VED SINGH,MEERUT vs. ITO, WARD-2(4), MEERUT
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as per the assessee's request.
What were the facts?
The assessee filed an appeal for AY 2013-14. During the hearing, the assessee requested withdrawal of the appeal, stating they had filed a declaration under the Vivad Se Vishwas Scheme.
What were the issues?
The primary issue was the assessee's request 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 BENCH ‘A’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2013-14 is directed against the order of learned CIT(A)-Meerut, dated 17.09.2018. . 2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The learned AR, vide letter dated 16.06.2021, has requested for withdrawal of the appeal filed by the assessee and stated that the assessee
2 ITA-7832/Del/2018
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