LALIT BANSAL,MEERUT vs. ITO, WARD- 1(4), MEERUT
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee requested withdrawal of the appeal as they had filed a declaration under the Vivad Se Vishwas Scheme, 2020 and received the relevant form. The Tribunal accepted this request.
What were the facts?
The assessee filed an appeal for AY 2011-12. During the virtual hearing, the assessee's representative requested withdrawal of the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw their 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 ‘A’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2011-12 is directed against the order of learned CIT(A)-Meerut, dated 04.06.2018. . 2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The learned AR, vide letter dated 09.07.2021, has requested for withdrawal of the appeal filed by the assessee and stated that the assessee
2 ITA-5737/Del/2018
Recent GST High Court judgments
Search GST case law →- Mascot Constructions Co. And Another vs. The Commissioner Of Goods And Services Tax (GST) And AnotherBombay · 22 Oct 2026
- Ankil Jagdishchandra Kholwadwala vs. Union Of INDIA And AnrBombay · 22 Oct 2026
- Fasil Hussain Shah vs. Ut Of J And K Th Commissioner Secretary TO Government Finance Department And OthersJammu and Kashmir and Ladakh · 21 Oct 2026
- M/S. Devkinandan Traders vs. State Of U.P. And AnotherAllahabad · 21 Oct 2026
- M/S Dixit Medical Agencies vs. State Of U.P. And AnotherAllahabad · 21 Oct 2026
