What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal against an order for assessment year 2014-15. The assessee later requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Seema Jain, New Delhi vs PCIT | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH “B”: NEW DELHI

Before: SHRI O.P. KANT & MS. SUCHITRA KAMBLE

For Appellant: Shri C.S. Anand, CA

For Respondent: Shri Sujeet Kumar, CIT (DR)

Hearing: 10.11.2021

This appeal filed by the assessee is directed against the order dated 23.03.2018 passed by the Pr. CIT, Delhi - 19 relating to assessment year 2014-15.

The Ld. Counsel for the assessee, vide letter dated 3rd November, 2021 has requested for withdrawal of the appeal filed by him on the ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained.

Learned CIT (DR) has no objection for withdrawal of the appeal.

In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.

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

SEEMA JAIN,NEW DELHI vs. PR.CIT- 9, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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