BIMLA VIJ,NEW DELHI vs. ITO WARD - 45(4), NEW DELHI

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ITA 8500/DEL/2019Status: DisposedITAT Delhi29 September 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for AY 2015-16. The assessee subsequently requested to withdraw the appeal, having opted to settle the dispute under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the assessee's request for withdrawal of appeal under the Vivad Se Vishwas Scheme should be accepted.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’: NEW DELHI

Before: SHRI R.K. PANDA & MS. SUCHITRA KAMBLE

Hearing: 29.09.2021Pronounced: 29.09.2021

ORDER

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