SMT. SURJEETO DEVI,GURGAON vs. ITO, GURGAON
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 The appeal was dismissed as withdrawn.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 requested withdrawal of her appeal for assessment year 2012-13. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020, for which approval was received.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal in light of the Vivad Se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI FRIDAY BENCH ‘FRIDAY-A’ : NEW DELHI
Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY
ORDER PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2012-13 is directed against the order of Ld. CIT(A)-1, Gurgaon dated 11.01.2017.
The Assessee vide letter dated 31.08.2020 has requested for withdrawal of her appeal stating therein that she has opted to settle the dispute relating to the tax arrears for the assessment year under consideration 2 ITA-964/Del/2017 under the Vivad Se Vishwas Scheme, 2020 and she has received the approval thereof vide Form No. 3.
None appeared on behalf of the assessee.
Learned DR has no objection on the written request of the Assessee.
In view of the above, we accept the request of the assessee for withdrawal of the appeal.
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