MADHU GOEL,MUZAFFARNAGAR vs. ITO, WARD-1(3), MUZAFFARNAGAR

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ITA 8051/DEL/2018Status: DisposedITAT Delhi10 February 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for the assessment year 2015-16. Subsequently, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for 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 ‘C’ : NEW DELHI

Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY

Hearing: 10.02.2021Pronounced: 10.02.2021

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year : 2015-16 MADHU GOEL, Vs. ITO, WARD 1(3), 854, MERRUT ROAD, MUZAFFARNAGAR BEHIND MINOCH NURSING HOME, MUZAFFARNAGAR UTTAR PRADESH – 251002 (PAN: ACMPG5057D) (Appellant) (Respondent) Appellant by : Sh. V. Rajakumar, Adv. Respondent by : Sh. M. Baranwal, Sr. DR. Date of hearing : 10.02.2021 Date of pronouncement : 10.02.2021 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2015-16 is directed against the order of Learned CIT(A)-12, New Delhi.

2.

The assessee’s A.R. vide his email dated 29.01.2021 has requested for withdrawal of the appeal filed by the assessee and stated that the

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