RAVIND JAIN,NEW DELHI vs. ITO WARD-41(1), NEW DELHI
What did the Tribunal hold?
The tribunal noted the assessee's application for withdrawal. The appeal was dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.
What were the facts?
The assessee filed an appeal before the ITAT for the assessment year 2014-15. The assessee subsequently filed an application requesting withdrawal of the appeal.
What were the issues?
The primary issue was the withdrawal of the appeal by the assessee 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: N.K. BILLAIYA & BEFORE MS. SUCHITRA KAMBLE,
ORDER
PER N.K. BILLAIYA, ACCOUNTANT MEMBER , This appeal by the assessee is preferred against the order of the CIT(A)-14, New Delhi dated 18.06.2019 pertaining to assessment year 2014-15. 2. Before us, the appellant filed an application requesting for the withdrawal of the appeal as the dispute is now settled under Vivad Se Vishwas Scheme, 2020. 3. Noting the content of the application, this appeal is dismissed as withdrawn. The order is pronounced in the open court on 23/03/2021.
Recent GST High Court judgments
Search GST case law →- M/S. Rohit Medical Systems vs. Commissioner Of Delhi Goods And Services Tax And Anr.Delhi · 28 Oct 2026
- Manoj Kumar Prop M K Steel Traders vs. Additional Commissioner, Central Goods And Services Tax & Anr.Delhi · 28 Oct 2026
- Shivam Kumar vs. The State Of BiharPatna · 28 Oct 2026
- M/S Rajkalpana Travels PVT. LTD. vs. Commissioner CGST, Delhi North CommissionerateDelhi · 28 Oct 2026
- Mahaveer Ispat Traders vs. Principal Commissioner Dgst Delhi Department Of Trade And Taxes Gnctd & Anr.Delhi · 28 Oct 2026
