SH. MINTY K. TEJPAL,NEW DELHI vs. DCIT, NEW DELHI
What did the Tribunal hold?
The tribunal noted that the assessee had settled the dispute under the Vivad se Vishwas Scheme and had received Form No. 3. Therefore, the appeal was dismissed as withdrawn.
What were the facts?
The assessee's appeal was filed against an order of the CIT(A) for the assessment year 2007-2008. The assessee had settled the matter in issue under the Vivad se Vishwas Scheme, 2020.
What were the issues?
The primary issue was the status of the appeal given the assessee's settlement under the Vivad se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCHES “C” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI B.R.R KUMAR
ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-27, New Delhi, Dated 31.03.2016, for the A.Y. 2007-2008.
Learned Counsel for the Assessee submitted that assessee has settled the matter in issue in VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have already been 2 ITA.No.3239/Del./2016 Shri Minty K. Tejpal, New Delhi. issued by the Department. He, therefore, prays that appeal of assessee may be dismissed as withdrawn.
In view of the above, appeal of the assessee dismissed as withdrawn.
Order pronounced in the open Court.
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