ORACLE FARMS LLP (SUCCESSOR TO ORACLE FARMS PVT LTD.),NEW DELHI vs. ACIT CC-16, NEW DELHI

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ITA 2156/DEL/2019Status: DisposedITAT Delhi09 April 2024AY 2012-13Bench: SHAMIM YAHYA, ACCOUNTANT MEMBER AND SH. YOGESH KUMAR U.S., JUDICIAL MEMBER ІТА No. 2156/Del/2019, (A.Y. 2012-13) | | Appellant | Respondent | |---|---|---| | **Party** | M/s. Oracle Farms LLP | ACIT | | **Address** | E-20, Lajpat Nagar-III, New Delhi-110024 | Central Circle – 16, New Delhi | | **PAN No.** | AADF0837F | | | **Represented by** | Sh. Anil Kumar Jain, Advocate | Sh. Subhra Jyoti Chakraborty, CIT DR | | **Date of Hearing** | 08/04/2024 | | | **Date of Pronouncement** | 09/04/2022 pages
AI SummaryWithdrawn

What did the Tribunal hold?

Considering the application and submissions from the assessee's counsel, the Tribunal allowed the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn on the grounds of settlement under the VSV Scheme.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the CIT(A) for A.Y. 2013-14. Subsequently, the assessee's counsel moved an application informing the Tribunal that the dispute with the department had been settled under the Vivad se Vishwas (VSV) Scheme.

What were the issues?

Whether an appeal filed before the ITAT should be dismissed as withdrawn after the assessee and the department settled the dispute under the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Before: SHAMIM YAHYA & SH. YOGESH KUMAR U.S.

Hearing: 08/04/2024Pronounced: 09/04/2024

ORDER

PER YOGESH KUMAR, U.S. JM:

1.

This appeal is filed by the Assessee against the order of Learned Commissioner of Income Tax (Appeals) Delhi [“Ld. CIT(A)”, for short] dated 07.01.2019 pertaining to A.Y. 2013-14.

2.

Ld. Counsel for the assessee filed an application contending that the dispute between the assessee and the department has been settled under VSV Scheme, therefore, sought permission to M/s Oracle Farms LLP Vs. ACIT withdraw the present appeal. Placing the application and the submission of the Ld.AR on record, the present appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 09th April, 2024.

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