AMIT SINGHAL,NEW DELHI vs. ITO WARD 70(1), NEW DELHI

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ITA 3342/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 The appeal was dismissed as withdrawn.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 assessment year 2015-16. The assessee subsequently requested withdrawal of the appeal, having opted to settle the tax dispute under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the assessee's appeal can be withdrawn due to settlement under the Vivad Se Vishwas Scheme.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 SH. AMIT SINGHAL, Vs. ITO, WARD 7(1), C/O SH. AKHILESH KUMAR, NEW DELHI ADVOCATE, 206-207, ANSAL SATYAM, RDC, GHAZIABAD - 201002 (PAN: AKRPS6895A) (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)-3, New Delhi.

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