ASHOK SOMANY,HARYANA vs. ITO WARD-1, REWARI

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ITA 8018/DEL/2019Status: DisposedITAT Delhi17 February 2021AY 2014-152 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 withdrawal of the appeal as they had opted to settle the tax arrears under the Vivad Se Vishwas Scheme, 2020. The Tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2014-15. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘E’ NEW DELHI

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

For Respondent: Shri Ved Prakash Mishra, Sr.DR
Hearing: 17.02.2021Pronounced: 17.02.2021

ORDER PER O.P. KANT, AM:

This appeal by the assessee is directed against the order dated 23.07.2019 passed by learned Commissioner of Income Tax (Appeals)-Rohtak, for assessment year 2014-15. 2. None present for the assessee. We have heard learned DR through Video Conferencing. 3. The assessee, vide his letter dated 16.02.2021, has requested for withdrawal of the appeal as the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration, under the “Vivad Se Vishwas Scheme, 2020”. The assessee has also filed copy of Form No. 3 issued by the respective Principal Commissioner of Income Tax, which is placed on record. The learned counsel for the assessee, therefore, seeks permission to withdraw the appeal. 2. In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court.

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