SATYASHIV SHARES & SECURITIES PVT. LTD.,NEW DELHI vs. ITO WARD-22(4), NEW DELHI

ITA 4243/DEL/2019Status: DisposedITAT Delhi02 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 assessee's request to withdraw the appeal. This was based on the assessee opting for the Vivad se Vishwas Scheme, 2020.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2010-2011. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn due to their participation in the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “B” : DELHI

Before: SHRI CHANDRA MOHAN GARG & SHRI ANADEE NATH MISSHRA

Hearing: 02.06.2022Pronounced: 02.06.2022

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-8, New Delhi, Dated 18.03.2019, for the A.Y. 2010-2011.

None appeared on behalf of the assessee. However, an application has been filed by the assessee

2 ITA.No.4243/Del./2019 M/s.Satyshiv Shares & Securities Ltd., South Delhi. requesting to allow the assessee to withdraw the appeal on the ground that assessee has opted for VIVAD SE VISHWAS SCHEME, 2020 and has filed Form No.5.

In view of the above and in the absence of any objection from the side of the Ld. D.R, the request of the assessee for withdrawal of the appeal is allowed and the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court.

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