MANOJ KUMAR VAISH,BADAUN vs. ITO -I, BADAUN

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ITA 5076/DEL/2019Status: DisposedITAT Delhi08 January 2021AY 2015-163 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 accepted the assessees' request to withdraw the appeals. The withdrawal was based on the assessees opting to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The assessees filed three appeals before the ITAT for the assessment year 2015-16. The assessees subsequently requested to withdraw these appeals.

What were the issues?

The primary issue was the assessees' request to withdraw their pending appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Ms. Soumya Jain, CA
For Respondent: Shri. M. Baranwal, Sr. DR
Hearing: 08.01.2021Pronounced: 08.01.2021

PER G.S. PANNU, VP : These three appeals by the different assessees for the assessment year 2015-16 are directed against the order of learned CIT(A), Moradabad dated 14.05.2019.

2.

The learned counsel for the assessee, vide its letter dated 02.01.2021, received through email, has requested for withdrawal of the appeals filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeals.

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