M/S. RAJSHIKHA ENTERPRISES PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

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ITA 3271/DEL/2017Status: DisposedITAT Delhi02 February 2021AY 2006-072 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 dispute under the Vivad se Vishwas Scheme and had been issued Form No.3. Therefore, the assessee sought permission to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an order for Assessment Year 2006-07. The assessee subsequently settled the matter under the Vivad se Vishwas Scheme, 2020.

What were the issues?

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

AI-generated summary — verify with the full judgment below

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

Before: SHRI AMIT SHUKLA & SHRI B.R.R. KUMAR

For Appellant: Shri Rahul Chaurasia, CA
For Respondent: Shri Apporv Bhardwaj, 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 23.03.2017, passed by Ld. Commissioner of Income Tax (Appeals)-VII, New Delhi for the Assessment Year 2006-07.

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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