RITA KUMARI,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 29, NEW DELHI

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ITA 3049/DEL/2018Status: DisposedITAT Delhi22 July 2021AY 2015-163 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 Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn in the absence of any objection from the Revenue.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee subsequently opted for the Vivad se Vishwas Scheme, 2020, and paid the requisite tax. The assessee then sought to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw the 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 “F” : DELHI

Before: SHRI R.K. PANDA & SHRI AMIT SHUKLA

Hearing: 22.07.2021Pronounced: 22.07.2021

Smt. Rita Kumari, The ACIT, Central Circle-29, E-1A, Maharani Bagh, vs. New Delhi. New Delhi – 110 065. PAN AAIPK4790M (Appellant) (Respondent) For Assessee : -None- For Revenue : Smt. Sushma Singh, CIT-DR Date of Hearing : 22.07.2021 Date of Pronouncement : 22.07.2021 ORDER PER R.K. PANDA, A.M.

This appeal filed by the Assessee is directed against the Order Dated 08.03.2018 of the Ld. CIT(A)-30, New Delhi, relating to the A.Y. 2015-2016.

2.

Learned Counsel for the Assessee filed an application seeking permission of the Bench for withdrawal of the appeal on the ground that assessee has opted for 2 ITA.No.3049/Del./2018 Smt. Rita Kumari, New Delhi. VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 has been issued by the PCIT and subsequently the assessee has paid the requisite tax of Rs.20,91,937/-. Copy of the same is also filed by the assessee along with the request.

3.

In view of the above and in the absence of any objection from the Ld. CIT-D.R, the request of the assessee seeking permission of the Bench to withdraw the appeal is allowed. Accordingly, appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, appeal of the Assessee is dismissed as withdrawn.

Order pronounced in the open Court at the time of hearing itself i.e., on 22.07.2021.

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