MR. MUKESH GOYAL,DELHI vs. ACIT, NEW DELHI

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ITA 1324/DEL/2016Status: DisposedITAT Delhi23 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 The appeal was dismissed as withdrawn.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 requested withdrawal of their appeal for assessment year 2011-12. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn based on their settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI R.K. PANDA

For Respondent: Shri Ramesh Kumar, Sr. DR
Hearing: 23.08.2021Pronounced: 23.08.2021

This appeal by the assessee for the assessment year 2011-12 is directed against the Order of Learned CIT(A)-32, New Delhi. 2. None appeared on behalf of the assessee at the time of virtual hearing.

However, the assessee’s A.R. vide email dated 10.08.2021 has requested for withdrawal of the appeal filed by the assessee 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. A copy of Form-5 issued on 08.4.2021 by the PCIT, Delhi-12 has also been filed.

3.

Learned Senior DR has no objection.

4.

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

5.

In the result, the appeal of the assessee is dismissed as withdrawn. Above decision was pronounced on conclusion of Virtual Hearing on 23rd August, 2021.

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