PREETI JAIN,NEW DELHI vs. ITO WARD - 40(2), NEW DELHI

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ITA 8467/DEL/2019Status: DisposedITAT Delhi11 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 due to the matter being settled under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2014-15. The assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal after settling the dispute under a tax amnesty scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC-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)-14, New Delhi dated 26.08.2019 for AY 2014-15.

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.

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

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