GARIMA GUPTA,NEW DELHI vs. ITO WARD - 42(3), NEW DELHI

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ITA 5709/DEL/2019Status: DisposedITAT Delhi11 February 2021AY 2014-152 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal as they had opted for the Vivad se Vishwas Scheme, 2020. The tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A) for AY 2014-2015. The assessee sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for a tax settlement 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)-34, New Delhi, Dated 29.04.2019, for the A.Y. 2014-2015.

2 ITA.No.5709/Del./2019 Smt. Garima Gupta, Delhi. 2. Learned Counsel for the Assessee seeks 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.

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In view of the above, appeal of the assessee is dismissed as withdrawn.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In the result, appeal of the Assessee dismissed as withdrawn.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