KANSHI RAM LAKSHMI CHAND,NEW DELHI vs. JCIT RANGE-65, NEW DELHI

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ITA 3779/DEL/2019Status: DisposedITAT Delhi11 February 2021AY 2015-163 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee had opted to settle the issues under the Vivad se Vishwas Scheme, 2020. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2015-2016. The assessee's authorized representative filed a letter seeking 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 “SMC-II” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 11.02.2021Pronounced: 11.02.2021

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-38, New Delhi, Dated 25.03.2019, for the A.Y. 2015-2016.

2 ITA.No.3779/Del./2019 M/s. Kanshi Ram Lakshmi Chand, Delhi. 2. None appeared on behalf of the assessee. However, the Learned Authorised Representative for the Assessee filed letter dated 10.02.2021 seeking permission to withdraw the appeal because assessee has opted to settle the issues involved in Assessee’s appeal in VIVAD SE VISHWAS SCHEME, 2020 and requisite Form No.3 have been issued in favour of the assessee and enclosed Form No.3 to the letter dated 10.02.2021.

3.

In view of the above, appeal of the assessee is dismissed as withdrawn.

4.

In the result, appeal of the Assessee dismissed as withdrawn. Order pronounced in the open Court.

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