ANIL MALHOTRA,NEW DELHI vs. ITO, WARD-14(3), NEW DELHI

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ITA 8982/DEL/2019Status: DisposedITAT Delhi14 June 2022AY 2010-112 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 withdrawal of the appeal. This was because the matter in issue had been settled under the Vivad se Vishwas Scheme, 2020, and a Form No. 5 was issued accepting the assessee's declaration for full and final settlement.

What were the facts?

The assessee filed an appeal against the order of the CIT(Appeals) for AY 2010-11. The assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A” NEW DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI PRADIP KUMAR KEDIA

Hearing: 14.06.2022

आदेश /O R D E R PER C.N. PRASAD, J.M.

This appeal by assessee has been directed against the order of Ld.

CIT(Appeals)-5, New Delhi dated 30.08.2019 for AY 2010-11.

2.

Ld. Counsel for Assessee seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and Form no. 5 has already been issued accepting the declaration filed by the assessee for full and final settlement of tax arrears. Copy of Form No. 5 dated 25.02.2021 is placed on record.

I.T.A.No.8982/Del/2019

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on 14/06/2022

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