KAVITA GUPTA,NEW DELHI vs. ACIT CENTRAL CIRCLE-17, NEW DELHI

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ITA 812/DEL/2020Status: HeardITAT Delhi11 July 2022AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's application to withdraw the appeals. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the CIT(A) orders for assessment years 2011-12 to 2015-16. The assessee subsequently sought permission to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw appeals that had been settled under the Vivad Se Vishwas Act, 2020.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. N.K CHOUDHRY

For Respondent: Ms. Aashna Paul, CIT DR
Hearing: 11/07/2022Pronounced: 11/07/2022

These appeals filed by the assessee are preferred against the order of the CIT(A)-17, New Delhi dated 18.11.2019 for A.Y. 2011-12 to 2015-16.

2.

Vide letter the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act, 2020.

3.

Noting the contents of the application the appeals are dismissed as withdrawn.

4.

Decision announced in the open court in the presence of both the sides on 11.07.2022.

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