SUBHASH GUPTA,NEW DELHI vs. ITO WARD - 41(4), NEW DELHI

ITA 6165/DEL/2019Status: DisposedITAT Delhi11 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 allowed the assessee's application to withdraw the appeal. The appeal was dismissed as withdrawn based on the settlement under the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2015-2016. The assessee sought to withdraw the appeal as the matter was settled under the Vivad se Vishwas Scheme.

What were the issues?

The primary issue was whether the appeal could be withdrawn due to settlement under the Vivad se Vishwas Scheme.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 BENCHES “SMC-2” : DELHI

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

Hearing: 11.01.2021Pronounced: 11.01.2021

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-4, New Delhi, Dated 07.06.2019, for the A.Y. 2015-2016.

Learned Counsel for the Assessee filed an application seeking permission to withdraw the appeal as the matter is settled under VIVAD SE VISHWAS SCHEME,

2 ITA.No.6165/Del./2019 Shri Subhash Gupta, New Delhi. 2020 and Form No.3 have already been received by the assessee from the Department.

In view of the above, appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the Assessee dismissed.

Order pronounced in the open Court.

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