MATA BADAL TIWARI,NEW DELHI vs. ITO WARD-44(2), NEW DELHI
ITA 8192/DEL/2019Status: DisposedITAT Delhi29 September 2021AY 2011-122 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 The appeal was dismissed as withdrawn.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 assessment year 2011-12. The assessee subsequently requested withdrawal of the appeal, stating they opted to settle the tax arrears under the Vivad Se Vishwas Scheme.
What were the issues?
The primary issue was whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.
Which sections of the Income-tax Act were involved?
Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020
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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