NAVEEN KUMAR VARSHNEYA,BANGALORE vs. ITO, WARD- 7(3), NEW DELHI

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ITA 6904/DEL/2019Status: DisposedITAT Delhi21 October 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

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

What were the issues?

Whether the appeal can be withdrawn by the assessee due to settlement under the Vivad Se Vishwas Act, 2020.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC-1’, NEW DELHI

Before: SH. N. K. BILLAIYA

Hearing: 21/10/2021Pronounced: 21/10/2021

PER N. K. BILLAIYA, AM:

1.

This appeal by the assessee is preferred against the order of the CIT(A)-3, New Delhi dated 17.06.2019 pertaining to A.Y.2010-11.

2.

Vide email dated 19.10.2021 the assessee sought permission to withdraw the appeal as the dispute has been settled under the Vivad Se Vishwas Act, 2020.

3.

Noting the contents of the application the appeal is dismissed as withdrawn.

4.

Decision announced in the open court in the presence of both the representatives on 21.10.2021.

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