PAWAN KUMAR AGGARWAL,NEW DELHI vs. ITO WARD - 63(2), NEW DELHI

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ITA 4912/DEL/2019Status: DisposedITAT Delhi05 January 2021AY 2007-082 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 assessee sought permission to withdraw the appeal as the matter was settled under the Vivad se Vishwas Scheme. The Tribunal granted the permission.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(Appeals) for AY 2007-08. The assessee had settled the matter under the Vivad se Vishwas Scheme, 2020.

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Whether the appeal can be withdrawn due to settlement under the Vivad se Vishwas Scheme.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-2” NEW DELHI

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 24.12.2020

सुनवाईक�तारीख/ Date of hearing: 24.12.2020 05.01.2021 उ�ोषणाक�तारीख/Pronouncement on आदेश /O R D E R PER BHAVNESH SAINI, J.M.

This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-35, New Delhi dated 01.03.2019 for AY 2007-08.

2.

We have heard Ld. Representatives of both the parties through Video Conferencing.

3.

Ld. Counsel for assessee, at the outset, stated that assessee has settled the matter under Vivaad se Vishwas Scheme, 2020 and Form No. 3 has also been issued in favour of the assessee. She, therefore, seeks permission to withdraw the appeal.

Pawan Kumar Aggarwal Vs. ITO/ I.T.A.No.4912/Del/2019/A.Y.2007-08

4.

In view of the above, the appeal of assessee was dismissed as withdrawn.

Order pronounced in the open court.

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