PURAN CHAND GARG,NEW DELHI vs. ITO WARD - 59(3), NEW DELHI

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ITA 8428/DEL/2019Status: DisposedITAT Delhi11 March 2021AY 2015-162 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. The withdrawal was based on the settlement of the matter under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for AY 2015-16. The assessee's counsel 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 BENCH “SNC-2” NEW DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 11.03.2021

आदेश /O R D E R PER BHAVNESH SAINI, J.M.

1.

This appeal by assessee has been directed against the order of Ld. CIT(A)-19, New Delhi dated 30.08.2019 for AY 2015-16.

2.

Ld. Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and form no. 3 have already been issued.

I.T.A.No.8428/Del/2019

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

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