SUNAINA JHAM,NEW DELHI vs. ITO, WARD- 45(2), NEW DELHI

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ITA 7360/DEL/2018Status: DisposedITAT Delhi26 October 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's application to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2015-16. The assessee later sought permission to withdraw the appeal. This was because the dispute had been settled under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SH. N. K. BILLAIYA & SH. K. N. CHARY

For Appellant: Ms. Akrti Dhawan, Advocate
For Respondent: Shri N. K. Bansal, CIT (DR)
Hearing: 26/10/2021Pronounced: 26/10/2021

This appeal filed by the assessee is preferred against the order of the CIT(A)-15, Delhi dated 29.08.2018 for A.Y. 2015-16. 2. Vide letter dated 26.10.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the 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Noting the contents of the application the appeal is dismissed as withdrawn.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 representatives on 26.10.2021.

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