NATASHA KHOLI,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 8, NEW DELHI

ITA 652/DEL/2018Status: DisposedITAT Delhi15 February 2021AY 2012-132 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 assessee's counsel sought permission to withdraw all the appeals. Since the matters were settled under the Vivad se Vishwas Scheme and relevant forms were issued, the Tribunal allowed the withdrawal.

What were the facts?

The assessee filed multiple appeals before the ITAT for various assessment years. The matters involved in these appeals were settled under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the withdrawal of appeals due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “E” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 15.02.2021Pronounced: 15.02.2021

ORDER PER BENCH : All the above appeals by Assessee are directed against the different Orders of the Ld. CIT(A)-24, New Delhi, Dated 28.11.2017, for the above assessment years.

Learned Counsel for the Assessee seeks permission to withdraw all the appeals as the matters involved in all the appeals are settled in VIVAD SE

2 ITA.No.648 to 653/Del./2018 Smt. Natasha Kohli, New Delhi. VISHWAS SCHEME, 2020 and Form No.3 have also been issued in favour of the assessee in all the above appeals by the Department.

In view of the above, all the appeals of the Assessee are dismissed as withdrawn.

In the result, all the appeals of the Assessee are dismissed as withdrawn.

Order pronounced in the open Court.

Recent GST High Court judgments

Search GST case law →