MONICA AGGARWAL,NEW DELHI vs. ITO, WARD-59(3), NEW DELHI

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ITA 1708/DEL/2019Status: DisposedITAT Delhi07 November 2022AY 2014-152 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 assessee requested to withdraw the appeal due to a settlement under the Direct Tax Vivad se Vishwas Act, 2020. The Tribunal allowed this request.

What were the facts?

The assessee filed an appeal for assessment year 2014-15. At the time of hearing, no one attended on behalf of the assessee.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad se Vishwas Act.

AI-generated summary — verify with the full judgment below

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

Before: SHRI N.K.BILLAIYA & SHRI KUL BHARAT

For Respondent: Shri Jeetendra Chand, Sr.DR
Hearing: 07.11.2022Pronounced: 07.11.2022

ORDER

PER KUL BHARAT, JM :

1.

This appeal filed by the assessee for the assessment year 2014-15 is directed against the order of Ld. CIT(A)-37, New Delhi dated 24.12.2018.

2.

At the time of hearing, no one attended the proceedings on behalf of the assessee. The assessee does not wish to further litigate the matter and withdraw the appeal due to the settlement of the tax dispute under the Direct Tax Vivad se Vishwas Act, 2020. A letter dated 12.09.2022 by the assessee is placed on record.

3.

Ld. Sr. DR has no objection in this regard.

4.

We have heard Ld. Sr. DR and perused the material available on record. The request of the assessee is allowed. Thus, the appeal of the assessee is dismissed as withdrawn.

5.

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

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