NITYA NAND,GURGAON vs. ITO, WARD- 3(1), GURGAON
What did the Tribunal hold?
The tribunal granted permission to the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee later 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 BENCHES “E” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT
ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-1, Gurgaon, Dated 12.12.2017, for the A.Y. 2014-2015.
Learned Counsel for the Assessee filed an application seeking permission to withdraw the appeal as the issues involved in the appeal are settled under VIVAD
2 ITA.No.620/Del./2018 Shri Nitya Nand, Gurgaon. SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued by the Department.
In view of the above, appeal of the assessee is dismissed as withdrawn.
In the result, appeal of the Assessee dismissed as withdrawn.
Order pronounced in the open Court.
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