ANIL KUMAR KHULLAR,FARIDABAD vs. ITO WARD 1(1), FARIDABAD

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ITA 1037/DEL/2019Status: 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 assessee requested to withdraw the appeal as they had opted for the Direct Tax Vivad se Vishwas Act, 2020. The Revenue had no objection to this request.

What were the facts?

The assessee filed an appeal before the ITAT. During the pendency of the appeal, the assessee filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to opting for the Vivad se Vishwas scheme.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

For Appellant: Shri S.K. Bansal, CA

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), Faridabad dated 30.11.2018 for assessment year 2015-16.

2.

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learned AR drew our attention to the application of the appellant, requesting that this appeal may be allowed to be withdrawn, as the assessee has filed the appeal under the Direct Tax Vivad se Vishwas Act, 2020.

3.

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

ITA 1037/D/2019 Assessment year 2015-16

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 DR does not have any objection, the appeal is allowed to be withdrawn.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In the result, the appeal of the assessee is dismissed as withdrawn.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