DECENT BUILDERS PVT. LTD.,NEW DELHI vs. ITO, WARD- 7(1), NEW DELHI

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ITA 3793/DEL/2019Status: DisposedITAT Delhi05 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 permitted the assessee 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 against the order of the CIT(Appeals) for AY 2015-16. The assessee sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “SMC”: DELHI

Before: SHRI BHAVNESH SAINI

Hearing: 05.01.2021Pronounced: 05.01.2021

This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-3, New Delhi dated 06.03.2019 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. 3 has been issued in favour of the assessee.

2 ITA.No.3793/Del./2019

3.

In view of the above, the appeal of assessee is dismissed as withdrawn. Order pronounced in the open Court on 05.01.2021.

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