RAJESH KUMAR SAROJ,DELHI vs. ACIT, CIRCLE- 35(1), NEW DELHI
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 due to the matter being settled 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 2013-2014. 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 a scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCHES “F” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI N.K. BILLAIYA
ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-12, New Delhi, Dated 14.09.2017, for the A.Y. 2013-2014.
Learned Counsel for the 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 by the 2 ITA.No.7868/Del./2017 Sh. Rajesh Kumar Saroj, Delhi. Department. She, therefore, prays that appeal of assessee may be dismissed as withdrawn.
In view of the above, appeal of the assessee dismissed as withdrawn.
Order pronounced in the open Court.
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