ASHA DEVI KHETAN,NEW DELHI vs. ITO WARD - 58(2), NEW DELHI

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ITA 868/DEL/2020Status: DisposedITAT Delhi29 September 2021AY 2015-162 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 for the Vivad se Vishwas Scheme. In the absence of any objection from the Revenue, the Tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2015-2016. The assessee did not appear for the hearing but filed an application to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal due to opting for the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “E” : DELHI

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

Hearing: 29.09.2021Pronounced: 29.09.2021

Ms. Asha Devi Khetan, The Income Tax Officer, 430, 3rd Floor, Guru Ram Ward – 58 (2), Room vs. Dass Nagar, Laxmi Nagar, No.308, F-Block, Vikas Delhi – 110 092. Bhawan, I.P. Estate, New Delhi – 110 002. PAN APYPK5170Q (Appellant) (Respondent) For Assessee : -None- For Revenue : Shri Gaurav Pundir, Sr. D.R. Date of Hearing : 29.09.2021 Date of Pronouncement : 29.09.2021 ORDER PER R.K. PANDA, A.M.

This appeal filed by the Assessee is directed against the order dated 23.12.2019 of the Ld. CIT(A), Delhi- 35, relating to the A.Y. 2015-2016.

2.

None appeared on behalf of the assessee. However, an application has been filed by the assessee

2 ITA.No.868/Del./2020 Ms. Asha Devi Khetan, Delhi. requesting to allow the assessee to withdraw the appeal on the ground that assessee has opted for VIVAD SE VISHWAS SCHEME, 2020 and the PCIT, Delhi-20 has issued Form No.3 under the said Act.

3.

In view of the above and in the absence of any objection from the side of the Ld. D.R, the request of the assessee for withdrawal of the appeal is allowed and the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court at the time of hearing itself i.e., on 29.09.2021.

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