S R HANDLOOM PVT. LTD.,NEW DELHI vs. ACIT, CIRCLE- 22(2), NEW DELHI

PDF · subscribers
ITA 2372/DEL/2018Status: DisposedITAT Delhi12 January 2021AY 2008-093 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 request to withdraw the appeal. The appeal was dismissed as withdrawn based on the assessee's participation in the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against an order for assessment year 2008-09. The assessee requested to withdraw the appeal as they had opted for the Vivad se Vishwas Scheme 2020.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC-1”: NEW DELHI

Before: SHRI R.K. PANDA & MS. SUCHITRA KAMBLE

For Appellant: Shri Vipin Garg, Advocate
For Respondent: Shri Ajay Kumar, Sr. DR
Hearing: 12/01/2021

This appeal filed by the assessee is directed against the order dated 29th December, 2017 passed by the Ld. CIT (A)-43, New Delhi relating to assessment year 2008-09.

2.

The Ld. Counsel for the assessee, at the outset submitted that the assessee wants to withdraw the appeal as it has opted for the Vivad se Vishwas Scheme 2020 by filing Form 1 and 2 and the department has already issued Form 3. In view of the above statement of the assessee and in absence of any objection from the side of the Ld. Sr. DR, the request of the assessee seeking withdrawal of the appeal is allowed. The appeal is dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →