JITENDER SINGH BOKEN,NEW DELHI vs. ITO, WARD- 2(2), GURGAON

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ITA 2651/DEL/2018Status: DisposedITAT Delhi07 July 2022AY 2011-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn in light of the settlement under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against the CIT(Appeals) order for AY 2011-12. The assessee subsequently opted to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal could be withdrawn by the assessee due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “C”: NEW DELHI

Before: SHRI N.K. BILLAIYA & MS. ASTHA CHANDRA

For Appellant: Shri Shrey Jain, Advocate
For Respondent: Shri Anuj Garg, Sr. DR
Hearing: 07.07.2022Pronounced: 07.07.2022

The appeal filed by the assessee is directed against the order of the CIT(Appeals) – 1, Gurgaon dated 22.02.2018 relating to the assessment year 2011- 12.

2.

The Ld. AR for the assessee, vide letter dated 7th July, 2022 has requested for withdrawal of the appeal on the ground that 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 and Form 1&2 were filed on e-Filing portal on 29.12.2020 and Form 3 has been issued on 23.01.2021. Copy of Form 1&2 and Form 3 are enclosed.

3.

The Ld. Sr. DR has no objection for withdrawal of the appeal.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed.

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