PRITI AGGARWAL,DELHI vs. ITO WARD 55 (3), DELHI

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ITA 1544/DEL/2019Status: DisposedITAT Delhi17 August 2020AY 2015-163 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal, subject to the successful completion of the Vivad se Vishwas Scheme formalities. Consequently, the appeal was disposed of as withdrawn.

What were the facts?

The assessee filed an appeal against an order confirming an addition of Rs. 45,53,425/- on account of disallowed business loss. The assessee later opted for the Vivad se Vishwas Scheme.

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Whether the appeal can be withdrawn by the assessee due to opting for the Vivad se Vishwas Scheme.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 BENCHES “SMC” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 17.08.2020Pronounced: 17.08.2020

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-19, New Delhi, Dated 11.12.2018, for the A.Y. 2015-2016, challenging the Orders of the authorities below in making/confirming addition of Rs.45,53,425/- on account of business loss disallowed by the A.O.

2 ITA.No.1544/Del./2019 Ms. Priti Aggarwal, Delhi. 2. We have heard the Learned Representatives of both the parties through video conferencing.

3.

Learned Counsel for the Assessee, at the outset submitted that assessee has opted for VIVAD SE VISHWAS Scheme and filed Form Nos. 1 and 2. Learned Counsel for the Assessee, therefore, submitted that assessee may be permitted to withdraw the present appeal, subject to issue of Form No.3.

4.

In view of the above statement made by Counsel for Assessee, assessee is permitted to withdraw the appeal, subject to issue of Form No.3. In view of the above, appeal of assessee stands disposed of, in terms indicated above.

5.

In the result, appeal of Assessee disposed of.

Order pronounced in the open Court.

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