ZEAL VANIJYA PVT LTD,GAUTAM BUDH NAGAR vs. ITO R- 3(5), NOIDA

PDF · subscribers
ITA 8363/DEL/2019Status: DisposedITAT Delhi12 March 2021AY 2008-092 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 noted that the assessee had settled the matter under the Vivad se Vishwas Scheme and had been issued Form No.3. Therefore, the assessee sought permission to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an order for Assessment Year 2008-09. The assessee later stated that the matter has been settled under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's request to 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 BENCH “F” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI O.P. KANT

For Appellant: Shri Shyam Sunder, Adv. & Ms
For Respondent: Ms. Sushma Singh, CIT-D.R

O R D E R PER AMIT SHUKLA, JM The aforesaid appeal has been filed by the assessee against the impugned order dated 29.01.2013, passed by Ld. Commissioner of Income Tax, Kolkata-I for the Assessment Year 2008-09.

2.

We have heard Ld. Representatives of both the parties through Video Conferencing.

3.

Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in favour of the assessee. He, therefore, seeks permission to withdraw the appeal.

4.

In view of the above, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the Open Court on 12th March, 2021

Recent GST High Court judgments

Search GST case law →