AMIT KUMAR JAIN,NEW DELHI vs. ITO, WARD-38(5), NEW DELHI
ITA 4765/DEL/2019Status: DisposedITAT Delhi15 April 2021AY 2015-163 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 The appeal was dismissed as withdrawn.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 for AY 2015-16, stating they had opted to settle the dispute under the Vivad Se Vishwas Scheme. A certificate under the scheme was filed.
What were the issues?
Whether the assessee's appeal can be withdrawn due to settlement under the Vivad Se Vishwas Scheme.
Which sections of the Income-tax Act were involved?
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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