JAGDISH PRASAD,NEW DELHI vs. ADDL. CIT, RANGE- 65, NEW DELHI

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ITA 4644/DEL/2018Status: DisposedITAT Delhi08 September 2021AY 2009-102 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed both appeals filed by the revenue as withdrawn. This was based on the assessee's statement that the dispute was settled under the Vivad Se Vishwas Scheme, 2020.

What were the facts?

The revenue filed appeals against the CIT(A) order for assessment years 2009-10 and 2010-11. The assessee sought to withdraw these appeals.

What were the issues?

The primary issue was the withdrawal of appeals by the revenue due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI

Before: SH. N. K. BILLAIYA & MS. SUCHITRA KAMBLE

Hearing: 08/09/2021Pronounced: 08/09/2021

PER N. K. BILLAIYA, AM: These appeals filed by the revenue are preferred against the order of the CIT(A)-21, New Delhi dated 27.04.2018 pertaining to 2009-10 and 2010-11. 2. Before us the AR Santosh Pathak stated that the assessee wants to withdraw the appeals as the quarrel has been settled under the Vivad Se Vishwas Scheme, 2020. 3. On Such statement both the appeals are dismissed as withdrawn.

4.

Decision announced in the open court in the presence of both the representatives on 08.09.2021.

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