What did the Tribunal hold?

The assessee requested to withdraw the appeal as they had opted for the Vivad se Vishwas Scheme. The Tribunal allowed the withdrawal request.

The assessee filed an appeal against the CIT(A)'s order for AY 2010-11. The assessee did not appear for the hearing but filed an application to withdraw the appeal.

What were the issues?

Whether the assessee's appeal can be withdrawn due to opting for the Vivad se Vishwas Scheme.

Vikas Spool Pvt Ltd, New Delhi vs ITO | 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

Vikas Spool Pvt. Ltd. ITO vs. C-6/12, Mianwali Nagar, Ward – 26(3) Rohtak Road New Delhi New Delhi PAN AACCV 0185 A (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 25.03.2019 of the Ld. CIT(A)-24, New Delhi, relating to the A.Y. 2010-11.

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

2 ITA.No.3790/Del./2019 M/s. Vikas Spool Pvt. Ltd. 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.3 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D.R, the request of the assessee for withdrawal of the appeal is allowed and the appeal of the assessee is dismissed as withdrawn.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.

VIKAS SPOOL PVT LTD,NEW DELHI vs. ITO WARD - 26(3), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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