M.P. FLOUR MILLS PVT. LTD.,NEW DELHI vs. ITO WARD - 16(1), NEW DELHI

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ITA 4690/DEL/2019Status: DisposedITAT Delhi29 September 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for the assessment year 2010-11. Due to the assessee opting to settle the dispute under the Vivad Se Vishwas Scheme, 2020, they requested withdrawal of the appeal.

What were the issues?

Whether the assessee's appeal can be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’: NEW DELHI

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

Hearing: 29.09.2021Pronounced: 29.09.2021

ORDER

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