SUMAN KALRA,NEW DELHI vs. ITO WARD - 40(3), NEW DELHI
What did the Tribunal hold?
The tribunal noted that the matter had been settled under the Vivad se Vishwas Scheme, 2020, and the assessee sought permission to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the CIT(A) for AY 2014-2015. The assessee subsequently filed an application to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee could withdraw the appeal due to settlement under the Vivad se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCHES “SMC-2” : DELHI
Before: SHRI R.K. PANDA
ORDER This appeal filed by the Assessee is directed against the Order of the Ld. CIT(A)-14, New Delhi, Dated 15.10.2019, for the A.Y. 2014-2015.
None appeared on behalf of the Assessee. However, assessee has filed a letter seeking permission to 2 ITA.No.9118/Del./2019 Mrs. Suman Kalra, New Delhi. withdraw the appeal as the matter in issue has been settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 has already been issued by the Department. She has, therefore, sought permission to withdraw the appeal.
In view of the above, appeal of the Assessee dismissed as withdrawn.
Order pronounced in the open Court at the time of hearing itself i.e., on 20.05.2021.
Recent GST High Court judgments
Search GST case law →- M/S Barnala Steel Industries Private Limited vs. State Of Uttar Pradesh And 2 OthersAllahabad · 22 Oct 2026
- Skd Suppliers Private Limited vs. The Superintendent, Central CGST, Rishra Division, Range-Ii, And AnrCalcutta · 22 Oct 2026
- M/S Aasha Industries vs. State Of U.P. And AnotherAllahabad · 22 Oct 2026
- M/S Bharat Iron Scrap vs. State Of U.P. And AnotherAllahabad · 22 Oct 2026
- Mascot Constructions Co. And Another vs. The Commissioner Of Goods And Services Tax (GST) And AnotherBombay · 22 Oct 2026
