SMT. POOJA AGARWAL,LUCKNOW vs. INCOME TAX OFFICER, RANGE-1(3), LUCKNOW

ITA 79/LKW/2020Status: DisposedITAT Lucknow27 September 2021AY 2014-152 pages

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal for AY 2014-15. The assessee later submitted an application to withdraw the appeal as a certificate under the Vivad Se Vishwas Scheme was issued.

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, LUCKNOW BENCH “SMC”, LUCKNOW

Before: SHRI T.S. KAPOOR

For Respondent: Shri Ajay Kumar, DR

Hearing: 23/09/2021Pronounced: 27/09/2021

O R D E R This is assessee’s appeal for Assessment Year 2014-15 against the order of the ld. CIT(A)-I, Lucknow dated 11.07.2019. 2. At the outset, it was noticed that the assessee has submitted application, received by the Registry of this Office on 22.09.2021, vide which it has been submitted that the Principal Commissioner of Income Tax, Lucknow-1 has issued a certificate in Form No.3 on 18.01.2021 under the Vivad Se Vishwas Scheme, therefore, the assessee wants to withdraw the appeal. Ld. DR has no objection. Accordingly, I permit the assessee to withdraw the appeal. 3. In the result, the appeal of the assessee is dismissed as withdrawn.

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