MAHESH CHAND GUPTA,NEW DELHI vs. ITO, NOIDA

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ITA 1848/DEL/2019Status: HeardITAT Delhi06 April 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 granted the assessee's request to withdraw the appeal. This was based on the settlement of the issue under the Vivad se Vishwas Scheme, 2020.

What were the facts?

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

What were the issues?

The primary issue was the assessee's request to withdraw 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 “E” NEW DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI PRADIP KUMAR KEDIA

Hearing: 06.04.2022

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)-1, Noida dated 28.09.2018 for AY 2010-11.

2.

Ld. Counsel for Assessee through letter dated 01.02.2022 seeks permission to withdraw the appeal as the matter in issue has been settled in Vivad se Vishwas Scheme, 2020 and forms of DTVSV Scheme i.e. Forms 1, 2, 3, 4 and Form 5 have already been submitted by the assessee in proof of payment of taxes under the scheme.

I.T.A.No.1848/Del/2019

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on 06/04/2022

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