DILIP JAIN,NEW DELHI vs. ITO, WARD-34(4), NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
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.
What were the facts?
The assessee filed an appeal before the ITAT. The assessee later sought to withdraw the appeal.
What were the issues?
Whether the appeal can be withdrawn due to settlement under the Vivad se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCHES “SMC-1”: DELHI
Before: SHRI BHAVNESH SAINI
This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-12, New Delhi dated 01.03.2018 for AY 2014-15. 2. Ld. Counsel for assessee seeks permission to withdraw the appeal as the matter in issue has already been settled under Vivad se Vishwas Scheme, 2020 and Form No. 3 has already been issued in favour of the assessee.
2 ITA.No 2990/Del./2018
In view of the above, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 07.01.2021.
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