SATISH KUMAR HUF,NEW DELHI vs. ITO WARD - 42(2), NEW DELHI

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ITA 475/DEL/2020Status: DisposedITAT Delhi11 January 2023AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal considered the assessee's application for withdrawal. The appeal was dismissed as withdrawn by the tribunal.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2015-16. The assessee later moved an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn due to settlement under the VSV scheme 2020.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. ANUBHAV SHARMA

For Respondent: Ms. Kajal Singh, Sr. DR
Hearing: 11/01/2023Pronounced: 11/01/2023

This appeal by the assessee is preferred against the order of the CIT(A)-14, New Delhi dated 10.01.2020 pertaining to A.Y.2015-16. 2. At the very outset the assessee moved an application electronically dated 20.12.2022 stating that the disputed demand has been settled under the VSV scheme 2020, hence, he should be allowed to withdraw the appeal.

3.

Considering the facts the appeal is dismissed as withdrawn.

4.

Decision announced in the open court on 11.01.2023.

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