M/S. DEWAN TYRES LTD.,NEW DELHI vs. ACIT, MEERUT

PDF · subscribers
ITA 1661/DEL/2016Status: DisposedITAT Delhi06 May 2021AY 2001-022 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's application for withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for Assessment Year 2001-02. The assessee later requested 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 Direct Tax Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Not Applicable

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘B’ BENCH,

Before: SHRI N.K. BILLAIYA, & MS. SUCHITRA KAMBLE

Hearing: 06.05.2021Pronounced: 06.05.2021

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

This appeal by the assessee is preferred against the order of the CIT(A), Meerut, dated 27.01.2016, pertaining to Assessment Year 2001-02.

2.

Vide application dated 19.03.2021, the assessee requested for the withdrawal of the appeal as the dispute has been settled under the Direct Tax Vivad Se Vishwas Scheme.

3.

Noting the contents of the application, the appeal of the assessee is dismissed as withdrawn. Decision announced in the open court in the presence of representatives of both the sides on 06/05/2021.

Recent GST High Court judgments

Search GST case law →