ROHIT MAHESHWARI,MEERUT vs. DCIT, CIRCLE- 2, MEERUT
ITA 2528/DEL/2018Status: DisposedITAT Delhi15 April 2021AY 2014-153 pages
AI SummaryWithdrawn
What did the Tribunal hold?
The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee requested withdrawal of their appeal before the ITAT, stating they had opted to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020. A certificate under the scheme was provided.
What were the issues?
The primary issue was whether the assessee's appeal should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.
Which sections of the Income-tax Act were involved?
Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
Hearing: 15.04.2021Pronounced: 15.04.2021
ORDER
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