REHAN NASEEM,DELHI vs. ITO, WARD- 46(3), NEW DELHI

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ITA 8092/DEL/2018Status: DisposedITAT Delhi18 July 2022AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for AY 2014-15. The assessee subsequently requested withdrawal of the appeal, stating they had opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be withdrawn based on the assessee's participation in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI KUL BHARAT & SHRI PRADIP KUMAR KEDIA

Hearing: 18.07.2022Pronounced: 18.07.2022

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)-16, New Delhi dated 29.11.2018.

2.

None appeared on behalf of the assessee at the time of hearing before us. The Ld. Counsel for the assessee, vide its letter dated NIL received and requested for withdrawal of the appeal filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme, 2020”. It is stated by the assessee that Form No.5 has been issued by the Department.

3.

In view of the above, we accept the request of the assessee for withdrawal of the appeal. Thus, the appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 18th July, 2022.

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