BASUKI NATH PANDEY,NEW DELHI vs. ITO WARD 49(1), NEW DELHI

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ITA 7522/DEL/2019Status: DisposedITAT Delhi03 June 2021AY 2011-122 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The Tribunal dismissed the appeal as withdrawn, subject to the condition that the assessee can seek reinstitution if the dispute is not resolved under the VSV scheme.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2011-12. The assessee later opted for the Vivad Se Vishwas (VSV) scheme and filed the necessary declarations.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Hearing: 03/06/2021Pronounced: 03/06/2021

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-2’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCING) (Assessment Year : 2011-12) Basuki Nath Pandey Vs. ITO 9, Atta-ur-rehman Lane, Ward – 49(1), Civil Lines, Delhi - 110054 New Delhi PAN : AJMPP 4352 P (APPELLANT) (RESPONDENT) Assessee by Revenue by --None-- Date of hearing: 03/06/2021 Date of Pronouncement: 03/06/2021 ORDER PER ANIL CHATURVEDI, AM:

This appeal filed by the assessee is directed against the order dated 22.07.2019 of the Commissioner of Income Tax (Appeals)- 17, New Delhi relating to Assessment Year 2011-12.

2.

Before me, assessee has moved an application dated 16.04.2021 wherein the assessee has stated that it has opted for Vivad Se Vishwas (VSV) 2020 and has filed the declaration (Form- 1) and undertaking (Form-2) Scheme and department had issued Form-3. The assessee, therefore, seeks to withdraw the appeal.

3.

After considering the request made by the assessee, I dismiss the appeal of assessee as withdrawn subject to a caveat that in case the dispute relating to tax arrears for the captioned assessment year is not ultimately resolved in terms of the aforesaid Act, the assessee shall be at liberty to approach the Tribunal for reinstitution of the appeal and the Tribunal shall consider such application appropriately as per law. With these directions, appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed. 4.

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