RAJAT GUPTA,NEW DELHI vs. ITO WARD 39(4), NEW DELHI

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ITA 3020/DEL/2019Status: DisposedITAT Delhi26 July 2021AY 2010-112 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was treated as dismissed as per the assessee's request.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2010-11. The assessee subsequently sought to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw an appeal filed before the ITAT due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH : SMC-1 : NEW DELHI

Before: SHRI R.K. PANDA

Hearing: 26.07.2021Pronounced: 26.07.2021

ORDER This appeal filed by the assessee is directed against the order dated 18.01.2019 of the CIT(A)-13, New Delhi, relating to the assessment year 2010-11.

2.

The Id. Counsel for the assessee filed an application seeking withdrawal of the appeal filed by the assessee stating 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. He had also enclosed Form No.3 obtained from the Department, it was accordingly submitted that this appeal may be allowed to be withdrawn.

1.

IT A No.3020/Del/2019 | 3. In absence of any objection from the side of the Id. DR, the request of the assessee for withdrawal of the appeal is allowed. 4. In the result, the appeal filed by the assessee is treated as dismissed. The order was pronounced in the open court on conclusion ot the hearing itself, i.e., on 26th July, 2021.

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