PRASOON AGARWAL,MAHARASHTRA vs. ITO, WARD-2(5), UTTAR PRADESH
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The tribunal allowed the assessee's request to withdraw the appeal. This 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 for Assessment Year 2015-16. The assessee subsequently 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), Moradabad for AY 2015-16.
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.9723/Del/2019
In view of the above, appeal of assessee is dismissed as withdrawn.
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