ANAND MOHAN AGARWAL,NEW DELHI vs. ITO, WARD- 43(5), NEW DELHI
What did the Tribunal hold?
The Tribunal noted the assessee's application under the Vivad Se Vishwas Scheme and dismissed the appeal as withdrawn. Liberty was granted to approach the Tribunal if the dispute could not be settled for technical reasons.
What were the facts?
The assessee filed an appeal against the CIT(A) order for AY 2015-16. Subsequently, the assessee moved an application under the Vivad Se Vishwas Scheme, 2020 to settle the dispute.
What were the issues?
The primary issue was the settlement of the dispute under the Vivad Se Vishwas Scheme, leading to the withdrawal of the appeal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘SMC-2’, NEW DELHI
Before: SH. N. K. BILLAIYA & MS. SUCHITRA KAMBLE
This appeal filed by the assessee is preferred against the order of the CIT(A)-15, New Delhi dated 15.04.2019 for A.Y. 2015-16. 2. Vide letter dated 04.03.2021 the assessee brought to our notice that the he has moved an application under Vivad Se Vishwas Scheme, 2020 to settle the dispute.
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