LEASEPLAN GLOBAL BV,NETHERLANDS vs. ASSISTANT COMMISSIONER OF INCOME TAX, PRATYAKSH KAR BHAWAN

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ITA 1989/DEL/2025Status: DisposedITAT Delhi29 September 2025AY 2022-23Bench: SHRI VIKAS AWASTHY (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's submission regarding settlement under the VSVS scheme and permitted the withdrawal of the appeal.

What were the facts?

The assessee's appeal was against an assessment order. The assessee informed the tribunal that they had settled the dispute under the Vivad Se Vishwas Scheme (VSVS) and furnished an application for withdrawal of the appeal.

What were the issues?

Whether the appeal can be withdrawn based on settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “D”, DELHI

Hearing: 29/09/2025

ORDER

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