KALPANA JANA,NEW DELHI vs. ITO), WARD-51(4), NEW DELHI

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ITA 7142/DEL/2019Status: DisposedITAT Delhi01 February 2021AY 2014-153 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. This was based on the settlement of the matter under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). The assessee's counsel appeared, but the revenue did not. The assessee sought to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal could be withdrawn due to settlement under a specific scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “SMC-1” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI PRASHANT MAHARISHI

Hearing: 01.02.2021Pronounced: 01.02.2021

PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-35, New Delhi, Dated 30.05.2019, for the A.Y. 2014-2015.

1.

2 ITA.No.7142/Del./2019 Smt. Kalpana Jana, New Delhi. 2. We have heard the Learned Counsel for the Assessee through video conferencing. 3. None appeared on behalf of the Revenue. 4. Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter is settled under VIVAD SE VISHWAS SCHEME, 2020 and requisite Form have been issued in favour of the assessee.

5.

In view of the above, appeal of assessee is dismissed as withdrawn.

6.

In the result, appeal of Assessee dismissed.

Order pronounced in the open Court.

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