MITIKA BANSAL,NEW DELHI vs. ITO, WARD-39(1), NEW DELHI

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ITA 2119/DEL/2018Status: DisposedITAT Delhi18 March 2021AY 2014-153 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application for withdrawal and accordingly dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2014-15. The assessee subsequently filed an application 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: SHRI BHAVNESH SAINI, & SHRI N.K. BILLAIYA

Hearing: 18.03.2021Pronounced: 18.03.2021

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

This appeal by the assessee is preferred against the order of the Commissioner of Income Tax [Appeals] -13, New Delhi dated 31.01.2018 pertaining to Assessment Year 2014-15.

2.

Before us, the ld. counsel for the assessee submitted an application dated 08.03.2021 requesting for withdrawal of appeal. It has been stated that the quarrel has been settled under the Vivad se Vishwas Scheme, 2020 and the appellant is in receipt of Form No. 3.

3.

Noting the contents of the applications, the appeal is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee in is dismissed as withdrawn.

The order is pronounced in the open court on 18.03.2021.

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