RAJJAT DAGAR,DELHI vs. ITO, WARD-43(3), NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The tribunal allowed the assessee's request to withdraw the appeal. This was based on the settlement of the matter 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 2011-12. The assessee subsequently sought 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 “SMC” NEW DELHI
Before: SHRI CHALLA NAGENDRA PRASAD
आदेश /O R D E R This appeal by assessee has been directed against the order of Ld. CIT(Appeals)-15, Delhi dated 11.12.2018 for AY 2011-12.
Ld. Counsel for Assessee through letter dated 11.03.2022 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.
I.T.A.No.744/Del/2020
In view of the above, appeal of assessee is dismissed as withdrawn.
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