MAHENDER KUMAR,DELHI vs. ITO WARD-42(4), DELHI
ITA 9290/DEL/2019Status: DisposedITAT Delhi20 November 2020AY 2014-152 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 The appeal was dismissed as withdrawn.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 assessment year 2014-15. The assessee subsequently requested to withdraw the appeal.
What were the issues?
Whether the assessee can withdraw an appeal filed before the ITAT. The assessee's intention to settle the dispute under the Vivad Se Vishwas Scheme.
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. Mansi Jain, CA
Hearing: 20.11.2020Pronounced: 20.11.2020
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), New Delhi dated 09.10.2019.
2 ITA-9290/Del/2019
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