SUSHMA JAIN,NEW DELHI vs. ACIT CIRCLE-34(1), NEW DELHI

PDF · subscribers
ITA 2801/DEL/2019Status: DisposedITAT Delhi16 September 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2015-16. The assessee subsequently 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 Act, 2020.

AI-generated summary — verify with the full judgment below

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

Before: SH. N. K. BILLAIYA

For Appellant: Ms. Aakarti Dhawan, Advocate
Hearing: 16/09/2021Pronounced: 16/09/2021

This appeal filed by the assessee is preferred against the order of the CIT(A)-12, New Delhi dated 20.12.2018 for A.Y. 2015-16. 2. Vide letter dated 16.09.2021 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 Noting the contents of the application the appeal is dismissed as withdrawn.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 16.09.2021.

Recent GST High Court judgments

Search GST case law →