RAJ KUMAR SHARMA,NEW DELHI vs. ITO WARD 26(1), NEW DELHI

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ITA 3382/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 Tribunal allowed the assessee's request to withdraw the appeal, as the respondent had no objection. The appeal was therefore dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee subsequently wished to withdraw the appeal as it was filed under the Direct Tax Vivad se Vishwas Act, 2020.

What were the issues?

Whether the assessee can withdraw an appeal filed under the Direct Tax Vivad se Vishwas Act, 2020.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad se Vishwas Act, 2020

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 Kapil Goel, Adv

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)-27, New Delhi dated 22.2.2019 for assessment year 2015-16.

2.

At the outset, the learned AR submitted that the appellant wishes to withdraw this appeal as the same has been filed 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 3382//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 DR does not have any objection, the appeal is allowed to be withdrawn.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In the result, the appeal of the assessee is dismissed as withdrawn.

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