ADITI DHAR,NEW DELHI vs. ITO WARD - 63(5), NEW DELHI

ITA 5289/DEL/2019Status: DisposedITAT Delhi11 January 2021AY 2015-162 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted permission to withdraw the appeal. The appeal was dismissed as withdrawn because the matter was settled under the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw 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 BENCHES “SMC-2” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 11.01.2021Pronounced: 11.01.2021

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-20, New Delhi, Dated 16.04.2019, for the A.Y. 2015-2016.

Learned Counsel for the Assessee seeks permission to withdraw the appeal as the matter is settled

2 ITA.No.5289/Del./2019 Ms. Aditi Dhar, New Delhi. under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued in favour of the assessee.

In view of the above, appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the Assessee dismissed.

Order pronounced in the open Court.

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