RATI DEVI,FARIDABAD vs. ITO WARD (TDS), FARIDABAD
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 The appeal was dismissed as withdrawn.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 assessment year 2014-15. The assessee later requested to withdraw the appeal as they had opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.
What were the issues?
The primary issue was whether the assessee's appeal could be withdrawn due to opting for the Vivad Se Vishwas Scheme.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
Rati Devi, Vs. Income Tax Officer Ward (TDS), 301, Royal Retreat, 3rd floor, NH-4, Faridabad, Charamwood Village, Haryana Surajkunda Road, Faridabad, Haryana PAN : ADXPD7700N (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 2014-15 is directed against the order of learned CIT(A), Faridabad dated 17th December, 2018.
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