SUBODH KUMAR,GHAZIABAD vs. ITO, WARD- 2(3), GHAZIABAD

PDF · subscribers
ITA 589/DEL/2018Status: DisposedITAT Delhi29 June 2021AY 2009-102 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 accepted the assessee's request for withdrawal of the appeal. The settlement under the Vivad Se Vishwas Scheme was acknowledged.

What were the facts?

The assessee requested withdrawal of their appeal before the ITAT. This was due to opting for settlement under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal should be dismissed based on the assessee's settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of The Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & MS. MADHUMITA ROY

For Respondent: Ms. Anima Baranwal, Sr. DR
Hearing: 29.06.2021Pronounced: 29.06.2021

PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2009-10 is directed against the order of learned CIT(A)-2, Noida dated 29.11.2017. . 2. The learned counsel for the assessee, vide letter dated 01.06.2021, received through email has requested for withdrawal of the appeal filed by him and stated that the assessee has opted to settle the dispute relating to

2 ITA-589/Del/2018

Recent GST High Court judgments

Search GST case law →