SHEELA DEVI,NEW DELHI vs. DCIT, CENTRAL CIRCLE- I, GURGAON

PDF · subscribers
ITA 5484/DEL/2018Status: DisposedITAT Delhi10 December 2020AY 2013-142 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 The appeal was dismissed as withdrawn.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 2013-14. 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.

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

PER G.S. PANNU, VP :

This appeal by the assessee for the assessment year 2013-14 is directed against the order of learned CIT(A)-3, Gurgaon dated 29th June, 2018. 2. 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 2 ITA-5484/Del/2018 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.

4.

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

5.

In the result, the appeal of the assessee is dismissed as withdrawn.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

Recent GST High Court judgments

Search GST case law →