CHAIRMAN FASHIONS PVT. LTD.,DELHI vs. ITO WARD-6(1), NEW DELHI

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ITA 8059/DEL/2019Status: DisposedITAT Delhi10 February 2021AY 2004-053 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee requested to withdraw their appeal for assessment year 2004-05. This withdrawal was based on opting for settlement under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee's appeal can be withdrawn due to opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’ : NEW DELHI

Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY

Hearing: 10.02.2021Pronounced: 10.02.2021

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year : 2004-05 M/S CHAIRMAN FASHIONS Vs. ITO, WARD 6(1), PVT. LTD., NEW DELHI 70A, RAMA ROAD, NAZAFGARH ROAD INDUSTRIAL AREA, DELHI – 15 (PAN: AAACC0253C) (Appellant) (Respondent) Appellant by : None Respondent by : Sh. M. Baranwal, Sr. DR. Date of hearing : 10.02.2021 Date of pronouncement : 10.02.2021 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2004-05 is directed against the order of Learned CIT(A)-33, New Delhi.

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