RAJ KUMAR,MEWAT vs. ITO WARD 3(4), GURGAON

PDF · subscribers
ITA 3528/DEL/2019Status: DisposedITAT Delhi29 April 2021AY 2013-142 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 Consequently, the appeal was dismissed as withdrawn.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 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 : ‘SMC–2’ NEW DELHI ]

Before: SHRI N. K. BILLAIYA, S. M. C.

For Respondent: Shri R. K. Gupta, Sr. D.R.;
Hearing: 29.04.2021Pronounced: 29.04.2021

This appeal by the assessee is preferred against the order of the CIT (Appeals)-I, Gurgaon, dated 8.02.2019 pertaining to assessment year 2013-14. 2. Vide application dated NIL 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 Noting the contents of the application the appeal is dismissed as withdrawn. 3.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.

Order pronounced in the Open Court on this 29th Day of April, 2021.

Recent GST High Court judgments

Search GST case law →