PURUSHOTAM AGARWAL,GHAZIABAD vs. DCIT, CENTRAL CIRCLE, GHAZIABAD

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ITA 277/DEL/2018Status: HeardITAT Delhi20 January 2022AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn due to settlement under the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). The assessee sought permission to withdraw the appeal. The reason for withdrawal was that the matter had been settled under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal could be withdrawn by the assessee due to settlement under a specific scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “F” NEW DELHI

Before: SHRI NARENDRA KUMAR BILLAIYA & SHRI CHALLA NAGENDRA PRASAD

Hearing: 20.01.2022

सुनवाईक�तारीख/ Date of hearing: 20.01.2022 20.01.2022 उ�ोषणाक�तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD, J.M.

This appeal by assessee has been directed against the order of Ld. CIT(A)-2, Noida dated 14.11.2017 for AY 2008-09.

2.

Ld. Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 has already been issued.

I.T.A.No.277/Del/2018

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on 20/01/2022

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