SMT. GEETAN BATRA TEJPAL,NEW DELHI vs. DCIT, NEW DELHI

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ITA 3245/DEL/2016Status: DisposedITAT Delhi04 March 2021AY 2007-082 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had settled the matter under the Vivad se Vishwas Scheme and Form No. 3 was issued. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2007-2008. The assessee later settled the matter under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn due to the settlement of the dispute under the Vivad se Vishwas Scheme.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

Hearing: 04.03.2021Pronounced: 04.03.2021

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.

2.

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.3245/Del./2016 Smt. Geetan Batra Tejpal, New Delhi. issued by the Department. He, therefore, prays that appeal of assessee may be dismissed as withdrawn.

3.

In view of the above, appeal of the assessee dismissed as withdrawn.

Order pronounced in the open Court.

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