ACIT, NEW DELHI vs. M/S. VASUNDHARA JEWELLERS PVT. LTD., NEW DELHI

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ITA 3600/DEL/2012Status: DisposedITAT Delhi08 July 2021AY 2009-102 pages

In favour of the assessee: the Revenue'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 The appeal was dismissed as withdrawn due to the settlement under the Vivad se Vishwas Scheme.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). The assessee stated that the matter has been settled under the Vivad se Vishwas Scheme, 2020. Due to technical issues with the income-tax portal, the assessee was unable to obtain the necessary form.

What were the issues?

The primary issue was whether the appeal could be withdrawn by the assessee due to settlement under the Vivad se Vishwas Scheme, despite technical portal issues.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “D” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI B.R.R. KUMAR

For Appellant: Shri Raj Kumar, Adv
For Respondent: Shri Umesh Takyar, Sr.DR

O R D E R PER AMIT SHUKLA, JM The aforesaid appeal has been filed by the assessee against the impugned order dated 30.04.2012, passed by Ld. Commissioner of Income Tax (Appeals)-XIX, New Delhi for the Assessment Year 2009-10.

2.

We have heard Ld. Representatives of both the parties through Video Conferencing.

3.

Ld. counsel for the assessee at the outset stated that assessee has settled the matter under Vivad se Vishwas Scheme, 2020 and copy of Form No.1 & 2 are also annexed but due to non functioning of income-tax portal, he is unable to get Form No.3. He, therefore, seeks permission to withdraw the appeal.

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