SHASHI JAIN,GURGAON vs. ACIT CIRCLE-4(1), GURGAON

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ITA 1652/DEL/2020Status: DisposedITAT Delhi10 February 2021AY 2016-173 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal accepted the assessee's request for withdrawal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee requested withdrawal of their appeal before the ITAT. This was due to opting for settlement of tax arrears under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether an appeal can be withdrawn by the assessee upon opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

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

For Appellant: Ms. Somya Jain, CA
Hearing: 10.02.2021Pronounced: 10.02.2021

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year : 2016-17 SHASHI JAIN, Vs. ACIT, Circle 4(1), FLAT NO. B-201, TOWER-5, Gurgaon ORLOVE COURT, ESSEL TOWER, MG ROAD, GURGAON, HARYANA-122002 (PAN: ADDPJ7975R) (Appellant) (Respondent) Appellant by : Ms. Somya Jain, CA 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 2016-17 is directed against the order of Learned CIT(A)-I, Gurgaon.

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