MADHU GOPAL GOEL,DELHI vs. ITO, WARD- 51(1), NEW DELHI

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ITA 6506/DEL/2017Status: DisposedITAT Delhi01 March 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 withdrawal of the appeal as they had opted to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020. The Tribunal considered the request and the provided documentation.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for assessment year 2014-15. The assessee subsequently 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.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘E’ NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI O.P. KANT

For Respondent: Ms. Rinku Singh, Sr. DR
Hearing: 01.03.2021Pronounced: 01.03.2021

Date of hearing 01.03.2021 Date of pronouncement 01.03.2021 ORDER PER O.P. KANT, AM:

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-17, New Delhi dated 21.08.2017 passed for assessment year 2014-15. 2. We have heard learned DR through Video Conferencing. 3. The assessee, vide its letter dated 15.02.2021, has requested for withdrawal of the appeal as the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration, under the “Vivad Se Vishwas Scheme, 2020”. The assessee has also filed a copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which is placed on record. 4. In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 01.02.2021.

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