NEETU BHOLA,NEW DELHI vs. ACIT, CENTRAL CIRCLE-2, NEW DELHI

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ITA 5970/DEL/2019Status: DisposedITAT Delhi06 November 2020AY 2017-182 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for the assessment year 2017-18. 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.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA SHRI SUDHANSHU SRIVASTAVASHRI SHRI

For Appellant: Ms. Umang Luthra, Advocate
For Respondent: Shri M. Baranwal, Senior DR
Hearing: 06.11Pronounced: 06.11

PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP This appeal by the assessee for the assessment year 2017-18 is directed against the order of learned CIT(A)-23, New Delhi dated 31st May, 2019 read with Corrigendum dated 10th July, 2019.

1.

The learned counsel for the assessee, vide email dated 26th 2. October, 2020 has requested for withdrawal of the appeal filed by the assessee and stated that 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.

2 ITA-5970/Del/2019

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In the result, the appeal of the assessee is dismissed as withdrawn.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 in the presence of both the parties on conclusion of Virtual Hearing on 6th November, 2020.

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