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 The appeal was dismissed as withdrawn.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 assessment year 2015-16. The assessee later requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeal should be accepted.

Ruchi Goyal, Hissar vs ITO | 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: Shri Saras Kumar, Sr. DR

Hearing: 21.08.2020Pronounced: 21.08.2020

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)-5, Ludhiana dated 29.1.2018. 2. Ld. Counsel for the assessee vide email dated 06.8.2020 has attached the application dated 06.8.2020 of the Assessee wherein the assessee has 2 ITA-3842/Del/2019 requested for withdrawal of the appeal filed by her by stating that she 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.

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

In the result, the appeal of the assessee is dismissed as withdrawn.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 21st August, 2020. (K. NARASIMHA CHARY) VICE PRESIDENT SRB.

RUCHI GOYAL,HISSAR vs. ITO WARD-3, HISSAR

What did the Tribunal hold?

What were the facts?

What were the issues?

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