ASHOK SANETRYWARE P.LTD,NEW DELHI vs. ITO, WARD-3(3), NEW DELHI

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ITA 5037/DEL/2018Status: DisposedITAT Delhi20 May 2021AY 2009-102 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 application to withdraw the appeal. This was permitted because the matter in issue had been settled under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2009-2010. The assessee subsequently sought to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw an appeal when the matter has been settled under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “SMC-1” : DELHI

Before: SHRI R.K. PANDA

Hearing: 20.05.2021Pronounced: 20.05.2021

ORDER This appeal filed by the Assessee is directed against the Order of the Ld. CIT(A)-1, New Delhi, Dated 16.05.2018, for the A.Y. 2009-2010.

2.

The Learned Counsel for the Assessee filed an application seeking permission to withdraw the appeal as the matter in issue has been settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 has already been 2 ITA.No.5037/Del./2018 M/s. Ashok Sanetryware Private Limited, New Delhi. issued by the Department. He has, therefore, sought permission to withdraw the appeal.

3.

In view of the above, appeal of the Assessee dismissed as withdrawn.

Order pronounced in the open Court at the time of hearing itse.f i.e., on 20.05.2021.

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