AKSHAY DHAR,NEW DELHI vs. ITO WARD - 63(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 because the matter was settled under the Vivad se Vishwas Scheme, 2020.
What were the facts?
The assessee filed an appeal against the order of the CIT(A) for AY 2015-2016. The assessee sought to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal due to settlement under a tax amnesty 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
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.5291/Del./2019 Shri Akshay 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In view of the above, appeal of the assessee is dismissed as withdrawn.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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