SMT. SWETA AMIT LADHA,AHMEDABAD vs. DCIT, CIRCLE-4(2), AHMEDABAD

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ITA 2479/AHD/2018Status: DisposedITAT Ahmedabad07 October 2020AY 2011-123 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal as her application under the Vivad se Vishwas Scheme, 2020, was approved. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for AY 2011-12. The assessee subsequently opted for the Vivad se Vishwas Scheme, 2020, and her application was approved.

What were the issues?

Whether the assessee's appeal can be withdrawn due to opting for the Vivad se Vishwas Scheme, 2020.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH

Before: Shri Rajpal Yadav & Shri Amarjit Singh

For Appellant: Smt. Arti Shah, A.R
For Respondent: Shri L.P. Jain, Sr. D.R, Smt. Arti Shah, A.R

आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file.

By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद

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