ANJALI TALREJA,NEW DELHI vs. ITO, WARD- 34(3), NEW DELHI

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ITA 7047/DEL/2018Status: DisposedITAT Delhi28 March 2023AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn due to the settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2015-16. The assessee subsequently opted for settlement under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be withdrawn following the assessee's settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A”: NEW DELHI

Before: SHRI SHAMIM YAHYA & MS. ASTHA CHANDRA

For Appellant: Ms. Uma Upadhyay, CA, Shri Amit Kr. Sharma, CA
For Respondent: Shri Kanav Bali, Sr. DR
Hearing: 28.03.2023Pronounced: 28.03.2023

O R D E R PER ASTHA CHANDRA, JM The appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Appeals) - 12, New Delhi dated 13.07.2018 pertaining to the assessment year 2015- 16.

2.

The Ld. AR for the assessee has filed a letter dated 28th March, 2023 requesting for withdrawal of the appeal on the ground that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and the order for full and final settlement of tax arrear in Form No. 5 has already been issued by the Department. A copy of the order in Form No. 5 is also filed.

3.

The Ld. Sr. DR has no objection for withdrawal of the appeal.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.

5.

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

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