BHAVYA GOPICHAND BHAMBHAN,NEW DELHI vs. ITO WARD - 40(2), NEW DELHI

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ITA 5219/DEL/2019Status: DisposedITAT Delhi13 January 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 granted the assessee's request to withdraw the appeal. This was based on the settlement achieved under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee sought permission to withdraw the appeal as the matter was settled under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the withdrawal of the appeal due to settlement under 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 BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 13.01.2021

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)-34, New Delhi dated 28.03.2019 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. III have already been issued in favour of the assessee.

I.T.A.No.5219/Del/2019/A.Y.2014-15

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on 13.01.2021.

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