KAMAL KISHORE AGGARWAL,NEW DELHI vs. DCIT CIRCLE-21(1), NEW DELHI

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ITA 4715/DEL/2019Status: DisposedITAT Delhi20 November 2020AY 2004-052 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for the assessment year 2004-05. The assessee subsequently requested to withdraw the appeal.

What were the issues?

Whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Ms. Sweety Kothari, CA
For Respondent: Shri. M. Baranwal, Sr. DR
Hearing: 20.11.2020Pronounced: 20.11.2020

Date of hearing : 20.11.2020 Date of pronouncement : 20.11.2020 ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2004-05 is directed against the order of learned CIT(A), New Delhi dated 15.04.2019.

2 ITA-4715/Del/2019

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