ROHIT GUPTA,DELHI vs. ITO, WARD- 61(2), NEW DELHI
What did the Tribunal hold?
The tribunal granted permission to withdraw the appeal. The appeal was dismissed as withdrawn by the tribunal.
What were the facts?
The assessee filed an appeal before the ITAT for Assessment Year 2014-15. 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 “SMC” NEW DELHI
Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR
आदेश /O R D E R PER BHAVNESH SAINI, J.M.
This appeal by assessee has been directed against the order of Ld. CIT(A)-20, New Delhi dated 26.06.2018 for AY 2014-15.
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.5942/Del/2018
In view of the above, appeal of assessee is dismissed as withdrawn.
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