DEEPTI BANSAL,FARIDABAD vs. ITO, WARD- 2(1), FARIDABAD

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ITA 2436/DEL/2018Status: DisposedITAT Delhi21 August 2020AY 2015-162 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 assessee requested withdrawal of the appeal as they opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020. The Tribunal accepted the request.

What were the facts?

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 a settlement 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

For Respondent: Shri Saras Kumar, Sr. DR
Hearing: 21.08.2020Pronounced: 21.08.2020

ORDER 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), Faridabad dated 13.2.2018.

2.

Ld. Counsel for the assessee vide letter dated 06.8.2020 has requested for withdrawal of the appeal filed by the assessee and stated that assessee 2 ITA-2436/Del/2019 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.

4.

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

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