What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn by the Tribunal.

The assessee filed an appeal for the assessment year 2015-16. The assessee subsequently 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.

Ashok Kumar Mahajan, New Delhi vs ITO | ITAT Delhi 2020

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

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

Hearing: 20.11.2020Pronounced: 20.11.2020

PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A), New Delhi dated 20.12.2019. 2. The learned counsel for the assessee, vide its letter dated 10.11.2020, received through email, has requested for withdrawal of the appeal filed by him and stated that the assessee has opted to settle the dispute relating to

2 ITA-298/Del/2020 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 In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on 20th November, 2020. Sd/- Sd/- (AMIT SHUKLA) (G.S. PANNU) JUDICIAL MEMBER VICE PRESIDENT sh

ASHOK KUMAR MAHAJAN,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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