RAJIV KUMAR,MEERUT vs. ITO WARD - 3(5), HAPUR

PDF · subscribers
ITA 3806/DEL/2019Status: DisposedITAT Delhi30 July 2021AY 2009-102 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 The appeal was dismissed as withdrawn.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 2009-10. The assessee later requested to withdraw the appeal as they had opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU, HON’BLE & SHRI AMIT SHUKLA

Hearing: 30.07.2021Pronounced: 30.07.2021

PER G.S. PANNU, V.P. This appeal by the assessee for the assessment year 2009-10 is directed against the order of learned CIT(A), Muzaffarnagar dated 27.02.2019. 2 ITA-3806/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 22.07.2021, 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In the result, the appeal of the assessee is dismissed as withdrawn.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 30.07.2021. (AMIT SHUKLA) VICE PRESIDENT Dated: 30.07.2021 *Kavita Arora, Sr. PS =

Recent GST High Court judgments

Search GST case law →