PEAK MINERALS & MINING PVT. LTD.,NEW DELHI vs. ITO WARD-19(4), NEW DELHI

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ITA 7048/DEL/2019Status: DisposedITAT Delhi19 January 2021AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn due to the settlement under the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(Appeals). The assessee sought permission to withdraw the appeal. This was because the matter had been settled under the Vivad se Vishwas Scheme, 2020.

What were the issues?

Whether the assessee can withdraw an appeal if the matter is settled 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)-7, New Delhi dated 04.07.2019 for AY 2016-17.

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.7048/Del/2019/A.Y.2016-17

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In view of the above, appeal of assessee stands dismissed as withdrawn.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