RUCHIRANS JAIPURIA,NEW DELHI vs. ACIT, NEW DELHI

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ITA 5909/DEL/2015Status: DisposedITAT Delhi24 March 2021AY 2012-133 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 assessees to withdraw their appeals. This was because the matters in issue had been settled under the Vivad se Vishwas Scheme, and relevant forms had been issued by the Department.

What were the facts?

The assessees filed appeals before the ITAT against the orders of the CIT(A). During the hearing, the assessees sought to withdraw the appeals.

What were the issues?

The primary issue was the withdrawal of appeals by the assessees due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “A” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 24.03.2021Pronounced: 24.03.2021

2 ITA.No.5909/Del./2015 Ruchirans Jaipuria, New Delhi. ORDER PER BHAVNESH SAINI, J.M.

Both the appeals by different Assessees are directed against the separate Orders of the Ld. CIT(A)-24, New Delhi, Dated 28.09.2015, for the A.Y. 2012-2013.

2.

During the course of hearing, the Learned Counsel for the Assessee seeks permission to withdraw the appeals as the matter in issue have been settled under VIVAD SE VISHWAS SCHEME 2020 and Form No.3 have also been issued by the Department in favour of the assessees.

3.

In view of the above, we dismiss both the appeals of assessees as withdrawn.

Order pronounced in the open Court.

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