T T LTD.,NEW DELHI vs. DCIT, CIRCLE- 25(2), NEW DELHI

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ITA 6935/DEL/2019Status: DisposedITAT Delhi21 April 2023AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2011-12. The assessee subsequently sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU, HON’BLE & SHRI CHALLA NAGENDRA PRASAD

For Respondent: Shri Sanjay Kumar, Sr. DR
Hearing: 21.04.2023

आदेश /O R D E R PER C.N. PRASAD, J.M.

1.

This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-9, New Delhi dated 24.06.2019 for AY 2011-12.

2.

Assessee through its letter dated 12.01.2023 seeks permission to withdraw the appeal as the issue in appeal has been settled in Vivad se Vishwas Scheme, 2020 and Form 5 has already been issued by Pr. CIT in proof of full and final settlement of taxes under the scheme. Copy of Form-5 has been enclosed along with the letter.

I.T.A.No.6935/Del/2019

3.

Considering the above, Assessee is permitted to withdraw its appeal.

4.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 21/04/2023

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