M/S. VIPUL MOTORS PVT. LTD.,FARIDABAD vs. DCIT, NEW DELHI

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ITA 4813/DEL/2015Status: DisposedITAT Delhi11 March 2021AY 2006-073 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application for withdrawal. The appeal was dismissed as withdrawn based on the settlement under the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2006-07. The assessee later filed an application to withdraw the appeal.

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 ‘E’ BENCH,

Before: SHRI N.K. BILLAIYA, & SHRI KULDIP SINGH

For Appellant: Shri Umang Luthra, Adv
Hearing: 11.03.2021Pronounced: 11.03.2021

PER N.K. BILLAIYA, ACCOUNTANT MEMBER:-

1.

This appeal by the assessee is preferred against the order of the ld. CIT(A) - 9, New Delhi dated 07.04.2015 pertaining to A.Y 2006-07.

2.

Before us, the ld. counsel for the assessee submitted an application dated 10.03.2021 requesting for withdrawal of appeal. It has been stated that the quarrel has been settled under the Vivad se Vishwas Scheme, 2020 and the appellant is in receipt of Form No. 3.

3.

Noting the contents of the applications, the appeal is dismissed as withdrawn.

4.

In the result the appeal of the assessee in is dismissed as withdrawn.

The order is pronounced in the open court in the presence of both the representatives on 11.03.2021.

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