BILLU RAM,REWARI vs. ITO WARD - 1, REWARI

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ITA 5/DEL/2020Status: DisposedITAT Delhi28 August 2020AY 2007-082 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for AY 2007-08. The assessee subsequently requested to withdraw the appeal as they opted for resolution under the Direct Tax Vivad se Vishwas Act, 2020.

What were the issues?

Whether the assessee can withdraw an appeal due to opting for the Vivad se Vishwas scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU, HON’BLE & SHRI SUDHANSHU SRIVASTAVA

For Respondent: Shri Saras Kumar, Senior DR
Hearing: 28/08/2020Pronounced: 28/08/2020

PER G.S. PANNU, VICE PRESIDENT This appeal by the assessee for the assessment year 2007-08 is directed against the order of learned CIT(A), Rohtak dated 22.10.2019.

2.

At the outset, our attention was drawn to the letter of the appellant, requesting that this appeal may be allowed to be withdrawn, as the assessee has opted for resolution of dispute under the Direct Tax Vivad se Vishwas Act, 2020.

3.

The Ld. Sr. DR does not have any objection to the said request of the assessee.

ITA No. 5//Del/2020 Billu Ram vs. ITO

4.

We have gone through the request submitted by the Ld. AR and since the Sr. DR does not have any objection, the appeal is allowed to be withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing on 28th August, 2020.

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