FAIRWELL CONSTRUCTION PVT LTD,NEW DELHI vs. ITO WARD - -9(1), NEW DELHI

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ITA 3890/DEL/2019Status: DisposedITAT Delhi29 June 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 noted that the assessee had opted for the Vivad Se Vishwas Scheme and had been issued Form No. 3. Therefore, the assessee sought permission to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2010-11. The assessee subsequently opted to settle the dispute under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn due to the assessee's participation in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘SMC-2’ NEW DELHI

Before: SHRI KUL BHARAT & SHRI O.P. KANT

Hearing: 29.06.2021Pronounced: 29.06.2021

ORDER PER O.P. KANT, AM:

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-34, New Delhi, dated 20.02.2019 passed for assessment year 2010-11. 2. None appeared on behalf of the assessee. We have heard learned DR through Video Conferencing.

3.

The learned counsel for the assessee, vide letter dated 23rd June, 2021, has requested for withdrawal of the appeal as 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”. Form No. 3 has been issued in favour of the assessee, which is placed on record. The learned counsel, therefore, seeks permission to withdraw the appeal. 2. In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court.

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