What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

The assessee filed an appeal for the assessment year 2015-16. Subsequently, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of the appeal due to opting for the Vivad Se Vishwas Scheme.

Sarika Aggarwal, Yamuna Nagar vs DCIT | ITAT Delhi 2020

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

Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY

For Respondent: Ms. Rakhi Vimal, Sr. DR

Hearing: 11.09.2020Pronounced: 11.09.2020

PER G.S. PANNU, VP :

This appeal by the Assessee for the assessment year 2015-16 is directed against the order of Ld. CIT(A)-3, New Delhi dated 28.06.2019. 2. Ld. Counsel for the assessee vide letter dated 01.09.2020 has requested for withdrawal of the appeal filed by the Assessee and stated that assessee has opted to settle the dispute relating to the tax arrears for the 2 ITA-6786/Del/2019 assessment year under consideration under the Vivad Se Vishwas Scheme, 2020 and assessee has attached the Form 3 received from the Ld. Principal Commissioner of Income Tax.

Learned DR has no objection.

In view of the above, we accept the request of the assessee for withdrawal of the appeal filed by the Assessee.

In the result, the appeal of the Assessee is dismissed as withdrawn.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 11th September, 2020. (K. NARASIMHA CHARY) VICE PRESIDENT SRB.

SARIKA AGGARWAL,YAMUNA NAGAR vs. DCIT CENTRAL CIRCLE, KARNAL

What did the Tribunal hold?

What were the facts?

What were the issues?

Latest GST High Court judgments