RAKHI SETHI,NEW DELHI vs. ITO, WARD-31(4), NEW DELHI

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ITA 2645/DEL/2019Status: DisposedITAT Delhi27 January 2021AY 2015-163 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 The appeal was dismissed as withdrawn.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 AY 2015-16. The assessee's authorized representative requested withdrawal of the appeal, stating the dispute was settled under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.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 ‘B’ : NEW DELHI

Before: SHRI G.S. PANNU & SHRI MAHAVIR PRASAD

Hearing: 27.01.2021Pronounced: 27.01.2021

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI MAHAVIR PRASAD, JUDICIAL MEMBER Assessment Year : 2015-16 MS. RAKHI SETHI, Vs. ITO, WARD 31(4), 180, CARIAPPA MARG, NEW DELHI SAINIK FARMS, NEW DELHI – 62 (PAN: ADEPS3824R) (Appellant) (Respondent) Appellant by : None Respondent by : Sh. M. Baranwal, Sr. DR. Date of hearing : 27.01.2021 Date of pronouncement : 27.01.2021 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)-11, New Delhi.

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