AASHISH SHUKLA,DELHI vs. ITO, WARD-36(1), NEW DELHI

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ITA 1588/DEL/2018Status: DisposedITAT Delhi20 January 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn due to the settlement under the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(Appeals). The assessee sought permission to withdraw the appeal. This was because the matter had been settled under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn. This was in light of the assessee opting for and settling the matter under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC-1” NEW DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 20.01.2021

आदेश /O R D E R PER BHAVNESH SAINI, J.M.

1.

This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-12, New Delhi dated 15.11.2017 for AY 2014-15.

2.

Ld. Counsel for assessee seeks permission to withdraw the appeal as the matter is settled in Vivad se Vishwas Scheme, 2020 and Form No. 3 have already been issued in favour of the assessee.

I.T.A.No.1588/Del/2018/A.Y.2014-15

3.

In view of the above, appeal of assessee stands dismissed as withdrawn.

Order pronounced in the open court on 20.01.2021.

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