SMT. MADHU BALA JAIN,NEW DELHI vs. ITO, NEW DELHI

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ITA 4499/DEL/2016Status: DisposedITAT Delhi28 January 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 tribunal noted that the assessee had settled the matter under the Vivad se Vishwas Scheme and had received Form No.3. Therefore, the assessee sought permission to withdraw the appeal.

What were the facts?

The assessee filed an appeal against the impugned order for the Assessment Year 2012-13. The assessee stated that the matter has been settled under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “E” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI

For Appellant: Shri Priyanshu Jain, CA
For Respondent: Shri Sohil Malik, Sr.D.R

O R D E R PER AMIT SHUKLA, JM The aforesaid appeal has been filed by the assessee against the impugned order dated 18.07.2016, passed by Ld. Commissioner of Income Tax (Appeals)-XV, Delhi for the Assessment Year 2012-13.

2.

We have heard Ld. Representatives of both the parties through Video Conferencing.

3.

Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in favour of the assessee. He, therefore, seeks permission to withdraw the appeal.

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