SUBHANSHU JAIN,DELHI vs. ITO, WARD-46(5), NEW DELHI

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ITA 1042/DEL/2019Status: DisposedITAT Delhi18 March 2021AY 2014-152 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. This was based on the settlement of the issue under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2014-2015. The assessee sought permission 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 BENCHES “SMC-1” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI N.K. BILLAIYA

Hearing: 18.03.2021Pronounced: 18.03.2021

ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-16, New Delhi, Dated 28.02.2018, for the A.Y. 2014-2015.

2.

Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter in issue have been settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.5 have already been issued by the 2 ITA.No.1042/Del./2019 Shri Subhanshu Jain, Delhi. Department. He has, therefore, seeks permission to withdraw the appeal.

3.

In view of the above, appeal of the Assessee dismissed as withdrawn.

Order pronounced in the open Court.

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