M/S MULK RAJ RAMESH KUMAR,DELHI vs. ACIT, NEW DELHI

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ITA 272/DEL/2016Status: DisposedITAT Delhi22 June 2021AY 2001-023 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's application to settle the dispute under the Vivad se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2001-02. The assessee later opted for the Vivad se Vishwas Scheme, 2020, to settle the dispute.

What were the issues?

The primary issue was the settlement of the tax dispute through the Vivad se Vishwas Scheme, leading to the withdrawal of the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘G’ BENCH,

Before: SHRI N.K. BILLAIYA, & SHRI KULDIP SINGH

For Appellant: Shri Krishan Kushal, CA
Hearing: 22.06.2021Pronounced: 22.06.2021

PER N.K. BILLAIYA, ACCOUNTANT MEMBER:-

1.

This appeal by the assessee is preferred against the order of the ld. CIT(A)- XXII, New Delhi dated 08.02.2010 pertaining to A.Y 2001-02.

2.

Vide application dated 21.06.2021 it has been brought to our notice that the assessee has opted for Vivad se Vishwas Scheme, 2020 to settle the dispute and the requisite Form No. 3 has also been issued from the office of the PCIT, Delhi -12.

3.

Noting the contents of the applications, the appeal is dismissed as withdrawn.

4.

In the result the appeal of the assessee in is dismissed as withdrawn.

The order is pronounced in the open court in the presence of both the representatives on 22.06.2021.

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