VISHAL KUMAR,GURGAON vs. JCIT RANGE-4, GURGAON

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ITA 8643/DEL/2019Status: DisposedITAT Delhi15 July 2022AY 2011-123 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 permitted the assessee to withdraw the appeal as the assessee had opted to settle the dispute under the Vivad se Vishwas Act, 2020.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2011-12. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI SAKTIJIT DEY

For Respondent: Shri Om Prakash, Sr. DR
Hearing: 15.07.2022Pronounced: 15.07.2022

ORDER PER SAKTIJIT DEY, JUDICIAL MEMBER: This is an appeal by the assessee against order dated 26.08.2019 of learned Commissioner of Income-Tax (Appeals)-1, Gurgaon for the assessment year 2011-12.

2.

At the time of call, none appeared on behalf of assessee.

3.

However, learned Authorized Representative of assessee has furnished letter dated 04.07.2022, seeking withdrawal of the appeal, as, the assessee has opted for settling the dispute under the Direct Tax Vivad se Vishwas Act, 2020.

4.

Learned Departmental Representative did not express any objection to assessee’s request for withdrawal of the appeal.

5.

In view of the aforesaid, we permit the assessee to withdraw the present appeal. Accordingly, the appeal is dismissed as withdrawn.

6.

In the result, the appeal is dismissed.

Order pronounced in the open court on 15th July, 2022.

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