ESHA GOYAL,DELHI vs. ITO WARD-39(4), NEW DELHI

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ITA 924/DEL/2019Status: DisposedITAT Delhi10 December 2020AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for the assessment year 2015-16. The assessee subsequently requested to withdraw the appeal, having opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA

For Respondent: Mr. Shri Prakash Dubey, Sr. DR
Hearing: 10.12.2020Pronounced: 10.12.2020

BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI AMIT SHUKLA, JUDICIAL MEMBER Assessment Year : 2015-16 Esha Goyal, Vs. Income Tax Officer, H-3/100, 1st floor, Ward-39(4), Sector-18, Rohini, New Delhi. Delhi – 110 085 PAN : AMLPG2277J. (Appellant) (Respondent) Appellant by : None Respondent by : Mr. Shri Prakash Dubey, Sr. DR. Date of hearing : 10.12.2020 Date of pronouncement : 10.12.2020 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A)-13, New Delhi dated 24th December, 2018.

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