S.S. KOTHARI MEHTA & CO.,NEW DELHI vs. ACIT, NEW DELHI

ITA 3452/DEL/2017Status: DisposedITAT Delhi11 February 2021AY 2013-142 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted permission to withdraw the appeal as the matter was settled under the Vivad se Vishwas Scheme, 2020. The appeal was dismissed as withdrawn, subject to the issuance of Form No. 3.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for AY 2013-2014. The assessee sought permission 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 BENCHES “G” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 11.02.2021Pronounced: 11.02.2021

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-XX, New Delhi, Dated 31.03.2017, for the A.Y. 2013-2014.

2 ITA.No.3452/Del./2017 M/s. S.S. Kothari Mehta & Co., New Delhi. 2. Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter in issue is settled in VIVAD SE VISHWAS SCHEME, 2020 subject to issue of Form No.3.

In view of the above, appeal of assessee is dismissed as withdrawn, subject to issue of Form No.3 in favour of the assessee.

In the result, appeal of the Assessee dismissed as withdrawn. Order pronounced in the open Court.

Recent GST High Court judgments

Search GST case law →