SULABH GARG,DELHI vs. ITO WARD-40(5), NEW DELHI

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ITA 8580/DEL/2019Status: DisposedITAT Delhi20 May 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the matter in issue was settled under the Vivad se Vishwas Scheme, 2020. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2010-2011. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee due to settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI R.K. PANDA

Hearing: 20.05.2021Pronounced: 20.05.2021

ORDER This appeal filed by the Assessee is directed against the Order of the Ld. CIT(A)-14, New Delhi, Dated 30.08.2019, for the A.Y. 2010-2011.

2.

None appeared on behalf of the Assessee. However, assessee has filed a letter seeking permission to withdraw the appeal as the matter in issue has been settled under VIVAD SE VISHWAS SCHEME, 2020 and Form No.3

1.

2 ITA.No.8580/Del./2019 Shri Sulabh Garg, Delhi. has already been issued by the Department. 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In view of the above, appeal of the Assessee dismissed as withdrawn.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 20.05.2021.

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