RAVINDER KUMAR BHUTANI,DELHI vs. ACIT, CIRCLE-47(1), NEW DELHI

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ITA 7228/DEL/2018Status: DisposedITAT Delhi25 October 2021AY 2014-152 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal as they had opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2014-15. During the hearing, the assessee sought withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH : F : NEW DELHI

Before: SHRI R.K. PANDA & SHRI KULDIP SINGH

For Appellant: Shri Aditya Gupta, CA
For Respondent: Shri Atiqu Ahmed, Sr. CIT, DR
Hearing: 25.10.2021Pronounced: 25.10.2021

ORDER

PER R.K. PANDA, AM:

1.

This appeal filed by the assessee is directed against the order dated 30.08.2018 of the CIT(A)-16, New Delhi, relating to the assessment year 2014-15.

2.

The ld. Counsel for the assessee, at the time of hearing, sought withdrawal of the appeal filed by the assessee stating that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. The assessee has also enclosed copy of Form No.3 obtained from the Department. He accordingly submitted that this appeal may be allowed to be withdrawn.

3.

In absence of any objection from the side of the ld. DR, the request of the assessee for withdrawal of the appeal is allowed. Accordingly, the appeal filed by the assessee is dismissed.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

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