RAJESH WADHERA,NEW DELHI vs. ACIT, CIRCLE- 41(1), NEW DELHI

ITA 1897/DEL/2018Status: DisposedITAT Delhi15 July 2021AY 2014-153 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's submission regarding settlement under the Vivad Se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2014-15. The assessee later informed the tribunal that the dispute was fully settled under the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was the settlement of the dispute under the Vivad Se Vishwas Scheme, leading to the withdrawal of the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘F’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. MAHAVIR PRASAD

Hearing: 15/07/2021Pronounced: 15/07/2021

PER N. K. BILLAIYA, AM:

This appeal filed by the assessee is preferred against the order of the CIT(A)-14, New Delhi dated 30.01.2018 for A.Y. 2014-15.

Vide letter dated 09.07.2021 the assessee brought to our notice that he had opted under Vivad Se Vishwas Scheme for settle the above dispute. He informed us that the above dispute has fully settled under Vivad Se Vishwas Scheme in this respect

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