ARYAN H R CONSULTING P.LTD,NEW DELHI vs. ITO, WARD-3(2), NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal granted the assessee's request to withdraw the appeal. This was based on the fact that the matter had been settled under the Vivad se Vishwas Scheme, 2020.
What were the facts?
The assessee filed an appeal 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The primary issue was whether the appeal could be withdrawn by the assessee due to settlement under a specific scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCHES “SMC-1” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI PRASHANT MAHARISHI
PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-32, New Delhi, Dated 24.01.2019, for the A.Y. 2013-2014.
2 ITA.No.1426/Del./2019 M/s. Aryan H R Consulting Pvt. Ltd., New Delhi. 2. Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter is settled under VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have been issued in favour of the assessee.
In view of the above, appeal of assessee is dismissed as withdrawn.
In the result, appeal of Assessee dismissed.
Order pronounced in the open Court.
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