RAJNISH MAGAN,GURGAON vs. DCIT, CIRCLE-3(1), GURGAON

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ITA 7526/DEL/2018Status: DisposedITAT Delhi31 July 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 Tribunal allowed the assessee's request to withdraw the appeal, as the respondent had no objection. The appeal was consequently dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee requested to withdraw the appeal as they had opted for the Direct Tax Vivad se Vishwas Act, 2020.

What were the issues?

Whether the assessee's appeal can be withdrawn due to opting for the Vivad se Vishwas scheme.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 NEW DELHI

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

PER G.S. PANNU, VICE PRESIDENT

1.

This appeal has been filed by the assessee against the order of the learned Commissioner of Income Tax(A)-I, Gurgaon dated 15.10.2018 for assessment year 2015-16.

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the outset, our attention was drawn to the letter of the appellant, requesting that this appeal may be allowed to be withdrawn, as the assessee has filed the appeal under the Direct Tax Vivad se Vishwas Act, 2020.

ITA 7526//D/2018 Assessment year 2015-16

3.

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

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 DR does not have any objection, the appeal is allowed to be withdrawn.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In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court today in the presence of the parties through video conferencing.

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