NST BUILDERS PVT. LTD.,NEW DELHI vs. ITO WARD - 13(1), NEW DELHI

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ITA 6887/DEL/2019Status: DisposedITAT Delhi19 January 2021AY 2001-022 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 granted permission to withdraw the appeal as the matter was settled under the Vivad se Vishwas Scheme, 2020. A Form No. 3 was issued in favour of the assessee.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2001-02. The assessee sought permission to withdraw the appeal.

What were the issues?

Whether the appeal can be withdrawn due to settlement under the Vivad se Vishwas Scheme.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 “SMC-1” NEW DELHI

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

Hearing: 19.01.2021

आदेश /O R D E R PER BHAVNESH SAINI, J.M.

1.

This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-6, Delhi dated 10.07.2019 for AY 2001-02.

2.

Ld. Counsel for assessee seeks permission to withdraw the appeal as the matter is settled in Vivad se Vishwas Scheme, 2020 and Form No. 3 has already been issued in favour of the assessee.

I.T.A.No.6887/Del/2019/A.Y.2001-02

3.

In view of the above, appeal of assessee stands dismissed as withdrawn.

Order pronounced in the open court on 19.01.2021.

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