KIRAN KAMRA,NEW DELHI vs. ITO, WARD-36(1), NEW DELHI

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ITA 8614/DEL/2019Status: DisposedITAT Delhi16 June 2022AY 2011-122 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 statement that the dispute had been settled under the VSV Scheme.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The dispute pertained to the assessment year 2011-12. The assessee sought to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw the appeal. The settlement under the VSV Scheme was the basis for the withdrawal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. YOGESH KUMAR US

Hearing: 16/06/2022Pronounced: 16/06/2022

Appellant Shri Manish Khurana, Advocate Respondent Ms. Anupama Singla, Sr. DR Date of hearing: 16/06/2022 Date of Pronouncement: 16/06/2022 ORDER

PER N.K. BILLAIYA, AM:

1.

This appeal by the assessee is preferred against the order of the CIT(A)-12, New Delhi dated 26.08.2019 pertaining to A.Y.2011-12.

2.

At the very outset, the authorized representative of the assessee Sh. Manish Khurana, Advocate sought permission to withdraw the appeal as the dispute has been settled under the VSV Scheme.

3.

On such statement the appeal of the assessee is dismissed as withdrawn.

Decision announced in the open court on 16.06.2022. 4.

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