SHREE NATH JI AGRO PRODUCTS PVT LTD,NEW DELHI vs. DCIT CIRCLE-23(1), NEW DELHI

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ITA 7355/DEL/2019Status: DisposedITAT Delhi05 January 2021AY 2014-152 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 noted that the assessee had settled the dispute under the Vivad se Vishwas Scheme and had been issued Form No. 3. Therefore, the assessee sought to withdraw the appeal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(Appeals). The assessee subsequently settled the matter under the Vivad se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal should be withdrawn by the assessee due to settlement under the Vivad se Vishwas Scheme.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

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)-8, New Delhi dated 19.06.2019 for AY 2014-15.

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. He, therefore, seeks permission to withdraw the appeal.

Shree Nath Ji Agro Products Pvt. Ltd. Vs. DCIT/ I.T.A.No.7355/Del/2019/A.Y.2014-15

4.

In view of the above, the appeal of assessee was dismissed as withdrawn.

Order pronounced in the open court.

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