MONAL JAIN,NEW DELHI vs. ACIT, CIRCLE- 21(2), NEW DELHI

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ITA 5913/DEL/2018Status: DisposedITAT Delhi11 October 2021AY 2014-153 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 Consequently, the appeal was dismissed as withdrawn.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)'s order for AY 2014-15. The assessee later sought permission to withdraw the appeal.

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 ‘E’ BENCH,

Before: SHRI N.K. BILLAIYA, & SHRI AMIT SHUKLA

For Appellant: Shri Aditya Chhajed, Adv
Hearing: 11.10.2021Pronounced: 11.10.2021

PER N.K. BILLAIYA, ACCOUNTANT MEMBER:-

1.

This appeal by the assessee is preferred against the order of the ld. CIT(A)- 25, New Delhi dated 14.08.2018 pertaining to A.Y 2014-15.

2.

Vide application dated 08.10.2021, the ld. counsel for the assessee sought permission to withdraw the appeal as the quarrel has been settled under Vivad se Vishwas Scheme, 2020.

3.

Noting the contents of the application, the appeal is dismissed as withdrawn.

4.

In the result the appeal of the assessee in is dismissed as withdrawn.

The order is pronounced in the open court in the presence of both the representatives on 11.10.2021.

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