KAVITA AGARWAL,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 19, 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 accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as per the assessee's decision to settle under the Vivad Se Vishwas Scheme.
What were the facts?
The assessee requested withdrawal of their appeal before the ITAT. This was due to opting to settle tax arrears under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal to settle the dispute under the Vivad Se Vishwas Scheme.
Which sections of the Income-tax Act were involved?
The Direct Tax Vivad Se Vishwas Act, 2020
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘D’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A), New Delhi dated 08.06.2018. . 2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide email dated 27.02.2021, has requested for withdrawal of the appeal filed by him and stated that the assessee has opted
2 ITA-5270/Del/2018
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