RAJESH GOYAL,NEW DELHI vs. ITO WARD - 33(4), NEW DELHI

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ITA 8360/DEL/2019Status: DisposedITAT Delhi18 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 Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as the assessee opted to settle the dispute under the Vivad Se Vishwas scheme.

What were the facts?

The assessee filed an appeal before the ITAT for assessment year 2014-15. The assessee later sought to withdraw the appeal.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to opting for the Vivad Se Vishwas scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC-2”: NEW DELHI

Before: SHRI R.K. PANDA

For Respondent: Shri Farat Khan, Addl. CIT (DR)
Hearing: 18/02/2021

This appeal filed by the assessee is directed against the order dated 27th August, 2019 passed by the Ld. CIT (A) 34, New Delhi relating to assessment year 2014-15.

2.

Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal filed by the assessee on the ground that assessee has opted to settle the dispute under Vivad Se Vishwas scheme 2020 and has received Form No.

3.

In view of the above submission of the Ld. Counsel for the assessee and in absence of any objection from the side of the Ld. Addl. CIT(DR), the request of the assessee seeking withdrawal of the appeal is allowed. The appeal filed by the assessee is accordingly dismissed.

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