedITAT Delhi10 May 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's application for withdrawal and accordingly dismissed the appeal as withdrawn. The dispute was settled under the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(Appeals). The assessee later sought permission to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal 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 : “D” NEW DELHI ]

Before: SHRI N. K. BILLAIYASHRI AMIT SHUKLA

For Appellant: Shri Jaspal Singh Sahni, C.A.;
For Respondent: Dr. Prabha Kant, [CIT] – DR;
Hearing: 10.05.2021Pronounced: 10.05.2021

O R D E R PER N. K. BILLAIYA, A. M. :

This appeal by the assessee is preferred against the order of the CIT (Appeals)-5, New Delhi, dated 28.09.2016 pertaining to assessment year 2012-13.

2.

Vide application dated 26th March, 2021 the assessee sought permission for withdrawal of the appeal as the dispute has been settled under the Vivad se Vishwas Scheme. Noting the contents of the application the appeal is dismissed as withdrawn.

3.

In the result the appeal of the assessee is dismissed.

ITA. 5975/Del/2016.

Order pronounced in the Open Court on this 10th Day of May, 2021.

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