SRIJI CORPORATION PVT LTD.,DELHI vs. ACIT, CIRCLE-24(1), NEW DELHI
ITA 9037/DEL/2019Status: DisposedITAT Delhi16 July 2021AY 2010-113 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 The appeal was dismissed as withdrawn.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 2010-11. The assessee later requested to withdraw the appeal, stating 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The primary issue was whether the assessee's appeal should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.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
Hearing: 16.07.2021Pronounced: 16.07.2021
ORDER
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