DEVI CHARAN,MOHALI vs. ITO, W-6(5), MOHALI

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ITA 1113/CHANDI/2019Status: DisposedITAT Chandigarh15 June 2020AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's authorized representative requested to withdraw the appeal due to the application under the Vivad Se Vishwas Scheme. The revenue had no objection.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). The assessee subsequently applied for the 'Vivad Se Vishwas Scheme 2020'.

What were the issues?

The primary issue was the assessee's intention to withdraw the appeal in light of the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

आदेश/Order

Per Sanjay Garg, Judicial Member:

1.

The present appeal has been preferred by the assessee against the order dated 3.5.2019 of the Commissioner of Income Tax (Appeals)-2, Chandigarh [hereinafter referred to as ‘CIT(A)’]

2.

At the outset, Ld. authorized representative of the assessee has submitted that since the assessee has moved an application for ‘Vivad Se Vishwas Scheme 2020’ and, therefore, he intends to -Chd-2019 Shri Devi Charan, Mohali 2 withdraw the present appeal. A separate application dated 14.6.2020 for withdrawal of the appeal has been submitted by the Ld. AR for the assessee. The Ld. DR has no objection for the said withdrawal.

In view of the above, the appeal of the assessee is hereby dismissed as ‘Withdrawn’ Order pronounced on 17.06.2020.

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