NIKKAMAL JEWELLERS PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

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ITA 734/DEL/2015Status: DisposedITAT Delhi09 March 2021AY 2006-073 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's application to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2006-07. The assessee later sought to withdraw the appeal as the dispute was 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 ‘E’ BENCH,

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

For Appellant: Shri Raja Ram Gupta, CA
Hearing: 09.03.2021Pronounced: 09.03.2021

PER N.K. BILLAIYA, ACCOUNTANT MEMBER:-

1.

This appeal by the assessee is preferred against the order of the ld. CIT(A)-6, New Delhi dated 28.11.2014 pertaining to A.Y 2006-07.

2.

Vide an application dated 08.03.2020 the appellant sought permission to withdraw the appeal as the dispute is now settled under the Vivad se Vishwas Scheme, 2020 and the appellant is in receipt of Form No. 3.

3.

Noting the contents of the application, the appeal is dismissed as withdrawn.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In the result the appeal of the assessee in is dismissed as withdrawn.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 rival representatives on 09.03.2021.

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