ASHA KAUSHIK,NEW DELHI vs. ITO WARD - 39(4), NEW DELHI
What did the Tribunal hold?
The Tribunal noted the assessee's application to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT against the order of the CIT(A). The assessee subsequently sought 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 Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI ‘SMC-2’ BENCH,
Before: SH. N.K. BILLAIYA
ORDER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the assessee is preferred against the order of the CIT(A)-13, New Delhi dated 25.01.2019 pertaining to assessment year 2015-16. 2 Vide application dated 02.02.2021, the assessee sought permission to withdraw the appeal as the dispute has been settled under Vivad Se Vishwas Scheme, 2020. 3. Noting the contents of the application, the appeal is dismissed as withdrawn. The order is pronounced in the open court on 28/04/2021.
Recent GST High Court judgments
Search GST case law →- M/S. Amarjothi Granites (INDIA) PVT. LTD., Berhampur, Ganjam vs. The Commissioner, Commercial Tax And GST, Odisha, CuttackOrissa · 14 Oct 2026
- M/S. Mishka Steels LLP And Anr. vs. The Superintendent Of Central Goods And Service Tax, Cx, Range-Ii, Behala Div. And Ors.Calcutta · 14 Oct 2026
- M/S Gujarat Co-Operative Milk Marketing Federation Limited vs. Union Of INDIAGujarat · 14 Oct 2026
- Ramesh K Devadiga vs. Khernagar Nandadeep Co Operative Housing Society LTDBombay · 14 Oct 2026
- Ramesh K Devadiga And Ors vs. Khernagar Nandadeep Co-Operative Housing Society LTD And OrsBombay · 14 Oct 2026
