What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal for assessment year 2014-15. The assessee later requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

Sandhya Agrawal, New Delhi vs ITO | ITAT Delhi 2020

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

PER G.S. PANNU, VP :

This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT(A)-35, Delhi dated 24th December, 2019. 2 ITA-629/Del/2020

The Ld. Counsel for the assessee vide email dated 08.12.2020 has requested for withdrawal of the appeal filed by the assessee 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.

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

In the result, the appeal of the assessee is dismissed as withdrawn. Above decision was announced on conclusion of Virtual Hearing on 10th December, 2020. (AMIT SHUKLA) VICE PRESIDENT SRB

SANDHYA AGRAWAL,NEW DELHI vs. ITO WARD - 58(3), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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