GAJRAJ,REWARI vs. ITO WARD - 1, REWARI

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ITA 6164/DEL/2019Status: DisposedITAT Delhi31 August 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 The appeal was dismissed as withdrawn.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. During the virtual hearing, no one appeared on behalf of the assessee. The assessee had previously requested withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU, HON’BLE & MS. SUCHITRA KAMBLE

Hearing: 31.08.2021Pronounced: 31.08.2021

PER G.S. PANNU, V.P. This appeal by the assessee for the assessment year 2011-12 is directed against the order of Ld. CIT(A), Rohtak dated 26.06.2019. 2 ITA-6164/Del/2019

2.

None appeared on behalf of assessee at the time of virtual hearing. The learned counsel for the assessee, vide its letter dated 17.07.2021, received by email, has requested for withdrawal of the appeal filed by him and stated that the assessee has opted to settle the dispute relating to the tax arrears for the assessment year under consideration under the Vivad Se Vishwas Scheme, 2020. 3. Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn. Above decision was announced on conclusion of Virtual Hearing on 31.08.2021. (SUCHITRA KAMBLE) VICE PRESIDENT Dated: 31.08.2021 *Kavita Arora, Sr. PS =

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