PRINKU LANDFIN PVT LTD.,NEW DELHI vs. DCIT, CIRCLE-14(1), FARIDABAD
What did the Tribunal hold?
The tribunal acknowledged the settlement under the Vivad se Vishwas Scheme. Consequently, the appeal filed by the assessee was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT against an order of the CIT(Appeals). The assessee later informed the tribunal that the matter had been settled under the Vivad se Vishwas Scheme, 2020.
What were the issues?
The primary issue was the status of the appeal given the settlement under 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
This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-7, New Delhi dated 22.07.2019 for AY 2007-08. 2. I have heard Ld. Representatives of both the parties. 3. Ld. Counsel for the assessee submitted that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No. 3 has been issued in favour of the assessee. He has,
2 ITA.No.6525/Del./2019 therefore, prayed that appeal of the assessee may be dismissed as withdrawn. 4. In view of the above statement, appeal of assessee is dismissed as withdrawn. Order pronounced in the open Court on 04.01.2021.
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