DEEPA GUPTA,NEW DELHI vs. ITO WARD-39(3), NEW DELHI

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ITA 8998/DEL/2019Status: DisposedITAT Delhi15 June 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal considered the assessee's application for withdrawal. The appeal was dismissed as withdrawn due to settlement under the Direct Tax VSV Scheme.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2016-17. The assessee subsequently filed an application for withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under a scheme.

AI-generated summary — verify with the full judgment below

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

Before: SH. N. K. BILLAIYA & SH. YOGESH KUMAR US

Hearing: 15/06/2022Pronounced: 15/06/2022

Appellant Sh. Ashish Jain, CA Respondent Sh. Sita Ram Meena, SR DR Date of hearing: 15/06/2022 Date of Pronouncement: 15/06/2022 ORDER PER N.K. BILLAIYA, AM:

This appeal by the assessee is preferred against the order of the CIT(A)-13, New Delhi dated 18.09.2019 pertaining to A.Y.2016-17.

2.

At the very outset, the authorized representative CA Rajeev Jain moved an application for withdrawal of the appeal as the dispute has been settled under the “Direct Tax VSV Scheme”.

Form No.5 is brought on record.

3.

Considering the application, the appeal is dismissed as withdrawn.

Order pronounced in the open court on 15.06.2022.

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