SMT. DEEPIKA LAL,LUDHIANA vs. ITO, W-6(1), LUDHIANA

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ITA 22/CHANDI/2019Status: DisposedITAT Chandigarh01 March 2021AY 2015-163 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn by the assessee.

What were the facts?

The assessee filed two appeals before the ITAT for assessment years 2014-15 and 2015-16. The assessee subsequently filed a petition under the 'Vivad Se Vishwas Scheme-2020' which was accepted.

What were the issues?

The primary issue was whether the appeals should be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

आदेश क� ��त�ल�प अ�े�षत/ Copy of the order forwarded to :

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