MS. PRIYANKA,SAMANA vs. ITO, WARD, SAMANA

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ITA 439/CHANDI/2019Status: DisposedITAT Chandigarh31 August 2020AY 2015-162 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee intended to withdraw the appeal due to opting for the 'Vivad Se Vishwas Scheme'. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). The assessee later opted for the 'Vivad Se Vishwas Scheme'.

What were the issues?

The primary issue was the assessee's intention to withdraw the appeal after opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

आदेश/Order

PER ANNAPURNA GUPTA, ACCOUNTANT MEMBER:

1.

The present appeal has been preferred by the assessee against the order dated 05.03.2019 of the Commissioner of Income Tax (Appeals), Patiala.

2.

At the outset, Ld. Counsel for the assessee has submitted that since the assessee has opted for 'Vivad Se Vishwas Scheme' and, therefore, he intends to withdraw the present appeal. A separate application dated 06.08.2020 for withdrawal of the appeal has been submitted by the ld. Counsel for the ITA -439/CHD/2019 A.Y. 2015-16 Page 2 of 2 assessee. The ld. DR has no objection for the said withdrawal.

In view of the above, the appeal of the assessees is hereby dismissed as 'Withdrawn'

Order pronounced on 31.08.2020.

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