RISHI PARTI HUF,NEW DELHI vs. ITO, WARD-55(1), NEW DELHI

PDF · subscribers
ITA 18/DEL/2019Status: DisposedITAT Delhi18 January 2021AY 2015-162 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 the assessee's request to withdraw the appeal. This was due to the matter being settled under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal before the ITAT for AY 2015-16. The assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under a tax dispute resolution 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: 18.01.2021

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)-19, New Delhi dated 02.11.2018 for AY 2015-16.

2.

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

I.T.A.No.18/Del/2019/A.Y.2015-16

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on 18.01.2021.

Recent GST High Court judgments

Search GST case law →