What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

The assessee filed an appeal before the ITAT for Assessment Year 2010-2011. The assessee later 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The primary issue was whether the assessee's appeal should be withdrawn due to opting for the Vivad se Vishwas Scheme.

M/S Chodhary Balakram Shiksha… vs JCIT | ITAT Delhi 2021

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

Before: SHRI R.K. PANDA & Ms. SUCHITRA KAMBLE

Hearing: 29.09.2021Pronounced: 29.09.2021

M/s. Chodhary Balakram The JCIT, Shiksha Samiti, Badalpur vs. (Regd.), Village Badalpur, Range-3, P.O. Dhoom Dadri, Greater Noida. Noida, G.B. Nagar. PAN AAAAC2236R (Appellant) (Respondent) For Assessee : -None- For Revenue : Shri Gaurav Pundir, Sr. D.R. Date of Hearing : 29.09.2021 Date of Pronouncement : 29.09.2021 ORDER PER R.K. PANDA, A.M.

This appeal filed by the Assessee is directed against the order dated 20.10.2014 of the Ld. CIT(A), Noida, relating to the A.Y. 2010-2011.

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

2 ITA.No.539/Del./2015 M/s. Chodhary Balakram Shiksha Samiti, Badalpur, Greater Noida, GB Nagar. 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 issued by the Department.

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D.R, the request of the assessee for withdrawal of the appeal is allowed and the appeal of the assessee is dismissed as withdrawn.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 at the time of hearing itself i.e., on 29.09.2021.

M/S CHODHARY BALAKRAM SHIKSHA SAMITI,UTTAR PRADESH vs. JCIT, NOIDA

What did the Tribunal hold?

What were the facts?

What were the issues?

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