What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Vivad se Vishwas Scheme and Form No. 3 had been issued. Therefore, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A). The assessee subsequently opted for the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the withdrawal of the appeal due to the assessee opting for the Vivad se Vishwas Scheme.

Shri Manoj Kumar Siwach, Meerut vs ITO | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCHES “G” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 03.05.2021Pronounced: 03.05.2021

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.1840/Del./2016 Assessment Year – 2011-2012 Shri Manoj Kumar Siwach, The Income Tax Officer, A-4(SFS), Phase-1, Pallavpuram, Roorkee Ward-1(4), Bhaisali [vs. Road, Meerut. PAN AGUPS4734R Ground, Meerut (U.P.) (Appellant) (Respondent) For Assessee : Withdrawal Application For Revenue : -None- Date of Hearing : 03.05.2021 Date of Pronouncement : 03.05.2021 ORDER PER BHAVNESH SAINI, J.M.

This appeal by Assessee has been directed against the Order of the Ld. CIT(A), Meerut, Dated 11.02.2016, for the A.Y. 2011-2012.

2 ITA.No.1840/Del./2016 Shri Manoj Kumar Siwach, Meerut. 2. The assessee has filed an application intimating therein that assessee has opted for VIVAD SE VISHWAS SCHEME, 2020 and Form No.3 have already been issued.

In view of the above, appeal of Assessee is dismissed as withdrawn, subject to issue of statutory Forms in favour of the assessee.

Order pronounced in the open Court.

SHRI MANOJ KUMAR SIWACH,MEERUT vs. ITO, MEERUT

What did the Tribunal hold?

What were the facts?

What were the issues?

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