SHRI KESAR DAGAR,BALLABGARH vs. PR. CIT, FARIDABAD
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee had opted to settle the tax dispute under the Vivad Se Vishwas Scheme, 2020 and requested withdrawal of the appeal. The Tribunal accepted this request.
What were the facts?
The assessee filed an appeal for AY 2012-13. During the virtual hearing, no one appeared for the assessee, who had requested withdrawal of the appeal.
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 BENCH ‘B’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI KUL BHARAT
PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2012-13 is directed against the order of learned Pr. CIT, Faridabad dated 22.03.2017. . 2. None appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee, vide letter dated 19.04.2021, requested for withdrawal of the appeal filed by him and stated that the assessee has opted
2 ITA-2838/Del/2017
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