BHARTI KANSAL,NOIDA vs. ADDI. CIT SPECIAL RANGE-19, NEW DELHI

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ITA 9507/DEL/2019Status: DisposedITAT Delhi29 September 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 Consequently, the appeal was dismissed as withdrawn.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 order of the CIT(A). The assessee later sought permission to withdraw the appeal. This was because the dispute had been settled under the Vivad Se Vishwas Act, 2020.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to settlement under the Vivad Se Vishwas Act.

AI-generated summary — verify with the full judgment below

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

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

Hearing: 29/09/2021Pronounced: 29/09/2021

PER R.K.PANDA, AM:

1.

This appeal filed by the assessee is preferred against the order of the CIT(A)-19, New Delhi-110002 dated 19.09.2019 for A.Y. 2015-16.

2.

Vide letter dated 28.08.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act,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 Noting the contents of the application the appeal is dismissed as withdrawn.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 the representatives on 29.09.2021.

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