RANJAN KUMAR GHAI,FARIDABAD vs. DCIT, CENTRAL CIRCLE- I, GURGAON

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ITA 3824/DEL/2018Status: DisposedITAT Delhi16 August 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's application to withdraw the appeals. The appeals were accordingly dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the CIT(A) order for AY 2013-14 and 2014-15. The assessee later sought permission to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw the appeals due to settlement under the Vivad Se Vishwas Act.

AI-generated summary — verify with the full judgment below

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

Before: SH. N. K. BILLAIYA & SH. PAWAN SINGH

For Respondent: Ms. Mrinali Sapra, Sr. DR
Hearing: 16/08/2021Pronounced: 16/08/2021

PER N. K. BILLAIYA, AM: These appeals filed by the assessee are preferred against the order of the CIT(A)-3, Gurgaon dated 26.03.2018 for A.Y. 2013-14 and 2014-15. 2. Vide letter dated 16.08.2021 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Noting the contents of the application the appeals are dismissed as withdrawn.

4.

Decision announced in the open court in the presence of both the representatives on 16.08.2021.

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