NEERU GUPTA,NEW DELHI vs. ITO, WARD-38(3), NEW DELHI

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ITA 5826/DEL/2019Status: DisposedITAT Delhi16 June 2021AY 2012-132 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 assessee sought permission to withdraw the appeal as the matter was settled under the Vivad se Vishwas Scheme. The tribunal granted permission to withdraw.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2012-2013. No one appeared for the assessee during the hearing.

What were the issues?

Whether the appeal can be withdrawn due to settlement under the Vivad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Vivad se Vishwas Scheme, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “SMC-2” : DELHI

Before: SHRI R.K. PANDA

Hearing: 16.06.2021Pronounced: 16.06.2021

ORDER This appeal filed by the Assessee is directed against the Order dated 31.05.2019 of the Ld. CIT(A)-13, New Delhi, relevant to the A.Y. 2012-2013.

2.

None appeared on behalf of the assessee. However, Assessee has filed an application seeking permission to withdraw the appeal as the matter in issue has been settled under VIVAD SE VISHWAS SCHEME, 2020

1.

2 ITA.No.5826/Del./2019 Ms. Neeru Gupta, New Delhi. and Form No.4 has also been filed with the Department and awaiting for receipt of Form No.5. He has, therefore, sought permission to withdraw the appeal.

3.

In view of the above, appeal of the Assessee dismissed as withdrawn.

Order pronounced in the open Court at the time of hearing itself i.e., on 16.06.2021.

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