ROHIT GUPTA (HUF),NEW DELHI vs. ITO, WARD-43(5), NEW DELHI

PDF · subscribers
ITA 159/DEL/2019Status: DisposedITAT Delhi22 March 2021AY 2015-163 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 assessee requested to withdraw the appeal as they opted to settle the dispute under the Vivad Se Vishwas Scheme. The Department had no objection.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2015-16. The assessee subsequently requested withdrawal of the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC-I”: NEW DELHI

Before: SHRI ANIL CHATURVEDI & SHRI K NARASIMHA CHARY

For Appellant: Shri Girish Agarwal, Advocate
For Respondent: Shri Vijay Kumar Kataria
Hearing: 22.03.2021

This appeal filed by the assessee is directed against the order dated 07.12.2018 passed by the Ld. CIT(A)- 20 New Delhi relating to assessment year 2015-16.

2.

The Ld. Counsel for the assessee, vide application dated 19.3.2021 has requested for withdrawal of the appeal filed by him on the ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained.

3.

Learned Sr. DR has no objection for withdrawal of the appeal.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed.

Recent GST High Court judgments

Search GST case law →