SAVITA DEVI,BIJNOR UP vs. JCIT, BIJNOR UP

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ITA 1844/DEL/2019Status: DisposedITAT Delhi20 June 2022AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(Appeals). The assessee subsequently sought to withdraw the appeal as the matter was settled under the Vivad se Vishwas Scheme.

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, DELHI BENCH “G” NEW DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI PRADIP KUMAR KEDIA

Hearing: 20.06.2022

आदेश /O R D E R PER C.N. PRASAD, J.M.

1.

This appeal by assessee has been directed against the order of Ld. CIT(Appeals), Moradabad dated 01.01.2019 for AY 2014-15.

2.

Ld. Counsel for Assessee filed letter on 20.06.2022 seeking permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and Form No. 3 has already been submitted by the assessee. Assessee also furnished copy of challan for Rs.75,000/- dated 27.08.2021 in proof of payment of taxes under the I.T.A.No.1844/Del/2019 scheme. In view of the above submissions the assessee is permitted to withdraw her appeal

3.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 20/06/2022

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