ASHOK KUMAR JAIN,GHAZIABAD vs. DCIT, CIRCLE-1, GHAZIABAD

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ITA 4198/DEL/2018Status: HeardITAT Delhi22 February 2022AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee sought permission to withdraw the appeal due to opting for the Vivad Se Vishwas scheme. The Tribunal noted the application and dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee opted for the Vivad Se Vishwas scheme, 2020.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to opting for the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

Not Applicable

AI-generated summary — verify with the full judgment below

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

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

Hearing: 22/02/2022Pronounced: 22/02/2022

Appellant by Sh. Pushkar Panday, Advocate Respondent by Sh. Kanav Bali, Sr. DR Date of hearing: 22/02/2022 Date of Pronouncement: 22/02/2022 ORDER PER N. K. BILLAIYA, AM:

This appeal filed by the assessee is preferred against the order of the CIT(A), Ghaziabad dated 28.02.2018 for A.Y. 2014-15. 2. Vide letter the assessee sought permission to withdraw the appeal as the assessee has opted for Vivad Se Vishwas scheme, 2020. 3. Noting the contents of the application the appeal is dismissed as withdrawn.

4.

Decision announced in the open court in the presence of both the parties on 22.02.2022.

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