TRIUMPH MERCANTILE PVT. LTD.,NEW DELHI vs. ITO WARD - 25(4), NEW DELHI

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ITA 4407/DEL/2019Status: DisposedITAT Delhi23 December 2020AY 2004-052 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee submitted that they had availed the Vivad se Vishwas Scheme and requested the appeal be dismissed as withdrawn. The Tribunal accepted this submission.

What were the facts?

The assessee had filed an appeal against the order of the CIT(A) for the Assessment Year 2004-2005. The assessee later availed the benefit under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “SMC-2” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI ANIL CHATURVEDI

Hearing: 23.12.2020Pronounced: 23.12.2020

For Assessee : Shri Manoj Kumar Anand, C.A. For Revenue : Mr. Sri Prakash Dubey, Sr.DR Date of Hearing : 23.12.2020 Date of Pronouncement : 23.12.2020 ORDER PER BHAVNESH SAINI, J.M.

This appeal has been directed against the Order of the Ld. CIT(A)-9, New Delhi, for the A.Y. 2004-2005.

2.

We have heard the Learned Representatives of both the parties through video conferencing and perused the material on record.

2 ITA.No.4407/Del./2019 Triumph Mercantile Pvt. Ltd., New Delhi. 3. Learned Counsel for the Assessee submitted that assessee has availed the benefit under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have been issued in favour of the assessee. Therefore, appeal may be dismissed as withdrawn.

4.

In view of the above, appeal of assessee is dismissed as withdrawn.

5.

In the result, appeal of Assessee dismissed as withdrawn.

Order pronounced in the open Court.

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