SANGITA AGARWAL,NEW DELHI vs. ITO WARD - 28(4), NEW DELHI

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ITA 9190/DEL/2019Status: DisposedITAT Delhi22 March 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 The appeal was dismissed as withdrawn.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 filed an appeal against an order of the CIT(A) for AY 2014-15. The assessee subsequently requested withdrawal of the appeal.

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 “SMC-1”: NEW DELHI

Before: SHRI ANIL CHATURVEDI & SHRI K. NARASIMHA CHARY

For Appellant: Shri Vivek Shukla, Advocate
For Respondent: Shri Vijay Kumar Kataria, Sr. DR
Hearing: 22/03/2021

This appeal filed by the assessee is directed against the order dated 27.09.2019 passed by the Ld. CIT(A)-33, Delhi relating to assessment year 2014-15.

2.

The Ld. Counsel for the assessee, vide application dated 17.2.2021 has requested for withdrawal of the appeal filed by him on the ground that he has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and certificate to this effect in Form No. 3 has already been obtained.

3.

Learned Sr. DR has no objection for withdrawal of the appeal.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed.

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